Section 14 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
14. Licence fee.
(a)Every licensee shall pay a licence fee in shape of Bank Draft in favour of Bihar Electricity Regulatory Commission payable at Patna on or before a specified date as may be fixed by the Commission(b)If the licensee fails to pay to the Commission the prescribed fee on the due date, the licensee shall be liable:(i)to pay to the Commission interest on the outstanding amount a simple interest at the rate of 1½ % per month or part thereof. The interest shall be payable for the period from the day on which the amount became due and ending on the day on which the Commission receives the payment; or(ii)to the proceedings for the recovery of such fees as stipulated in the Act in case of non-payment of fees and/or interest, as the case may be; or(iii)to revocation of his licence by the Commission under Section 19 of the Act; as the Commission deems fit.(c)The licensee shall be entitled to take into account any fee paid by him for determination of aggregate revenues made in accordance with sub-regulation (a) above but shall not take into account any interest paid in accordance with sub -regulation (b) (i) above.
