Section 12 in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
12. Intimation of recovery by Income-tax authority. -
(1)Where an intimation of recovery of penalty has been received by the Secretary from the Tax Recovery Officer, he shall ensure that recovery officer records it in the penalty recovery register immediately but not later than five days torn the date of having received such intimation.(2)The Secretary shall review and obtain a progress report, at least once in three months, from the Tax Recovery Officer, of the progress made in the recovery of demands referred to the Tax Recovery Officer and shall place the progress of recovery of penalty before the Commission every month.
