Section 10 in Jammu and Kashmir Consumer Protection Act, 1987
10. Manner in which complaint shall be made.
- Complaint in relation to any goods sold or delivered or agreed to be sold or delivered or any service provided or agreed to be provided may be filed with a [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 2101.2002, w.e.f. 08.12.2011.] by,(a)the consumer to whom such goods are sold or delivered or agreed to be sold or delivered or such service provided or agreed to be provided;(b)any recognised consumer association whether the consumer to whom the goods sold or delivered or agreed to be sold or delivered or services provided or agreed to be provided is a member of such association or not;(c)one or more consumers where there are numerous consumers having the same interest, with the permission of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.01.2002, w.e.f. 08.12.2011] on behalf of or for the benefit of all consumers so interested;(d)[ the Government, either in its individual capacity or as the representative of interests of the Consumer in general.] [Substituted by Act No. X of 2009, dated 22.9.2009, w.e.f. 24.9.2009.]Explanation.For the purposes of the section "recognised consumer association" means any voluntary association registered under the Companies Act, 1956 or any other law for the time being in force.
