Section 19 in Jammu and Kashmir Consumer Protection Act, 1987
19. Enforcement of order by the Forum or the State Commission.
- Every order made by the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.], or the State Commission may be enforced by the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] ,or the State Commission as the case may be in the same manner as if it were a decree or order made by a court in a suit pending therein and it shall be lawful for the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission to send in the event of i is inability to execute it, such order to the Court within the local limits of whose jurisdiction(a)in the case of an order against a company, the registered office of the company is situated, or(b)in the case of an order against any other person, the place where the person concerned voluntarily resides or carries on business or personally works for gain, is situated,and thereupon, the court to which the order is so sent, shall execute the order as if it were a decree or order sent to it for execution.[20. Dismissal of frivolous or vexatious complaint.- Where a complaint instituted before the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission, as the case may be, is found to be frivolous or vexatious, it shall, for reasons to be recorded in writing, dismiss the complaint and make an order that the complainant shall pay to the opposite party such cost, not exceeding ten thousand rupees, as may be specified in the order.] [Substituted by Act XIX of 1997.]
