Section 4 in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
4. Licensing Fee.
(1)As stipulated in sub-section (2) (a) under Section 180 of the Act, the fee for application of grant of various licences shall be payable at the rates prescribed by the State Government from time to time.(2)The licensees including newly granted licensee as well as deemed licensees shall pay the annual licence fee for each Financial Year at rates specified in the schedule appended to these Regulations.(3)All annual licence fees shall be paid by 30th April each year.(4)In case of late payment of annual licence fee, interest will be payable on the delayed amount at the rate of one and quarter percent (1.25%) per month.Chapter - III Fines and / Or Charges
