Bare Acts Live

Sr. No.

Nature of Petition/Application

Fee (in Rs.)

1

2

3

Part-A. Grant of Licence/Exemption from Licence :

1

Fee to be paid along with application for grant of licence for :

(a) Transmission of electricity

As may be prescribed by the Punjab Government

(b) Distribution of electricity

Ditto

(c) Trading in electricity

Ditto

2

Fee for grant of licence to :

(a) transmit electricity as a transmission licencee

Rs. 25 lakhs (Rs. Twenty five lakhs only) payable initially at the time of grant of licence and annual payment of similar amount in each subsequent year during validity of the licence.

(b) distribute electricity as a distribution licensee -

(i) Distribution licensee other than Rural Co-operative Society

0.025% of the total revenue receipts for the previous year pertaining to supply area of the licensee payable initially at the time of grant of licence and annually in each subsequent year during validity of the licence, by similar calculation.

(ii) Distribution licensee which is a Rural Co-operative Society

Rs. 50, 000/- Rs. (Fifty thousand only) payable initially and annually in each year during validity of the licence.

(c) Undertake trading in electricity as trading licensee

Rs. 12.50 lakh (Rs. Twelve lakhs fifty thousand only) payable initially at the time of grant of licence and annual payments of similar amount in each subsequent year during validity of the licence.

3

Fee for grant of exemption from licence and for processing application/petition, for any of the functions mentioned at Sr. No. 2 (a, b, c)

Rs. 5,000/- (Rs. Five thousand only) payable initially at the time of grant of exemption for each function and annual payments of similar amount in each subsequent year, the exemption remains valid

4

Fee for review of order on application for grant of licence for transmission, distribution or trading in electricity

Rs. 50,000/- (Rs. Fifty thousand only) subject to refund in case Review Petition is solely on the ground of error apparent and the same is accepted by the Commission

5

Petition/application for grant of permission to a licensee to :

(a) undertake any transaction to acquire by purchase or take-over or otherwise the utility of any other licensee

As payable for the grant of licence for the function namely transmission, distribution and trading in electricity being acquired, taken-over, merged, assigned or transferred.

(b) to merge his utility with the utility of any other licence

(c) assign his licence or transfer his utility or any part thereof

6

Petition/application seeking alteration/amendments in the terms and conditions of licence.

Rs. 50, 000/- (Rs. Fifty thousand only) payable in lump-sum at the time of filing of petition/application (to be adjusted subsequently against fee on approval of alteration/amendments).

7

Petition/application for revocation of licence.

Rs. 1,00,000/- (Rs. One lakh only)

8

(i) Fee for permitting a licensee to use the intervening transmission facilities owned and operated by another licensee and adjudicate upon dispute regarding extent of available surplus capacity.

Rs. 2,00,000/- (Rs. Two lakhs only) for initial period of upto two years and Rs. One lakh for each subsequent year, to be paid in full at the time of application/petition.

(ii) Fee for fixing rates, charges and terms and conditions for intervening transmission facilities where these are not mutually agreed upon between the parties.

Rs. 2, 00, 000/- (Rs. Two lakhs only) to be paid in full at the time of application/petition.

Part-B. Annual Revenue Requirement/Tariff Determination and Power Purchase.

1

Fee for processing AAR/petition for determination of tariff for :

(a) supply of electricity by a generating company to a distribution licensee.

@ 0.025% of the total revenue receipts in the preceding year.

(b) transmission of electricity

Rs. 5 lakhs (Rs. 5 lakhs only)

(c) wheeling of electricity

Rs. 5 lakhs (Rs. Five lakhs only)

(d) retail sale of electricity

@ 0.025% of the total revenue receipts in the proceeding year.

2

Fee for petition/application for review or order on ARR/Tariff Petition

Rs. 50,000/- (Rs. Fifty thousand only)

3

Petition/application for approval of power purchase/or procurement process.

(i) Conventional fuel based plant.

(i) Rs. 10,000/- (Rs. Ten thousand only) per MW or part thereof of the installed capacity subject to a minimum of Rs. One lakh payable at the time of filing of petition/application.

(ii) Non-conventional and renewable resources of energy including co- generation.

(ii) Rs. 5, 000/- (Rs. Five thousand only) per MW or part thereof of installed capacity subject to a minimum of Rs. 50,000/- (Rs. Fifty thousand only) payable at the time of filing of petition/application.

4

Fee for review of order on petition for approval of power purchase/procurement process.

(i) Conventional fuel based plant

(i) Rs. 5, 000/- (Rs. Five thousand only) per MW subject to a minimum of Rs. 50, 000/- (Rs. Fifty thousand only).

(ii) Non-conventional and renewable resources of energy including co- generation.

(ii) Rs. 2, 500/- (Rs. Two thousand five hundred only) per MW subject to a minimum of Rs. 25, 000/- (Rs. Twenty five thousand only).

Part-C. Miscellaneous

1

Application for inspection of orders/records of the Commission

Rs. 500/- (Rs. Five hundred only) per day.

2

Fees for obtaining certified copies.

Rs. 3 (Rs. Three only) per page subject to a minimum of Rs. 250/- (Rs. Two hundred fifty only).

3

Fee for adjudication upon any difference or dispute regarding payment of compensation by a licensee.

To be fixed on case to case basis depending on the extent of work involved and quantum of claim preferably in the range of Rs. 1, 000/- (Rs. One thousand only) to Rs. 10, 000/- (Rs. Ten thousand only).

[4

Interlocutory Application, Except application covered under Sr. No. 10

(i) By Utility / licensee/ deemed licensee / generators/persons granted exemption from license

(ii) By Institution / Organisation /Company (Public Limited, Private Limited), partnership, Proprietorship

(iii) By Individual Consumers regarding open access issues

(iv) By Other Individual Consumers

Rs. 10,000/-(Rs. Ten Thousand Only)

Rs. 5,000/-(Rs. Five Thousand Only)

Rs. 5,000/-(Rs. Five Thousand Only)

Rs. 1,000/-(Rs. One Thousand Only)]

5

Application for review of any order on grounds of clerical error/mistake

NIL

[6

Any other issue of miscellaneous nature including that under section 142 and 146 of the Act (other than covered under Sr. No. 10) to be decided/ adjudicated upon by the Commission.

i) By licensee

ii) Other than individuals

iii)

a) Individual consumers regarding open access issues.

b) Individual consumers other than open access consumers.

Rs.20,000/- (Rs. Twenty thousand only)

Rs.10,000/- ( Rs. Ten thousand only)

Rs. 1 Lac (Rs. One Lac Only)

Rs. 5000/- (Rs. Five thousand only).]

[7

Adjudication of disputes between Licensees and generating companies and between licensees themselves

Rs. 10 Lac (Rs. Ten Lac only) plus
Rs. 50,000/- per hearing plus consultant fee (including legal) if any as per actual. Fee for per hearing to be deposited one day prior to the date of hearing.]

[8

Application for review of above order

@ 50% of the fees paid for the original order plus Rs. 50,000/- per hearing plus consultant fee (including legal) if any as per actual. Fee for per hearing to be deposited one day prior to the date of hearing.]

9

Application for review of orders of the Commission not covered elsewhere in these Regulations.

Rs. 10, 000/- (Rs. Ten thousand only)

[10

For Non-Compliance of the Orders of the Forum/ Ombudsman/ Dispute Settlement Committee

i) By Institution/ Organisation/ Company, (public limited, private limited) Partnership/Proprietorship

ii) By Individual Consumers

iii) Interlocutory Application

Rs. 2,000/- (Rs. Two Thousand Only)

Rs. 1,000/- (Rs. One Thousand Only)

Rs. 500/- (Rs. Five Hundred Only)]