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  • Petition filed in Supreme Court to Mandatory show “Country of origin” for all products on e- commerce site

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Petition filed in Supreme Court to Mandatory show “Country of origin” for all products on e- commerce site

Courtesy/By: SHIVANI SHARMA  |  30 Jun 2020     Views:982

A PUBLIC INTEREST LITIGATION has been filed BY Adv Advocate Divya Jyoti Singh under Article 32 of the Constitution of India seeking direction to formulate a law that mandates all the e-commerce industry/ business houses selling goods in India, through any channel to display the Country of Origin in such a way that is legible easily by the consumers; making the consumer’s awareness of the ‘Country of Origin’ so as the Consumer can make an informed decision.

ARTICLE 32 Of INDIAN CONSTITUTION says The person can directly move to the Supreme Court by appropriate proceedings for the enforcement of the rights conferred by this Part is guaranteed 2. The Supreme Court shall have the power to issue directions or orders or writs, including types of writs like habeas corpus, mandamus, prohibition, quo warrant, and certiorari, whichever may be appropriate, for the enforcement of any of the rights conferred by this Part


The plea comes in the backdrop of the recent clash between India and China at the Galwan Valley which took place on June 15 and left multiple Indian soldiers dead. The petitioner says that revealing the country of origin for products will help in boycotting Chinese goods.

The petition has been filed by Advocate Divya Jyoti Singh who has urged that the country of origin for products should be easily visible to customers so that an informed decision can be made.

The petition has come on the heels of government procurement portal Government e-Marketplace (GeM) making it mandatory for sellers to declare the country of origin on products, in a bid to promote the self-reliant India initiative.

 The petitioner has examined directions to amend Section 2 (9) of the Consumer Protection Act besides that it should also include the right of the consumer to know the origin of the product. The plea argued that the consumers are often kept in the dark on the huge imports from China, which are large junk, by not disclosing the country of origin.


Document:


Courtesy/By: SHIVANI SHARMA  |  30 Jun 2020     Views:982

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