Section 18 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
18. Payment of license fee.
- 1. The licensee shall pay to the Commission the license fee of the amount specified hereunder payable by means of a Bank Draft drawn in favour of Assistant Secretary, Central Electricity Regulatory Commission, New Delhi.(i)Initial license fee of Rs.1,00,000 (Rupees one lakh) within thirty days of receipt of Letter of Intent.(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.(iii)For the period between the date of commercial operation and end of the financial year, pro rata of yearly license fee as provided in clause (ii) above shall be paid within 30 (thirty) days of commencement of the commercial operation.(iv)For the period between start of the financial year and end of the term of the license, pro rata of yearly license fee as provided in clause (ii) above shall be paid within 30 (thirty) days of commencement of financial year.
