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Union of India - Section

Section 4 in The Central Electricity Regulatory Commission (Payment of fees) Regulations, 2008

4. [ Licence Fee.- [Substituted by No. L-7/142/157/2008-CERC, dated 14.7.2009 (w.e.f. 24.7.2009). ]

(1)The transmission licensee for inter-State transmission, including aperson deemed to be a transmission licensee referred to in the first, second,third, fourth and fifth provisos to Section 14 of the Electricity Act, 2003 for suchpurpose, shall pay licence fee at the rate of 0.05% per annum of the annualtransmission charges applicable for that year rounded off to the nearest one hundred rupees.:]Provided that the licence fee for the year 2008-09 shall be paid within 30days of commencement of these regulations.
(2)The transmission licensee granted a licence for the inter-Statetransmission of electricity shall pay licence fee at the rate of Rs.two lakh(Rs.2,00,000/-) per annum from the date of grant of licence and up to the datepreceding the date of commercial operation of the inter-State transmissionsystem or an element thereof.
(3)An electricity trader granted licence for inter-State trading in electricityshall pay fee at the rates specified hereunder:
Ser No. Category of licence Fee/annum (Rs. in lakh)
1. Category-I 30
2. Category-II 12.5
3. Category-III 2.5
Note - Category I corresponds to Categories `D', `E' and `F'. Category IIcorresponds to Categories `B' and `C' and Category III corresponds to Category `A' of the Central Electricity Regulatory Commission (Procedure,Terms & Conditions for grant of Trading Licence and other related matters)Regulations, 2004.
(4)Fee specified in this regulation shall be paid within thirty days of the dateof grant of licence and thereafter annually by 30th April of each year