Section 18(ii) in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
(ii)After the assets are declared under commercial operation the licensee shall be required to pay a sum equal to 0.05% (one twentieth of one percent) of Annual Transmission Service Charges approved by the Commission, subject to a minimum of Rs. 50,000/- (Rs. Fifty thousand only) and a maximum of Rs. 2,00,000/- (Rupees Two lakh only) as annual license fee for each financial year within thirty (30) days of the commencement of the financial year.
