(2)A complaint shall be instituted in a District Commission within the local limits of whose jurisdiction,-(a)the opposite party or each of the opposite parties, where there are more than one, at the time of the institution of the complaint, ordinarily resides or carries on business or has a branch office or personally works for gain; or(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or carries on business or has a branch office, or personally works for gain, provided that in such case the permission of the District Commission is given; or(c)the cause of action, wholly or in part, arises; or(d)the complainant resides or personally works for gain.
