Section 14 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
14. Consequences of late payment or non-payment of license fee .-Notwithstanding the liability of the licensee to pay the late payment surcharge under the Central Electricity Regulatory Commission (Payment of Fee) Regulations, 2008 or any other regulations in force, delay in payment or non-payment of the license fee or a part thereof, for a period exceeding 60 days, shall be construed as breach of the terms and conditions of the license.
