Section 6(4) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
(4)There shall be paid in respect of every application to a rating agency-(i)for the rating certificate awarded to the parallel marketeer, a fee at the rate of 0.05% of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs; and(ii)for the renewal of the rating certificate by the parallel marketeer, a fee of one-tenth of that required to be paid for such a certificate;(iii)The renewal of rating certificate by the parallel marketeer shall be as per the following periodicity, namely:-(a)once in two years, for those having "Good" and "Satisfactory" rating certificate in the previous year;(b)once in a year for those having rating certificate other than "Good" and "Satisfactory" in the previous year.
