Section 13 in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
13. Monitoring and supervision in proceedings of recovery of penalty. -
The Secretary shall place before the Commission all the cases where the recovery of penalty has not been made, alongwith details of action taken in each case including the details of references made under sub-section (2) of section 39 of the Act at least once in a month.
