Section 9(e) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
(e)where an enterprise to whom a recovery certificate has been issued objects to it by a statement on oath that the sum demanded or any part thereof is not due to the enterprise in default or that it does not hold any money for or on account of the enterprise in default, then, nothing contained in these regulations shall be deemed to require such enterprise to pay any such sum or part thereof, as the case may be: Provided that such assertion of the enterprise is to be brought to the notice of the Commission for its consideration;
