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Union of India - Section

Section 3 in The TRAI (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002

3. Fee and other charges.

- (i) The Authority shall levy charges as fee at the following rates -
(a) for each tariff plan filed with the Authority for approval = Rs. 2000(Rupees Two thousand only)
(b) for any charge/modifications to be made in the tariff alreadyapproved or submitted for approval = Rs. 2000(Rupees Two thousand only)
(ii)No fee shall be levied if the tariff plans filed are in respect of tariffs which have been forborne by the Authority.
(iii)The fee shall be paid by way of a demand draft/pay order in favour of "TRAI a/c Tariff Fee" payable at New Delhi alongwith the request for approval for each tariff plan/request for modifications/corrections to a tariff plan already approved/submitted for approval.
Section IV