Section 7 in The Competition Commission of India (Lesser Penalty) Regulations, 2009
7. Removal of difficulty.
- In the matter of interpretation or implementation of the provisions of these regulations, if any doubt or difficulty arises, the same shall be placed before the Commission and the decision of the Commission thereon, shall be binding.THE SCHEDULECONTENTS OF THE APPLICATION[See sub-regulations (1) and (2) of regulation 5]The application for lesser penalty shall, inter-alia, include the following, namely;-(a)name and address of the applicant or its authorized representative as well as of all other enterprises in the cartel;(b)in case the applicant is based outside India, the address of the applicant in India for communication including the telephone numbers and the email address, etc. ;(c)a detailed description of the alleged cartel arrangement, including its aims and objectives and the details of activities and functions carried out for securing such aims and objectives;(d)the goods or services involved;(e)the geographic market covered;(f)the commencement and duration of the cartel;(g)the estimated volume of business [affected in India by the alleged cartel] [Substituted 'affected by the alleged cartel' by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).];(h)the names, positions, office locations and, wherever necessary, home addresses of all individuals who, in the knowledge of the applicant, are or have been associated with the alleged cartel, including those individuals which have been involved on behalf of the applicant ;(i)the details of other Competition Authorities, forums or courts, if any, which have been approached or are intended to be approached in relation to the alleged cartel;(j)a descriptive list of evidence regarding the nature and content of evidence provided in support of the application for lesser penalty; and(k)any other material information as may be directed by the Commission.
