Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Electricity Regulatory Commission (Fees For Petitions) Regulations, 2005 [29 February 2008] CONTENTS 1. Short Title and Commencement 2. Amendment Rajasthan Electricity Regulatory Commission (Fees For Petitions) Regulations, 2005 [29 February 2008] In exercise of the powers conferred by Sections 86(g) & 181 of the Electricity Act, 2003, Rajasthan Electricity Regulatory Commission hereby makes the following regulations, namely:- 1. Short Title and Commencement :- These regulations will be called the "Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005 (4th Amendment)" and will come into force from the date of their publication in the Official Gazette. 2. Amendment :- 1. The following new items shall be added in the Schedule of Fee Structure: S. No. Nature of petition/application Fee (Rs.) 9 A Truing up of ARR by the Licensee / Generating Company (i) When truing up of previous year ARR is filed with ARR for the ensuing year (ii) In all other cases Nil 20% of the applicable fee for filing the ARR 13 A Annual Licence Fee: (a) Transmission Licensee/ Deemed Transmission Licensee (b) Distribution Licensee/ Deemed distribution licensee (c) Trading Licence Rs.1500/MW of transmission capacity in force during the year or part thereof subject to minimum of Rs.15 lacs. 0.1 paisa per unit of energy purchased & generated subject to minimum of Rs.20 lacs. As specified in RERC Licensing of Trading Regulations, 2004 2. The following words, appearing in the Schedule of Fee Structure under column No. 3, namely, "Fee (Rs.)" against S. No. 1(a), 1A, 2C, 3 & 5 stand deleted as hereunder: S.No. Deleted 1(a). & max of Rs. fifteen lakhs 1A. & max of Rs. fifteen lakhs 2C. & max of Rs. five lakhs 3. & max of Rs. five lakhs 5. & max of Rs. fifteen lakhs 3. Existing item, at SI. No. 20 relating to Applications seeking adjournment/seeking extension in time stands deleted. The following new provisions are added at the end of the Schedule of Fee Structure: Note:- (1) The Annual licence fee shall be payable every year in advance by 31st March of the current financial year. However, for any delay in remitting annual licence fee, interest at the bank rate plus 2% thereon, shall be charged. (2) For Multiyear or Annual ARR/Tariff petitions, the fee corresponding to ARR of the ensuing year only shall, be payable. (3) In case of a suo motto petition for determination of ARR/Tariff/Wheeling Charges/ Surcharge, the fee specified as above, with surcharge thereon up to a max. of 50%, shall be payable. R.K. Sharma Secretary