Section 2 in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
2. Definitions. -
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Competition Act, 2002 (12 of 2003);(b)"Commission" means the Competition Commission of India established under sub-section (1) of section 7 of the Act;(c)"demand notice" means a notice issued by the Commission to an enterprise from whom any penalty is recoverable under the Act;(d)"enterprise" means enterprise as defined in clause (h) of section 2 of the Act;(e)"enterprise in default" means an enterprise which has not paid the penalty imposed on it within the stipulated time despite the demand notice duly served upon;(f)"Income-tax authority" means an authority as defined in section 116 of the Income-tax Act, 1961 (43 of 1961);(g)"penalty" means a monetary penalty or fine or any other sum imposed by the Commission and realisable under the Act;(h)"penalty recovery register" means the register as set out in Form IV appended to these regulations containing all the details of the penalties imposed by the Commission;(i)"recovery certificate" means a certificate issued by the Commission and to be executed by the recovery officer in terms of the Commission's orders;(j)"recovery officer" means an officer authorised by the Commission to recover the penalty from the enterprise or the 'enterprise in default' as the case may be, as defined under these regulations;(k)"Secretary" means the Secretary appointed under sub-section (1) of section 17 of the Act and includes an officer of the Commission authorised by it to function as Secretary;(I) "Tax Recovery Officer" means the Tax Recovery Officer as referred to in Explanation 2 to section 39 of the Act and defined in clause (44) of section 2 of the Income-tax Act, 1961 (43 of 1961).(2)Words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act or in the Companies Act, 1956 (1 of 1956) or in the Income-tax Act, 1961 (43 of 1961), as the case may be.
