Section 2 in West Bengal Consumer Protection Rules, 1987
2. Definitions.
(1) In these rules, unless the context otherwise requires,(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986) ;(b)"agent" means a person duly authorised by a party to present any complaint or appeal or reply on its behalf before the State Commission or the District Forum ;(c)"appellant" means a party which makes an appeal against the order of the District Forum ;(d)"memorandum" means memorandum of appeal filed by the appellant ;(e)"opposite party" means a person who answers complaint or claim ;(f)"President" means the President of the State Commission or District Forum, as the case may be ;(g)"respondent' means the person who answers any memorandum of appeal ;(h)"section" means a section of the Act.(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to these in the Act.
