The Ministry of Consumer Affairs, Food and Public Distribution has notified Consumer Protection (E-Commerce) (Amendment) Rules, 2021 on May 17, 2021 to amend the Consumer Protection (E-Commerce) Rules, 2020.
The amendment makes it mandatory for the e-commerce entity to appoint a nodal officer or an alternative senior designated person to ensure compliance under the Act or Rules.
The substituted Rule 4(1) of the Rules, 2020 is reproduced hereinbelow:
“4(1) where an e-commerce entity is a company incorporated under the Companies Act, 1956 (1 of 1956) or under the Companies Act, 2013 (18 of 2013) or a foreign company covered under clause (42) of section 2 of the Companies Act, 2013 (18 of 2013) or an office, branch or agency outside India owned or controlled by a person resident in India as provided in sub-clause (iv) of clause (v) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999), it shall appoint a nodal officer or an alternate senior designated functionary who is resident in India, to ensure compliance with the provisions of the Act or the rules made thereunder.”
*Tanvi Singh, Editorial Assistant has put this story together.
