Annual Charges for Clearing Corporations revised vide PNGRB (Levy of Fee and Other Charges) Amendment Regulations, 2022

S.No

Reg.

2007

2022

1.

S.No. 12

1. Application for renunciation of authorization in favour of another entity, or

2. Application for transfer of authorization involving transfer of majority equity shareholding/ stake (at least 51%), or

3. Application for transfer of authorization by the entity to its wholly owned subsidiary company, or

4. Transfer of authorization by the wholly owned subsidiary company

– 20,00,000 per Geographical Area (‘G.A.')/ pipeline

2.

S. No. 13

Application for transfer of less than 51% equity shareholding/ stake- 10,00,000 per G.A./ pipeline

Applications of the 2 insertions to be submitted as per

1. PNGRB (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations 2008;

2. PNGRB (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008;

3. PNGRB (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010.

In case where more than one G.A./ pipeline is proposed then Rs.20,00,00 will be charged for the 1st G.A./ pipeline and an additional amount of Rs. 5,00,000 per each subsequent G.A./ pipeline.

S. No.

Particulars

Amount

1.

Annual and other charges under Reg 13 of the PNGRB Regulations, 2020

1. For a Gas Exchange with Clearing Corporation

2. For A Gas Exchange without Clearing Corporation

2007

Rs.20,00,000 or 0.02% of the trade value in the exchange (excluding taxes) during the relevant financial year, whichever is higher

2022

Rs.25,00,000 or 1% of total revenue (excluding taxes) during the relevant financial year as per the audited financial statements, whichever is higher

1. For a Clearing Corporation

Rs.20,00,000 or 0.02% of the clearing value in the clearing corporation (excluding taxes) during the relevant financial year, whichever is higher

Rs.25,00,000 or 1% of the total Revenue of the clearing corporation (excluding taxes) during the relevant financial year as per the audited financial statements, whichever is higher

Other Charges can be initially paid considering the revenue accrued during the previous financial year. The difference between the amount that is paid and which is still payable can be adjusted at the time of making payment for the next financial year.