Section 10(a) in The Monopolies And Restrictive Trade Practices Act, 1969

Central Government Act

(a) any restrictive trade practice-

(i) upon receiving a complaint of facts which constitute such practice 2[ from any trade association or from any consumer or a registered consumers' association, whether such consumer is a member of that consumers association or not or

(ii) upon a reference made to it by the Central Government or a State Government, or

1. Subs by Act 30 of 1984 s. 7, (w. e. f. 1- 8- 1984 )

2. Subs by Act 74 of 1986, s. 3 (w. e. f. 1- 6- 1987 )

(iii) upon an application made to it by the 1[ Director General], or

(iv) upon its own knowledge or information