Section 3(4) in The Competition Commission of India (Lesser Penalty) Regulations, 2009
(4)The discretion of the Commission, in regard to reduction in monetary penalty under these regulations, shall be exercised having due regard to -(a)the stage at which the applicant comes forward with the disclosure;(b)the evidence already in possession of the Commission;(c)the quality of the information provided by the applicant; and(d)the entire facts and circumstances of the case.
