Section 7(1) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012
(1)A transmission licensee for inter-State transmission, including a person deemed to be an inter-State transmission licensee under any of the provisos to Section 14 of the Act, shall pay licence fee at the rate of 0.10% and 0.11% per annum of the annual transmission charges for the years 2012-13 and 2013-14, respectively, rounded off to the nearest one hundred rupees subject to minimum of Rs. 5 lakh. (Rs. five lakh only):Provided that the transmission licensee including the deemed transmission licensee shall furnish by 30th June of each year the audited statement of annual transmission charges for the preceding financial year and a certificate from the auditor with regard to licence fee payable during the corresponding financial year and shall deposit the differential amount of licence fee, if any, by 30th June of each year.
