Section 4(9) in Consumer Protection (Punjab) Rules, 1987
(9)While proceedings under sub-rule (8), the District Forum may, on such terms as it may think fit and at any stage, adjourn the hearing of the complaint but not more than one adjournment shall ordinarily be given and the complaint shall be decided within ninety days from the date of the notice received by the opposite party where complaint 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.
