Section 16 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
16. Intimation of any change.
(1)The parties to the combination having filed a notice under regulation 5 or regulation 8 of these regulations, shall inform the Commission of any change in the information provided in the notice to the Commission at the earliest during the continuation of the proceedings under the Act.(2)The Secretary shall place the information relating to any change in the notice before the Commission not later than the third working day of its receipt in the Commission.(3)The Commission shall assess the significance of the information relating to that change and, if satisfied, take on record the information received.(4)Where the Commission is of the view that the change is likely to affect the factors for the determination of the appreciable adverse effect on competition significantly, it may, after giving an opportunity of being heard and after recording reasons, treat the notice already filed as not valid.(5)Where the Commission has held a notice to be not valid under sub-regulation (4), the Secretary shall convey the decision of the Commission to the parties to the combination within [seven working days] [Substituted 'seven days' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] of the decision of the Commission,Provided that no additional fee shall be payable if a notice is filed again by the parties to the combination for the same transaction within a period of thirty days from the date of communication of the decision of the Commission.
