Section 2(o) in The Monopolies And Restrictive Trade Practices Act, 1969
(o)"restrictive trade practice" means a trade practice which has, or may have, the effect of preventing, distorting or restricting competition in any manner and in particular,-(i)which tends to obstruct the flow of capital or resources into the stream of production, or(ii)which tends to bring about manipulation of prices, or conditions of delivery or to affect the flow of supplies in the market relating to goods or services in such manner as to impose on the consumers unjustified costs or restrictions;
