Section 4(9) in The Orissa Consumer Protection Rules, 1987
(9)While proceeding under Sub-rule (8), the District Forum may, on such terms as it may think fit and at any stage, adjourn the hearing of the complaint but not more than adjournment shall ordinarily be given and the complaint should be decided within 90 days from the date of notice received by the opposite party where complaint does not require analysis or resting of the goods and within 150 days if it requires analysis or testing of goods.
