Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Companies (Fees on Applications) Rules, 1999 CONTENTS 1. Short title 2. Fees Companies (Fees on Applications) Rules, 1999 Notification No. G. S. R. 501(E), dated 6th July, 1999 In exercise of the powers conferred by sub-section (1) of section 642, read with sub-section (2) of section 657A of the Companies Act, 1956 (1 of 1956), and in supersession of the Companies (Fees on Applications) Rules, 1968, the Central Government hereby makes the following rules, namely : 1. Short title :- (1) These rules may be called the Companies (Fees on Applications) Rules, 1999. 1 (2) They shall come into force on 10th August, 1999. 1. Substituted for " (2) They shall come into force on the date of their publication in the Official Gazette. ", vide " COMPANIES (FEES ON APPLICATIONS) RULES, 1999" Dt.August 5, 1999 Published in Ministry of Law, Justice and Company Affairs (Deptt. of Company Affairs), Noti. No. G.S.R. 578(E), dated August 5, 1999, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5th August, 1999, p. 1, No. 401 [F .No. 1/17/97-CL, V] [L] 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 Pro- vision (other than sub-section (ID) of section 108 or clause (b) of sub-sec- tion (7) of section 555 ) of the said Act, shall be accompanied by the fee specified in the table below, namely :- TABLE- I Amount of tees to For applications made be paid (Rs.) (i) By a company having an authorised share capital of : 500 (a) Less than Rs. 25,00,000 1,000 (b) Rs. 25,00,000 or more but less than Rs. 5 crorcs 2,000 (c) Rs. five crores or more (ii) By a company limited by guarantee but not having a share 500 capital. (iii) By an association or proposed company for issue of licence 500 under section 25 of the Act. (iv) By a company having a valid licence issued under section 500 25 of the Act. (v) By a foreign company 1,000 (2) Every application made to the Central Government under sub- sec- tion (ID) of section 108 of the said Act shall be accompanied by the fee specified in the table below, namely :- TABLE- II Where the face value of the shares involved in a transfer Amount of fees to be paid (Rs.) (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 said Act shall be accompanied by the appropriate fee specified in the table below :- TABLE- III Application for payment from the Companies' Amount of Liquidation Account fees to be paid (Rs.) (a) When the amount of claim does not exceed Rs. 5,000 nil (b) When the amount of claim exceeds Rs. 5,000 but does not exceed 200 Rs. 10,000 (c) When the amount of claim exceed Rs. 10,000 300 [F. No. 1/17/97-CL-V} Note.-The Companies (Fees on Application) Rules, 1968, were issued, vide Notification No : G.S.R. 1485. dated 5-8-1968 (see 119681 38 Comp Cas (St.) 141) and subsequently amended, vide : (1) G.S.R. No. 259(E), For Application made Amount of fees to be paid (Rs.) By a hotel company having an authorised share capital of: (a) Less than Rs. 25,00,000/- 2,500 (b) Rs. 25,00,000 or more but less than Rs. 5 crores 5,000 (c) Rs. 5 crores or more 10,000 dated 24-4-1972-see [1972] 42 Comp Cas (St.) 161. (2) G.S.R. No. 785(E), dated 13-7-1988-see [1988] 64 Comp Cas (St.) 104. (3) G.S.R. No. 12C(E), dated 25-2- 1992-soc [1992] 73 Comp Cas (St.) 217. 1 (4) Every application made by a hotel company to the Central Government under sub-section (4) of section 211 of the Companies Act, 1956 for exemption from paras 3(i)(a) and 3(ii)(d) of Part II of Schedule VI of the Companies Act, 1956, for a period of three years at a stretch, shall be accompanied by the appropriate fee specified in the Table below:- TABLE IV 1. In rule 2, sub-rule (4) shall be substituted by Companies (Fees on Applications) Amendment Rules, 2002., Published in the Gazette of India, Extraordinary, Part II, Section 3(i), No. 224, dated 14th May, 2002.