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Union of India - Section

Section 15 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

15. Existing Licensee

(1)The existing licensee shall be re-classified as under, namely:-
Existing Category Proposed Category
Category 'A' Category III
Category 'B' and 'C Category II
Category 'D', 'E' and 'F' Category I
(2)The existing licensees shall meet the net worth, current ratio and liquidity ratio criteria specified in these regulations within a period up to 31-3-2010.
(3)The existing licensees shall pay the licence fees as may be specified by the Commission from time to time.Provided that the licence fee when revised, shall be payable by the existing licensees on pro rata basis from the date of such revision to the end of the year.