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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(1) in The Delhi Electricity Reform Act, 2000

(1)The Licensee shall pay to the Commission the annual licence fee of the amount specified hereunder, payable by means of a demand draft or pay order drawn in favour of Secretary, Delhi Electricity Regulatory Commission, New Delhi
S.No. Category Volume of Electricity proposed to be traded per annum (inKilo-Watt Hours) Licence fee (In Rupees)
1 A Upto ten million Fifteen thousand
2 B Ten to twenty million Thirty thousand
3 C Twenty to fifty million Seventy thousand
4 D Fifty to seventy million One lakh
5 E Seventy to one hundred million One lakh fifty thousand
6 F One hundred to two hundred million Two lakh
Provided that for a part of the year, the licence fee shall be payable pro rata on the basis of number of days:Provided further that the licence fee calculated on pro rata basis for a part of the year, shall be rounded off to nearest hundred Rupees:Provided also that in case where the trading volume reaches beyond two hundred million Kilo-Watt Hours per year, the license fee shall be decided by the Commission, by general or special order, as and when required.