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Union of India - Section

Section 3 in The Central Electricity Regulatory Commission (Payment of fees) Regulations, 2008

3. Fee for Application for Purposes Other Than Determination of Tariff.-

(1)An application for adoption of tariff determined through the transparentprocess of bidding under Section 63 of the Electricity Act, 2003 in accordancewith the guidelines issued by the Central Government shall be accompanied byfee of Rs.5 lakh.
(2)An application for grant of licence for inter-State transmission of, or inter-State trading in, electricity shall be accompanied by such fee as may beprescribed by the Central Government from time to time.
(3)[ An application which is not an application for determination or adoptionof tariff or an application for grant of licence for inter-State transmission of, orinter-State trading in electricity, or an application for inspection or obtainingcertified copies of judicial records, but, including an application for approval ofprovisional tariff, shall be accompanied by a fee of Rs. forty thousand(Rs.40,000/-) and on admission of such application by the Commission, afurther fee of Rs. one lakh and sixty thousand (Rs.1,60,000/-) shall be paidwithin two weeks of communication of order of admission of the application.] [[ Substituted by No. L-7/142/157/2008-CERC, dated 14.7.2009 (w.e.f.
24.7.2009).]]
(4)An application for any purpose other than those specified in clauses (1)to (3) (both inclusive) shall be accompanied by fee specified hereunder,namely:,
(a) Interlocutory application Rs.40,000/-
(b) Application for inspection of judicial records Rs.500/-per day, not exceeding three hours
(c) Application for obtaining certified copy of the documents forming part of judicial records Rs.10/-per page
(5)No fee shall be payable for an application made by the National Load Despatch Centre or the Regional Load Despatch Centre.