Section 10 in The Competition Commission of India (General) Regulations, 2009
10. Contents of information or the reference.
(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;(2)The information or reference referred to in sub-regulation (1) shall contain.-(a)a statement of facts;(b)details of the alleged contraventions of the Act together with a list enlisting all documents, affidavits and evidence, as the case may be, in support of each of the alleged contraventions;(c)a succinct narrative in support of the alleged contraventions;(d)relief sought, if any;(da)[ Details of litigation or dispute pending between the informant and parties before any court, tribunal, statutory authority or arbitrator in respect of the subject matter of information;] [Inserted by Notification No. L-3(2)/Regln-Gen. (Amdt.)/2019/CCI, dated 20.11.2019.](e)such other particulars as may be required by the Commission.(3)The contents of the information or the reference mentioned under subregulations (1) and (2), alongwith the appendices and attachments thereto, shall be complete and duly verified by the person submitting it.
