Section 3(5) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(5)For the purpose of the Fund -(a)the Bureau shall charge guarantee fee and application fee;(b)application fee shall be of the maximum guaranteed amount applied for by the participating financial institution at the time of application which shall be non-refundable;(c)the guarantee fee shall be one-time fee of the amount guaranteed for each project which shall be payable after approval and before signing of guarantee agreement.
