Section 4 in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010
4. Annual Licence Fee Payable by Licensees.
(1)All existing licensees as well as deemed licensees shall pay an annual licence fee as specified in the Schedule.(2)In addition to the annual fee new entrants seeking licence from the Commission shall be required to pay initial fee as specified in the Schedule for processing their application for grant of licence or exemption.(3)Annual licence fee as specified under these regulations for each year shall be paid by 15th April of that year. The date of submission of annual licence fee as mentioned in this regulation shall supersede the date as may be mentioned in any other regulation of the Commission.(4)In case of late payment of annual fee, interest will be payable on the delayed amount at the rate of 1.25% per month.(5)The Commission shall have the right to recover any amount of fee outstanding or under realised, as and when it comes to its notice.
