EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY

New Delhi, the 24^th November, 1999

No.8/I(I)/99-CERC – In exercise of power conferred under Regulation 110 of the Central Electricity Regulatory Commission(Conduct of Business) Regulations 1999, and all other powers enabling in this behalf, the Central Electricity Regulatory Commission hereby makes the following order :-

1. Short title and commencement

1. This order shall be called the Central Electricity Regulatory Commission (Misc. Provisions) (First Amendment) Order, 1999.
2. This order come into force with immediate effect.

1. Amendment of Paragraph 11 of the Order

Sub-paragraph 1 of Paragraph 11 of the Central Electricity Regulatory Commission (Misc.Provisions) Order 1999 shall be substituted as under:

1. Fee on petitions, applications etc.

The fee specified in the Schedule shall be payable in respect of every petition/application filed before the Commission.

Provided that the petition/application shall be accompanied by a fee of Rupees ten thousand only and the balance of fee payable, if any, shall be paid within two weeks of the admission of the petition/application.

Provided further that no petition/application fee shall be payable by the RLDCs and the Consumer Groups, registered with the Government of India.

1. Particulars of publication of the order

The Central Electricity Regulatory Commission(Miscellaneous Provisions) Order, 1999 was published in Part III, Section 4 of the Gazette of India (Extraordinary) dated 30-8-1999.

                     SANJEEV S.AHLUWALIA. Secy.

[No.ADVT/III/IV/ Exty.150/99]

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