Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Electricity Regulatory Commission (Fees, Fines And Charges) Regulations, 2005 [25 July 2008] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment To Schedule 1 Of The Regulations 3. Addendum To Schedule 1 Of The Regulations 4. Addendum To The Chapter 3 Of The Regulations Madhya Pradesh Electricity Regulatory Commission (Fees, Fines And Charges) Regulations, 2005 [25 July 2008] In exercise of the powers under Sub-section (1) (g) of Section 86 read with Sub-section (2) (zp) of Section 181 of the Electricity Act,2003 (No. 36 of 2003) and under Section 55 of the Madhya Pradesh Vidyut Sudhar Adhiniyam,2000 (No. 4 of 2001) and all powers enabling it in that behalf, the Madhya Pradesh Electricity Regulatory Commission hereby makes the following amendments/addendum in "MPERC (Fees, Fines and Charges) Regulations,2005" notified in M.P. Gazette vide no. 394/MPERC/2005 dated 14th February,2005 and published on 18th February, 2005: Second Amendment/Addendum To Madhya Pradesh Electricity Regulatory Commission (Fees, Fines And Charges) Regulations, 2005 (No. AG-21 (ii) of 2008) 1. Short Title, Extent And Commencement :- (i) These Regulations may be called the "Madhya Pradesh Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005" (No. AG-21(ii) of 2008). (ii) These Regulations shall extend to the entire State of Madhya Pradesh. (iii) These Regulations shall come into force from the date of their publication in the Official Gazette. 2. Amendment To Schedule 1 Of The Regulations :- (i) In the Madhya Pradesh Electricity Regulatory Commission (Fee, Fines and Charges) Regulations 2005, herein after called the Principal Regulations, for the S.No. 7 of Schedule 1 the existing figures and words shall be replaced by following in 3rd column under MPERC Fees/charges (Rs.) namely:- S.No. MPERC Fees/charges (Rs.) 7 75,000 (Seventy five thousand) (ii) In the English version of 3rd column of Schedule 1, the word " (PROPOSED)" shall be deleted. 3. Addendum To Schedule 1 Of The Regulations :- The following shall be inserted after S.No.32, of Schedule 1, namely:- S.No. Name of Application MPERC Fees/charges (Rs.) 33. Application filed by electricity generators from Non-conventional sources of energy for seeking permission for connectivity with the grid 10,000 (Ten Thousand) 34. Annual fee for Intra-State Trading Licensee As per clause 7.2 of MPERC (eligibility Criteria for grant of trading licence, the duties and the terms and conditions of trading licensee) Regulations,2004 as amended from time to time. 35. Application for truing up of tariff orders if filed separately (In case truing up petition is filed along with the tariff petition for any financial year, no separate fee will be payable for truing up petition). 1,00,000 (One Lakh) 36. Application for review of regulations 10,000 (Ten thousand) 4. Addendum To The Chapter 3 Of The Regulations :- In the Principal Regulations, in the Chapter 3, at the end of the Clause 3(i), following sentence shall be added, namely:- "The Co-petitioner shall also have to pay the same fee/charges as the petitioner is liable to pay. However, no fee/charges shall be leviable in case any application/petition is filed by the Central/State Government." By order of the Commission Ashok Sharma, Commission Secretary.