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State of Tamilnadu - Section

Section 7 in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012

7. Licence Fee.

(1)A transmission licensee for inter-State transmission, including a person deemed to be an inter-State transmission licensee under any of the provisos to Section 14 of the Act, shall pay licence fee at the rate of 0.10% and 0.11% per annum of the annual transmission charges for the years 2012-13 and 2013-14, respectively, rounded off to the nearest one hundred rupees subject to minimum of Rs. 5 lakh. (Rs. five lakh only):Provided that the transmission licensee including the deemed transmission licensee shall furnish by 30th June of each year the audited statement of annual transmission charges for the preceding financial year and a certificate from the auditor with regard to licence fee payable during the corresponding financial year and shall deposit the differential amount of licence fee, if any, by 30th June of each year.
(2)The transmission licensee on being issued with a licensee for the inter-State transmission of electricity shall pay the licence fee at the rate of Rs. 5-00 lakh per annum from the date of grant of licence upto the date of commercial operation of the inter-State transmission system or an element thereof.
(3)Any person who has been granted licence by the Commission for inter-State trading in electricity in accordance with Central Electricity Regulatory Commission (procedure, terms and conditions grant of trading licence and related matters) Regulations, 2009 as amended from time to time shall pay annual licence fee at the rates specified hereunder:
Sr. No. Category of licence Fee per annum (Rs. in lakh)
1. Category-I (No Limit) 40
2. Category-II (Upto 1500 MU annually) 15
3. Category-Ill (Upto 500 MU annually) 6
4. Category-IV (Upto 100 MU annually) 3
(4)Fees specified in this regulation shall be paid within thirty days of the date of grant of licence and thereafter, annually by 30th April of each year subject to proviso to clause (1) of this regulation.