Section 256(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)In every winding up where the Official Liquidator becomes or acts as Liquidator or is appointed as Liquidator in terms of rule 29, there shall be paid into the public account of India in the designated bank to the credit of the Central Government, from out of the assets of the LLP in liquidation (or by the petitioner as provided in clause (a) below such amount as laid down in clause (b) on or before 30th October the commission due for the preceding period ended 31st March.
