The Commission can direct any enterprise or person or their associations to discontinue with anti-competitive practice, which is also known as ‘cease and desist’ order. The Commission can impose penalty up to 10% of the turnover, which can go up to the higher of three times of the profit or 10 per cent of the turnover for each year of cartelization. The Commission has the power to modify any agreement or direct an enterprise to abide by its orders. The Commission is also empowered to order division of an enterprise which enjoys dominant position in order to prevent abuse of such position.

	Abuse of Dominant Position
	Prima-facie Orders
	Interim Orders
	Final Orders
	Combinations
	Interim Orders
	Final Orders