Section 6 in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
6. Issuance of recovery certificate. -
(1)Where an enterprise is an enterprise in default or deemed to be an enterprise in default as per sub-regulations (2) and/ or (3) of regulation 4, the Commission shall issue recovery certificate through the Secretary to be executed by the recovery officer, as set out in Form III appended to these regulations mentioning the amount of penalty and interest thereon alongwith modes of recovery therein, giving fifteen days time to deposit the penalty.(2)The Commission may, at any time rectify any clerical or arithmetical mistake made in the recovery certificate issued or extend the time for making any payment in pursuance of such recovery certificate.
