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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004

(2)The licence fee payable by a licensee under the Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations 2005 shall be as set out in the following Table.[Payment of Licence Fees] [Table amendedby Notification No.TNERC/Regulations /F&F/4/2-8, dated 13 b 2014.]
S.No. Particulars Fees
(a) Initial Licence Fees  
(i) Transmission Rs.1000/MW of projected capacity subject to aminimum of Rs.l lakhs and maximum of Rs.20 lakhs
(ii) Distribution 0.002 paise per unit of electricity estimated tobe sold during the year subject to a minimum of Rs.2 lakhs andmaximum of Rs.10 lakhs.
(iii) Trading 0.04% of value estimated to be traded subject toa minimum of Rs.2 lakhs.
(b) Annual Licence Fees  
(i) Transmission Rs.500/MW of capacity available at the end ofprevious year subject to a minimum of Rs.50,000/* and maximum ofRs.10 lakhs.
(ii) Distribution 0.02 paise per unit of electricity proposed tobe sold during the year subject to a maximum of Rs.2 Crore.
(iii) Trading 0.02% of value estimated to be traded subject toa minimum of Rs.l lakh.
(c) Grant of Exemption under section 13 of theElectricity Act 2003 Rs.10,000/-
(d) Making amendments / alterations to the terms andconditions of licence under section 18 Rs.20,000/-
(e) Grant of prior approval under section 17 of theAct Rs. 10,000/-]