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State of Tamilnadu - Section

Section 9 in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004

9. Licence fee.

(1)The fees to be accompanied with application for grant of licence under subsection (1) of section 15 of the Act shall be as prescribed by the Government under clause (a) of sub-section (2) of section 180 of the Act.
(2)The licence fee payable by a licensee under the Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations 2005 shall be as set out in the following Table.[Payment of Licence Fees] [Table amendedby Notification No.TNERC/Regulations /F&F/4/2-8, dated 13 b 2014.]
S.No. Particulars Fees
(a) Initial Licence Fees  
(i) Transmission Rs.1000/MW of projected capacity subject to aminimum of Rs.l lakhs and maximum of Rs.20 lakhs
(ii) Distribution 0.002 paise per unit of electricity estimated tobe sold during the year subject to a minimum of Rs.2 lakhs andmaximum of Rs.10 lakhs.
(iii) Trading 0.04% of value estimated to be traded subject toa minimum of Rs.2 lakhs.
(b) Annual Licence Fees  
(i) Transmission Rs.500/MW of capacity available at the end ofprevious year subject to a minimum of Rs.50,000/* and maximum ofRs.10 lakhs.
(ii) Distribution 0.02 paise per unit of electricity proposed tobe sold during the year subject to a maximum of Rs.2 Crore.
(iii) Trading 0.02% of value estimated to be traded subject toa minimum of Rs.l lakh.
(c) Grant of Exemption under section 13 of theElectricity Act 2003 Rs.10,000/-
(d) Making amendments / alterations to the terms andconditions of licence under section 18 Rs.20,000/-
(e) Grant of prior approval under section 17 of theAct Rs. 10,000/-]