Section 3(2) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012
(2)An application for determination of tariff for inter-State transmission system or an element thereof shall be accompanied by a fee payable at the rate of 0.10% and 0.11% of the total annual transmission charges per annum claimed by the transmission licensee for the years 2012-13 and 2013-14, respectively, rounded off to the nearest one hundred rupees subject to a minimum of Rs. 100000/- (Rs. One lakh only):Provided that the transmission licensee shall pay the balance fee based on the difference between the fee already paid and the fee payable as per annual transmission charges determined by the Commission within a period of 30 days from the date of issue of orders of Commission:Provided further that the transmission licensee may, while making the application for determination of tariff, pay the fee at the rate specified in this regulation for the first year and thereafter, on annual basis at the rates specified in this regulation by 30th April of each year:Provided also that a transmission licensee who has already paid the fee for the period 2009-14 based on the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008 shall pay the balance fee as determined under this regulation.
