Section 7(9) in Consumer Protection (Punjab) Rules, 1987
(9)While proceeding under sub-rule (8), the State Commission, may, on such terms as it may think fit and at any stage, adjourned the hearing of the complaint but not more than one adjournment shall ordinarily be given and the complaint should be decided within ninety days from the date of notice received by the opposite party where complainant does not require analysis or testing of the goods and within one hundred and fifty days if it requires analysis or testing of the goods.
