Companies (Fees on Applications) Rules, 1999

2. Fees

(1) Every application made to the Central Government in respect of a company proposed to be registered pursuant to a license 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

 

For Applications made		Amount of fees to be paid (Rs.)
(i)	By a company having an authorized share capital of:-
	(a) Less than Rs. 25,00,000	500
	(b) Rs. 25,00,000 or more but less than Rs. 5 crores	1,000
	(c) Rs. 5 crores or more	2,000
(ii)	By a company limited by guarantee but not having a share capital	500
(iii)	By an Association or proposed company for issue of license under section 25 of the Act.	500
(iv)	By a company having a valid license issued under section 25 of the Act.	500
(v)	By a foreign company	1,000

 

(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

 

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’ Liquidation Account	Amount of 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 Rs. 10,000.	200
(c) When the amount of claim exceed Rs. 10,000	300

 

Foot Notes

 

1. Published in the GOI vide Notification No. GSR 501(E) dated 6th July, 1999.