Company Law Board (Fees on Applications And Petitions) Rules, 1991

Schedule

[See rule 2(1)]

Sl. No.	Section of the Act	Nature of application / petition	Fees (in Rs.)
1.	S. 17 (2)	For confirming alteration in memorandum of association as to change of place of the registered office from one State to another or with respect to objects of a company	4 [1000]
2.	S. 18(4)	For extension of time for filing documents for registration of alteration.	100
3.	S. 19	Application of revival of order made under section 17.	100
4.	S. 43	Praying for relief from consequences of failure to comply with the conditions continuing it a private company.	200
5.	S. 49(10)	To direct the company to allow an immediate inspection of Register of Investments, if the inspection is refused.	4 [100]
6.	S. 58A(9)	To direct the company to make repayment of the matured deposits.	50
7.	S. 79(2)	To sanction issue of shares at a discount.	4 [1000]
8.	S. 80A(1) Proviso	To give consent to issue of further redeemable preference shares in lieu of irredeemable preference shares.	4 [1000]
9.	S. 111	For rectification of Register of Members on any ground including refusal of registration of transfer/ transmission of shares/ debentures by the company.	500
10.	S. 113 (1)	For extending the period for delivery of the certificates of debentures.	500
11	S. 113(3)	To correct the default in non-compliance of sub-section (1) of section 113 providing time limit for issue of share/ debenture certificates.	50
12.	S. 118(3)	For furnishing copy of trust deed to person requiring it.	50
13.	S. 141(1) and (3)	For extension of time for condonation of delay in filling the particulars of a charge or modification of a charge or intimation of payment or satisfaction of a charge with the Registrar of Companies.	200
14.	S. 144(4)	To direct inspection of copies of instrument creating charges or register of charges.	4 [200]
15.	S. 163(6)	To direct inspection of Registers and returns or to furnish the copies thereof to the person requiring it.	4 [100]
16.	S. 167	To direct or to call annual general meeting.	4 [500]
17.	S. 186	For ordering calling of general meeting (other than annual general meeting).	4 [500]
18.	S. 188(5)	For order as to whether the rights conferred are being abused to secure needless publicity for defamatory matter and to order company’s costs to be paid in whole or in part be the requisitionists.	50
19.	S. 196(4)	For passing order directing immediate inspection of minute books or directing that a copy thereof be sent forthwith to person requiring it.	50
20.	S. 219(4)	To pass an order directing that a copy of balance sheet and auditor’s report demanded be furnished forthwith to person concerned.	50
21.	S. 225(3) Proviso	To decide as to whether right of auditors to get their representation circulation and read out at meeting is being abused to secure needless publicity for defamatory matter and to order company’s costs on an application to be paid in whole or in part by retiring auditors.	4 [500]
22.	S. 235(2)	To declare by an order that affairs of a company be investigation by inspector(3).	4 [2500]
3 [22A.	S. 237B	To order investigations of the affairs of a company	4 [2500]]
23.	S. 250	Complaint by any person for finding out facts about certain shares.	4 [2500]
24.	S. 284(4) proviso	To decide as to whether the right of a director to get his representation circulated and read out at meeting is being abused to secure needless publicity for defamatory matter and to order company’s costs on application to be paid in whole or in part by such director.	4 [500]
25.	S. 304(2)(b)	To pass an order directing immediate inspection of register maintained under section 303.	4 [500]
26.	S. 307(9)	To pass an order directing immediate inspection of register maintained under the section.	4 [500]
27.	Ss. 397, 398, 400, 401, 402, 403, 404, 405	To exercise powers in connection with prevention of oppression and/ or mismanagement	4 [5000]
28.	S. 407(1)(b)	To grant leave for an appointment of managing director or manager whose agreement has been terminated or set aside provided notice has been served on Central Government.	4 [2500]
29.	S. 408	To decide whether it is necessary to appoint Government directors on the Board of Directors and advise Central Government accordingly.	4 [2500]
30.	S. 409(1)	To prevent change in Board of Directors likely to affect company prejudicially.	4 [2500]
31.	S. 614(1)	To pass an order directing a company to make good the default from its failure to make returns etc. to the Registrar of Companies.	4 [500]
32	S. 22A(4)(c) of the Securities Contracts Act	To issue of direction for registration/ non-registration of securities.	500
33.	S. 2A of the Monopolies Act	For determination of any question of group, inter-connection or same management in accordance with the provisions of section 2A of the Monopolies Act.	500

Foot Notes

1. Inserted by Company Law Board (Fees on Applications and Petitions) (Amendment) Rules, 1992, w.e.f. 29th. September, 1992.

2. Substituted by Company Law Board (Fees on Applications and Petitions) (Amendment) Rules, 1992, w.e.f. 29th. September, 1992.

3. Inserted by Company Law Board (Fees on Applications and Petitions) (Amendment) Rules, 1992, w.e.f. 29th. September, 1992.

4. Substituted by Company Law Board (Fees on Applications and Petitions) Amendment Rules, 2000, w.e.f. 1st. April, 2000.