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State of Tamilnadu - Section
Section 6 in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004
6. [ Fees for tariff petitions including power purchase agreements and miscellaneous. [Table amended by Notification No. TNERC / Regulations /F&F/4/2-8, dated 13-5-2014.]
- The fee structure for (a) determination of grid, bulk or retail tariff; (b) transmission tariff and review petitions on these tariff; (c) petitions/ applications for approval of power purchase or procurement process; and (d) Miscellaneous are furnished under this section.]| No. | Nature of Application/Petition | Fees |
| 1. | Determination of grid, bulk or retail tariff. | 0.025% of the revenue receipts in the precedingyear in case of an existing licensee or the expected revenuereceipts in the year for which the tariff is to be determined bythe Commission in the case of a new licensee, as the case may be. |
| 2. | Determination of Transmission Tariff | ... |
| 3. | Review of the Tariff order in respect of items 1and 2 above | |
| (a) if the petition is filed by the originalTariff Petitioners themselves | .... | |
| (b) if the petition is filed by an associationor group of persons | .... | |
| (c) if the petition is filed by an individualconsumer | .... | |
| 4. | Approval of power purchase or procurementprocess: | |
| (a) Conventional fuel based plant | Rs. 2,500 per MW or part thereof. | |
| (b) Non-conventional & renewable sources ofenergy including | Rs. 2,000 per MW or part co-generation, thereof. | |
| 5. | Review of order passed on power purchase orprocurement process. | Rs. 50,000/- |
| 6. | Miscellaneous applications not covered by otherlisted categories. | Rs. 100/- |
| 7. | Miscellaneous Petition filed by associations orgroups not covered by other listed categories | |
| (a) miscellaneous petitions filed by registeredassociation of consumers or generators | .... | |
| 8. | Fees for Review | |
| (i) for correction of any order of theCommission on account of typographical or clerical error ormistake | .... | |
| (ii) Review petition filed by an individualagainst the orders of the Commission in a Miscellaneous Petition | .... | |
| (iii) Review Petition filed by any organisationregistered under the Companies Act, 1996 (C.A.l of 1956) or anyfirm or Corporate Body against the orders in a MiscellaneousPetition | .... | |
| (iv) Review Petition filed by registeredassociation of consumers or generators against the orders in amiscellaneous Petition | .... | |
| (v) Review Petition filed against the orders ina Dispute Redressal Petition (DRP) | .... | |
| 9. | Inspection of orders or records of theCommission. | Rs.100/- per day. |
| 10. | Supply of copies of documents/orders of theCommission. | Rs.3/- per page. |
| 11. | Complaint against the working of a utility bythe end user/consumer. | Nil |