Section 5(1) in The Competition Commission of India (Lesser Penalty) Regulations, 2009
(1)For the purpose of grant of lesser penalty, the applicant or its authorized representative may make an application containing all the material information as specified in the Schedule, or may contact, orally or through e-mail or fax, the designated authority for furnishing the information and evidence relating to the existence of a cartel. The designated authority shall, thereafter, [within five working days] [Substituted 'within three working days' by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).], put up the matter before the Commission for its consideration.
