Section 4(c) in The Competition Commission of India (Lesser Penalty) Regulations, 2009
(c)The reduction in monetary penalty referred to in clause (b) shall be in the following order-(i)the applicant and individual mentioned in sub-regulation (1A) of regulation 3 marked as second in the priority status may be granted reduction of monetary penalty upto or equal to fifty percent of the full penalty leviable; and(ii)the applicant and individual mentioned in sub-regulation (1A) of regulation 3 marked as third or subsequent in the priority status may be granted reduction of penalty up to or equal to thirty percent of the full penalty leviable.]
