Section 12 in The Haryana Transmission and Bulk 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. 10 lacs.12.2For each subsequent year that 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. 60. The Commission shall review and may change the level of such fee 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 becomes 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 Licensee 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 20, but shall not take into account any interest paid pursuant to Condition 12.3(a).
