Section 37 in The Monopolies And Restrictive Trade Practices Act, 1969
37. Investigation into restrictive trade practices by Commission .-(1) The Commission may inquire into any restrictive trade practice, whether the agreement, if any, relating thereto has been registered under section 35 or not, which may come before it for inquiry and, if after such inquiry it is of opinion that the practice is prejudicial to the public interest, the Commission may, by order, direct that-
(a)the practice shall be discontinued or shall not be repeated;(b)the agreement relating thereto shall be void in respect of such restrictive trade practice or shall stand modified in respect thereof in such manner as may be specified in the order.(2)The Commission may, instead of making any order under this section, permit the party to any restrictive trade practice, if he so applies to take such steps within the time specified in this behalf by the Commission as may be necessary to ensure that the trade practice is no longer prejudicial to the public interest, and, in any such case, if the Commission is satisfied that the necessary steps have been taken within the time specified, it may decide not to make any order under this section in respect of that trade practice.(3)No order shall be made under sub-section (1) in respect of-(a)any agreement between buyers relating to goods which are bought by the buyers for consumption and not for ultimate re-sale whether in the same or different form, type, or specie or as constituent of some other goods;(b)a trade practice which is expressly authorised by any law for the time being in force.(4)Notwithstanding anything contained in this Act, if the Commission, during the course of an inquiry under sub-section (1), finds that [the owner of any undertaking is indulging in monopolistic trade practices], it may, after passing such orders under sub-section (1) or sub-section (2) with respect to the restrictive trade practices as it may consider necessary, submit the case alongwith its findings thereon to the Central Government [* * *] [ The words " with regard to any monopolistic trade practice" omitted by Act 30 of 1984, Section 31 (w.e.f. 1.8.1984).] for such action as that Government may take under section 31.
