Section 12 in Haryana Distribution and Retail Supply Licence
12. Payment of Fees.
- 12.1 Within 30 days or such other period as the Commission may allow after the coming into force of this licence, the Licensee shall pay to the Government of Haryana an initial fee of Rs. 20 lacs.12.2For as long as this licence remains in force, the Licensee shall, by 10th of April of every year, be liable to pay to the Government of Haryana an annual licence fee of Rs. 120 lacs for each of the first three years of the licence and the Commission shall review such licence fee after every three years.12.3Where the Licensee fails to pay to the Government of Haryana any of the fees due under Conditions 12.1 or 12.2 by the dates specified :(a)the Licensee shall be liable to pay to the Government of Haryana interest on the outstanding amount at a simple interest rate of two percent per month, the interest being payable for the period beginning on the day after which the amount became due, and ending on the day on which the Government of Haryana receives payment; and(b)the Licensee shall be subject to the proceedings for the recovery of such fees specified in the Act; and(c)The commission may revoke this licence pursuant to Section 18 of the Act and Condition 13 of this licence.12.4THe Licensees shall be entitled to take into account any fee paid by it under this Condition 12 in the determination of aggregate revenues made in accordance with Condition 21, but shall not take into account any interest paid pursuant to this Condition 12.
