Section 3(15) in The Companies (Adjudication of Penalties) Rules, 2014
(15)All sums realised by way of penalties under the Act shall be credited to the Consolidated Fund of India.Explanation 1. - For the purposes of this rule, the term "specified manner" shall mean service of documents as specified under section 20 of the Act and rules made thereunder and details in respect of address (including electronic mail ID) provided in the KYC documents filed in the registry shall be used for communication under this rule.Explanation 2. - For the purposes of this rule, it is hereby clarified that the requirement of submission of replies in electronic mode shall become mandatory after the creation of the e-adjudication platform.]
