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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012

(1)An application for determination of tariff of a generating station or a unit thereof, shall be accompanied by a fee payable at the rate of Rs. 4000/MW/annum and Rs. 4400/MW/annum for the years 2012-13 and 2013-14, respectively corresponding to the installed capacity of such generating station or unit thereof:Provided that the fee specified in this regulation shall be paid for the first year, corresponding to the installed capacity of the generating station or a unit thereof, while making the application for determination of tariff and thereafter annually at the specified rates by 30th April of each year:Provided further that where the fee for the tariff period 2009-14 in respect of the generating station or unit thereof has already been paid in accordance with the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008, the generating company shall pay the balance fee as per the rate specified in this regulation.