Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Companies (Fees on Applications) Rules, 1968 CONTENTS 1. Short title 1A. Maximum fees 2. Fees Companies (Fees on Applications) Rules, 1968 In exercise of the powers conferred by sub-section (7) of section 642, read with sub- section (2) of section 637A, of the Companies Act, 1956 (1 of 1956), and in supersession of the Companies (Fees on Applications) Rules, 1961, as amended from time to time, the Central Government hereby makes the following rules, namely:- 1. Short title :- These Rules may be called the Companies (Fees on Applications) Rules, 1968. 1A. Maximum fees :- The fee payable on an application under any provisions of the Act shall not exceed rupees five hundred.] 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 (1 of 1956) (hereinafter referred to as "the Act") or by a company (including a foreign company as defined in section 591 of the Act), under any provision [other than sub-section (ID) of section 108 or clause (b) of sub-section (7) of section 555 ] of the Act, shall be accompanied by the appropriate fee specified in the Table below: 1T A B L E OF FEES Amount of fees to be paid Rs. ______________________________________________________________________________________ 2[(i) Application by a company having a nominal share capital of:- \ \(a) Less than Rs. 1,00,000 50.00 \ \(b) Rs. 1,00,000 or more, but less than Rs. 5,00,000 100.00 \ \(c) Rs. 5,00,000 or more, but less than Rs. 25,00,000 150.00 \ \(d) Rs. 25,00,000 or more, but less than Rs. 50,00,000 200.00 \ \(e) Rs. 50,00,000 or more, but less than Rs. 5 crores 300.00 (f) Rs. 5 crores or more 500.00] ______________________________________________________________________________________ 3[ii) Application by a company limited by guarantee but \ \ not having a share capital or in respect of the company proposed to be registered pursuant to a licence under section 25 of the Act, or by a company having a valid licence issued or deemed to have been issued under the said section 60.00 \ \ (iii) Application by a foreign company 200.00]] ______________________________________________________________________________________ (2) Every application made to the Central Government under sub-section (ID) of section 108 of the Act shall be accompanied by the appropriate fee specified in the Table below:- 4[TABLE OF FEES Amount of fees to be paid Rs. ______________________________________________________________________________________ \Where the nominal value of the shares involved in a transfer: \(a) Does not exceed Rs. 5,000 50 \(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 Act, shall be accompanied by the appropriate fee specified in the Table below:- 5 [TABLE OF FEES Amount of fees to be paid Rs. ______________________________________________________________________________________ \(a) When the amount of claim does not exceed Rs. 250 Nil \(b) When the amount of claim exceeds Rs. 250 but does not exceed \ Rs. 500 30 \(c) When the amount of claim exceeds Rs. 500 but does not exceed Rs. 1,000 60 \ (d) When the amount of claim exceeds Rs. 1,000 but does not \exceed Rs. 5,000 150 \(e) When the amount of claim exceeds Rs. 5,000 200] ______________________________________________________________________________________ 1. Substituted by GSR 259(E), dated 24-4-1972, w.e.f. 1-5-1972. 2. Substituted by GSR 783(E), dated 13-7-1988, w.e.f. 15-7-1988. 3. Substituted by GSR 126(E), dated 25-2-1992, w.e.f. 1-4-1992. 4. Substituted by GSR 126(E), dated 25-2-1992, w.e.f. 1-4-1992. 5. Substituted by GSR 126(E), dated 25-2-1992, w.e.f. 1-4-1992.