Consumer Law not Applicable for Goods or Services for Commercial Purpose -Consumer Awareness

Consumer Law for Commercial Purpose Consumer Awareness -FAQs

| Consumer Protection Sample Questions | Consumer Protection Act, 1986 | Consumer Awareness FAQ

Can I Approach The Consumer Courts If I bought the Goods or Services for Commercial Purposes?
A) No, the Consumer Courts are only meant for the ordinary consumers who have bought goods & services for their own use or needs. Those who buy the goods/services for commercial purposes or resale purposes are excluded from the act. Consumer forum is not meant for businesses ,firms and Industries but for the common man/consumer looking for quick & effective justice.