Section 50 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
50. Fees payable on licence.
(1)The Commission may while granting a licence or an Exemption to undertake the business of transmission or supply of electricity including bulk supply of electricity or any other order granting any privilege to any person may specify the fee payable at the time of the grant of licence or privilege and thereafter on an annual or such periodic basis as the Commission may specify in the order granting license or privilege or in a separate order that may be passed by the Commission.(2)The existing licensee or exempt holder shall pay; the annual fee for the; financial year 2001-2002 onwards as specified in the Schedule and shall not be required to pay any initial fees or fee for financial year upto 2000-2001.(3)Until otherwise specified, the fees payable for grant of license or exemption, shall be as specified in the schedule to these Regulations.(4)The fees shall be payable and the amount shall be deposited in the same manner as specified in regulation 49.
