Dominance means acquisition of significant market power, which enables the enterprise to increase the price or limit production independently of competitors as well as customers. Dominant position has to be determined in the relevant market and the factors for such determination are provided in the Act. Dominance is not treated bad per se; it is the abuse of dominant position which is prohibited.

The list of abuses is expressly mentioned in the Act. If a dominant player is found to be indulging in a behaviour listed as an abuse, such behaviour is not permitted. The list of abuses is exhaustive. Predatory pricing is one of the abuses which can be established against a dominant player if the selling price is below cost and there is intent to oust competitors.