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NCT Delhi - Section

Section 7 in The Delhi Electricity Reform Act, 2000

7. Payment of licence fee.

(1)The Licensee shall pay to the Commission the annual licence fee of the amount specified hereunder, payable by means of a demand draft or pay order drawn in favour of Secretary, Delhi Electricity Regulatory Commission, New Delhi
S.No. Category Volume of Electricity proposed to be traded per annum (inKilo-Watt Hours) Licence fee (In Rupees)
1 A Upto ten million Fifteen thousand
2 B Ten to twenty million Thirty thousand
3 C Twenty to fifty million Seventy thousand
4 D Fifty to seventy million One lakh
5 E Seventy to one hundred million One lakh fifty thousand
6 F One hundred to two hundred million Two lakh
Provided that for a part of the year, the licence fee shall be payable pro rata on the basis of number of days:Provided further that the licence fee calculated on pro rata basis for a part of the year, shall be rounded off to nearest hundred Rupees:Provided also that in case where the trading volume reaches beyond two hundred million Kilo-Watt Hours per year, the license fee shall be decided by the Commission, by general or special order, as and when required.
(2)The licence fee shall be paid by the 15th April of each year, and in case the trader has moved from a lower category to a higher category, the balance of licence fee shall be paid within thirty days of such transition.
(3)In case licensee moves from a higher category to lower category, license fee shall not be refunded to the licensee.
(4)The licence fee shall be paid within thirty days of issue of licence.
(5)In case the licensee fails to pay the licence fee or a part thereof, for a period of three months, the licensee shall be liable to pay late payment surcharge on the outstanding amount at the rate of one per cent. of the licence fee payable per month or a part of the month, for the period the licence fee or any part thereof remains unpaid.
(6)Notwithstanding the liability of the licensee to pay the late payment surcharge as aforesaid, the delay in payment of licence fee or a part thereof, beyond aforesaid period shall be construed as breach of the terms and conditions of the licence and the licence shall be liable to be revoked.