Section 11 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
11. Amount of Fee.
- The amount of fee payable alongwith the notice in Form I or Form II, as the case may be, shall be as under:-(a)where the notice is filed in Form I, the fee payable shall be [rupees twenty lakh (Rs. 20,00,000) only;] [Substituted 'rupees fifteen lakhs (Rs. 15,00,000) only;' by Notification F. No. CCI/CD/Amend/Comb. Regl./2019(2), dated 30.10.2019.](b)where the notice is filed in Form II, the fee payable shall be [rupees sixty five lakh (Rs. 65,00,000) only.] [Substituted 'rupees fifty lakhs (Rs. 50,00,000) only;' by Notification F. No. CCI/CD/Amend/Comb. Regl./2019(2), dated 30.10.2019.]
