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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

(2)The generating companies shall pay registration fees as under:
(a)For generating station upto 10 MW installed capacity: Rs .0.50 Lakh;
(b)Generating stations having installed capacity of more than 10 MW and upto 100 MW: Rs. 1.0 Lakh;
(c)Generating stations having installed capacity of more than 100 MW and upto 2000 MW : Rs. 5.0 Lakh;
(d)Generating stations having capacity of more than 2000 MW: Rs.10.0 Lakh, and;
(e)Provided that the entire capacity of the generating station or stage there of whose scheduling, metering and energy accounting is done separately shall be considered for the purpose of registration fees at the time of the initial registration;
(f)Provided further that the generating companies shall intimate RLDCs concerned about the additional capacity commissioned by the generating station or a stage thereof.