Section 40(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)A supplier of goods shall be deemed to be withholding supplies of goods from a dealer if he-(a)refuses or fails to supply those goods to the order of the dealer;(b)refuses to supply those goods to the dealer except at prices, or on terms or conditions as to credit, discount or other matters which are less favourable than those at or on which he normally supplies those goods to other dealers carrying on business in similar circumstances; or(c)treats a dealer, in spite of a contract with such dealer for the supply of goods, in a manner less favourable than that in which he normally treats other dealers in respect of time or methods of delivery or other matters arising in the performance of the contract.
