Section 11(3) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(3)There shall be paid in respect of every application to a rating agency -(i)for the rating certificate awarded to the parallel marketeer, a fee at the rate of 0.05% of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs; and(ii)for the renewal of the rating certificate by the parallel marketeer, a fee of onetenth of that required to be paid for such a certificate.(iii)The renewal of rating certificate by the parallel marketeer shall be as per the following periodicity, namely :-(a)once in two years, for those having good' and satisfactory' rating certificate in the previous year.(b)once in a year for those having rating certificate other than good' and satisfactory' in the previous year.
