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1. Short title and commencement.-
(1) These rules may be called the Company Law Board (Fees on Applications and Petitions) Rules, 1991.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. Definitions.-
In these rules, unless the context otherwise requires-
(a) "Act" means the Companies Act, 1956 (1 of 1956);
(b) "Company" includes a foreign company;
(c) "Company Law Board" means the Board of the Company Law Administration, constituted under section 10E of the Act;
(d) "Monopolies Act" means the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969);
(e) "Regional Director" means the person appointed by the Central Government, in the Department of Company Affairs, as a Regional Director;
(f) "Registrar" means the Registrar of Companies appointed under the Act;
(g) "Section" means a section of the Act;
(h) "Schedule" means the Schedule to these rules;
(i) "Security" means security as defined in clause (b) of sub-section (1) of section 22A of the Securities Contracts Act;
(j) "Securities Contracts Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956).
3. Fees on application or petition.-
(1) Every petition made to the Company Law Board shall be accompanied by the appropriate fee specified in the Schedule to these Rules:
Provided that no fee shall be payable on applications or petitions made by the Regional Director, Registrar of Companies, or by the Central Government, or by any officer on behalf of the Government or by the Government of a State.
(2) Every interlocutory application made to the Company Law Board for an interim order or direction shall be accompanied by a fee of rupees fifty.
4. The fees payable under these rules shall be paid by means of.-
A bank draft drawn in favour of Pay and Accounts Officer, Department of Company Affairs, New Delhi/Bombay/Calcutta/Madras.
5. The fees received by the Pay and Accounts Officer under these rules shall be credited to.-
The Public Account of India under the Head of Account 1475 - Other General Economic Services - Regulation of Joint Stock.
86540
103860
630
114
59824