3. Anti-
competitive agreements.—
(1) No enterprise or association of enterprises or person or
association of persons shall enter into any agreement in respect of production, supply, distribution,
storage, acquisition or control of goods or provision of services, which causes or is likely to cause an
appreciable adverse effect on competition within India.
(2) Any agreement entered into in contravention of the provisions contained in sub-section
(1) shall
be void.
(3) Any agreement entered into between enterprises or associations of enterprises or persons or
associations of persons or between any person and enterprise or practice carried on, or decision taken by,
any association of enterprises or association of persons, including cartels, engaged in identical or similar
trade of goods or provision of services, which—
(a) directly or indirectly determines purchase or sale prices;
(b) limits or controls production, supply, markets, technical development, investment or provision
of services;
(c) shares the market or source of production or provision of services by way of allocation of
geographical area of market, or type of goods or services, or number of customers in the market or
any other similar way;
(d) directly or indirectly results in bid rigging or collusive bidding,
shall be presumed to have an appreciable adverse effect on competition:
Provided that nothing contained in this sub-section shall apply to any agreement entered into by way
of joint ventures if such agreement increases efficiency in production, supply, distribution, storage,
acquisition or control of goods or provision of services.
1. Ins. by Act 9 of 2023, s. 3 (w.e.f. 18-5-2023).
2. Subs. by s. 2, ibid., for “the Companies Act, 1956 (1 of 1956)” (w.e.f. 18-5-2023).
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1
[Provided further that an enterprise or association of enterprises or a person or association of persons
though not engaged in identical or similar trade shall also be presumed to be part of the agreement under
this sub-section if it participates or intends to participate in the furtherance of such agreement.]
Explanation.—For the purposes of this sub-section, “bid rigging” means any agreement, between
enterprises or persons referred to in sub-section
(3) engaged in identical or similar production or trading
of goods or provision of services, which has the effect of eliminating or reducing competition for bids or
adversely affecting or manipulating the process for bidding.
(4) 2[Any other agreement amongst enterprises or persons including but not restricted to agreement
amongst enterprises or persons] at different stages or levels of the production chain in different markets,
in respect of production, supply, distribution, storage, sale or price of, or trade in goods or provision of
services, including—
(a) tie-in arrangement;
(b) exclusive 3[dealing] agreement;
(c) exclusive distribution agreement;
(d) refusal to deal;
(e) resale price maintenance,
shall be an agreement in contravention of sub-section
(1) if such agreement causes or is likely to cause an
appreciable adverse effect on competition in India.
4
[
Provided that nothing contained in this sub-section shall apply to an agreement entered into
between an enterprise and an end consumer.]
Explanation.—For the purposes of this sub-section,—
[
(a) “tie-in arrangement” includes any agreement requiring a purchaser of goods or services, as a
5
condition of such purchase, to purchase some other distinct goods or services;
(b) “exclusive dealing agreement” includes any agreement restricting in any manner the purchaser
or the seller, as the case may be, in the course of his trade from acquiring or selling or otherwise
dealing in any goods or services other than those of the seller or the purchaser or any other person, as
the case may be;]
(c) “exclusive distribution agreement” includes any agreement to limit, restrict or withhold the
output or supply of any goods 6[or services] or allocate any area or market for the disposal or sale of
the goods 6[or services];
(d) “refusal to deal” includes any agreement which restricts, or is likely to restrict, by any method
the persons or classes of persons to whom goods 6[or services]; are sold or from whom goods
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[or services] are bought;
(e) “resale price maintenance” 7[includes, in case of any agreement to sell goods or provide
services, any direct or indirect restriction] that the prices to be charged on the resale by the purchaser
shall be the prices stipulated by the seller unless it is clearly stated that prices lower than those prices
may be charged.
(5) Nothing contained in this section shall restrict—
(i) the right of any person to restrain any infringement of, or to impose reasonable conditions, as
may be necessary for protecting any of his rights which have been or may be conferred upon him
under—
1. Ins. by Act 9 of 2023, s. 4 (w.e.f. 18-5-2023).
2. Subs. by s. 4, ibid., for “Any agreement amongst enterprises or persons” (w.e.f. 18-5-2023).
3. Subs. by Act 9 of 2023, s. 4, for “supply” (w.e.f. 18-5-2023).
4. Ins. by s. 4, ibid. (w.e.f. 18-5-2023).
5. Subs. by s. 4, ibid., for clauses
(a) and
(b) (w.e.f. 18-5-2023).
6. Ins. by s. 4, ibid. (w.e.f. 18-5-2023).
7. Subs. by s. 4, ibid., for “includes any agreement to sell goods on condition” (w.e.f. 18-5-2023).
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(a) the Copyright Act, 1957 (14 of 1957);
(b) the Patents Act, 1970 (39 of 1970);
(c) the Trade and Merchandise Marks Act, 1958 (43 of 1958) or the Trade Marks Act, 1999
(47 of 1999);
(d) the Geographical Indications of Goods (Registration and Protection) Act, 1999
(48 of 1999);
(e) the Designs Act, 2000 (16 of 2000);
(f) the Semi-conductor Integrated Circuits Layout-Design Act, 2000 (37 of 2000);
1
[
(g) any other law for the time being in force relating to the protection of other intellectual
property rights.]
(ii) the right of any person to export goods from India to the extent to which the agreement relates
exclusively to the production, supply, distribution or control of goods or provision of services for
such export.
Prohibition of abuse of dominant position
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