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1. Short title.- (1) These Rules may be called the Companies (Fees on Applications) Rules, 1999. (2) They shall come into force on 10th August, 1999. 2. Fees.- (1) Every application made to the Central Government in respect of a company proposed to be registered pursuant to a licence under section 25 of the Companies Act, 1956, or by a company, (including a foreign company as defined in section 591 of the said Act), under any provision (other than sub-section (1D) of section 108 or clause (b) of sub-section (7) of section 555) of the said Act, shall be accompanied by the fee specified in the Table below, namely: - Table I
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(2) Every application made to the Central Government under sub-section (1D) of section 108 of the said Act shall be accompanied by the fee specified in the Table below, namely :-
Table II
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Where the face value of the shares involved in a transfer |
Amount of fees to be paid (Rs.) |
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(a) Does not exceed Rs. 5,000 |
50 |
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(b) Exceeds Rs. 5,000 |
100 |
(3) Every application made to the Central Government under clause (b) of sub-section (7) of section 555 of the said Act shall be accompanied by the appropriate fee specified in the Table below:-
Table III
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Application for payment from the Companies’ Liquidation Account |
Amount of fees to be paid (Rs.) |
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(a) When the amount of claim does not exceed Rs. 5,000 |
Nil |
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(b) When the amount of claim exceeds Rs. 5,000 but does not exceed Rs. 10,000. |
200 |
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(c) When the amount of claim exceed Rs. 10,000 |
300 |
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