[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 6 in Registration of Assignment of Receivables Rules, 2012
6. Fees
. - Every Form for registration of any transaction relating to assignment of receivables, satisfaction of receivables on realisation and every request for inspection of any record maintained by the Central Registry shall be accompanied by a fee specified in the Table given below to be paid to the Central Registry in the manner as may be specified by the Central Registrar from time to time.[TABLE] [Substituted by Notification No. G.S.R. 469(E), dated 21.5.2018 (w.e.f. 2.4.2012).]| Serial Number | Nature of transaction to be Registered | Form Number | Amount of fee payable |
| (1) | (2) | (3) | (4) |
| 1. | Particulars of Assignment Receivables | Form I | Rupees ten for assignment of receivables of less than rupees five lakhs and rupees one hundred for assignment of receivables of rupees five lakhs and above. |
| 2. | Satisfaction of registration on realisation ofreceivables | Form II | Nil |
| 3. | Any application for information recorded ormaintained in the Register by any person | ---- | Rupees ten. |
| 4. | Any application for condonation of delay up to thirtydays | ---- | Ten times of the basic fee, as applicable. |