Section 10(1) in The Competition Commission of India (General) Regulations, 2009
(1)The information or reference (except a reference under sub-section (1) of section 49 of the Act) shall, inter alia, separately and categorically state the following seriatum-(a)legal name of the person or the enterprise giving the information or the reference;(b)complete postal address in India for delivery of summons or notice by the Commission, with Postal Index Number (PIN) code;(c)telephone number, fax number and also electronic mail address, if available;(d)mode of service of notice or documents preferred;(e)legal name and address(es) of the enterprise(s) alleged to have contravened the provisions of the Act; and(f)legal name and address of the counsel or other authorized representative, if any;
