Section 30 in Kerala Consumer Protection Rules, 2005
30. Credit of fine into the Consumer Welfare Fund when consumers are not identified conveniently.
- Where an order is passed by the State Commission or the District Forum directing the opposite party to pay such amount as determined by it on account of loss or injury suffered due to defects in goods complained against or deficiency of service to a large number of consumers, who are not identifiable conveniently, such sum shall be credited, by the District Forum or the State Commission, as the case may be, to the Consumer Welfare Fund established by the Central Government, in the following address by way of demand draft drawn on a Nationalized Bank and payable at New Delhi:The Secretary to Government of India,Ministry of Consumer Affairs, Food & Public Distribution,Department of Consumer Affairs,Krishi Bhavan, New Delhi-110001.
