(6)"complaint" means any allegation in writing, made by a complainant for obtaining any relief provided by or under this Act, that-(i)an unfair contract or unfair trade practice or a restrictive trade practice has been adopted by any trader or service provider;(ii)the goods bought by him or agreed to be bought by him suffer from one or more defects;(iii)the services hired or availed of or agreed to be hired or availed of by him suffer from any deficiency;(iv)a trader or a service provider, as the case may be, has charged for the goods or for the services mentioned in the complaint, a price in excess of the price-(a)fixed by or under any law for the time being in force; or(b)displayed on the goods or any package containing such goods; or(c)displayed on the price list exhibited by him by or under any law for the time being in force; or(d)agreed between the parties;(v)the goods, which are hazardous to life and safety when used, are being offered for sale to the public-(a)in contravention of standards relating to safety of such goods as required to be complied with, by or under any law for the time being in force;(b)where the trader knows that the goods so offered are unsafe to the public;(vi)the services which are hazardous or likely to be hazardous to life and safety of the public when used, are being offered by a person who provides any service and who knows it to be injurious to life and safety;(vii)a claim for product liability action lies against the product manufacturer, product seller or product service provider, as the case may be;
