Section 4(1) in The Central Electricity Regulatory Commission (Payment of fees) Regulations, 2008
(1)The transmission licensee for inter-State transmission, including aperson deemed to be a transmission licensee referred to in the first, second,third, fourth and fifth provisos to Section 14 of the Electricity Act, 2003 for suchpurpose, shall pay licence fee at the rate of 0.05% per annum of the annualtransmission charges applicable for that year rounded off to the nearest one hundred rupees.:]Provided that the licence fee for the year 2008-09 shall be paid within 30days of commencement of these regulations.
