Section 13 in The Consumer Protection (Amendment) Act, 2002
13. Amendment of section 17.-
Section 17 of the principal Act shall be renumbered as sub- section(1) and in sub- section (1) as so renumbered,-(a) in clause (a), in sub- clause (i), for the words" exceeds rupees five lakhs but does not exceed rupees twenty lakhs", the words" exceeds rupees twenty lakhs but does not exceed rupees one crore" shall be substituted;(b)after sub- section (1) as so renumbered, the following sub- section shall be inserted, namely:-(2)A complaint shall be instituted in a State Commission within the limits of whose jurisdiction,-(a)the opposite party or each of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides or carries on business or has a branch office or personally works for gain; or(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or carries on business or has a branch office or personally works for gain, provided that in such case eith r the permission of the State Commission is given or the opposite parties who do not reside or carry on business or have a branch office or personally works for gain, as the case may be, acquiesce in such institution; or(c)the cause of action, wholly or in part, arises.".
