Section 26 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
26. Payment of Annual Licence Fee.
(1)The trader shall pay to the Commission a non-refundable annual (April to March) licence fee as specified in the Fees and Fines Regulations issued by the Commission from time to time by means of a demand draft/pay order drawn on Patna branch of a scheduled bank in favour of Bihar Electricity Regulatory Commission payable at Patna.(2)Such fee for the first year or a part thereof shall be paid before the commencement of operations, provided that for a part of the year, the licence fee shall be payable pro rata on the basis of number of days.(3)The annual licence fee for the subsequent years starting from the first day of April, shall be paid in full before the start of the year. In case the trader fails to pay the licence fee or a part thereof in time, the trader shall be liable to pay late payment surcharge/interest on the outstanding amount at the rate of 1.5% of the licence fee payable per month or a part of the month, for the period the licence fee or any part thereof remains unpaid.(4)Notwithstanding the liability of the trader to pay the late payment surcharge as aforesaid, the delay in payment of licence fee or a part thereof, shall be construed as breach of the terms and conditions of the licence rendering the licence liable to be revoked on this ground alone.
