Section 5(4) in The Competition Commission of India (Lesser Penalty) Regulations, 2009
(4)Where the application, along with the necessary documents, is not received [within a period of fifteen days from the date of communication of direction under sub-regulation (2)] [Substituted 'within a period of fifteen days of the first contact' by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).] or during the further period as may be extended by the Commission, the applicant may forfeit its claim for priority status and consequently for the benefit of grant of lesser penalty.
