Section 3(3) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
(3)Upon receipt of demand notice the enterprise shall pay the penalty, through challan as set out in Form II appended to these regulations, in favour of Pay & Accounts Officer (PAO), Ministry of Corporate Affairs, Head No. 1475.00.105.05, Sub-Head-05 - 'Penalties imposed by Competition Commission of India'.
