Section 4(1) in The Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016
(1)An application for removal of name of the company under sub-section (2) of section 248 shall be made in Form STK-2 along with the fee of [ten thousand rupees:Provided that no application in Form No. STK-2 shall be filed by a company unless it has filed overdue returns in Form No. AOC-4 (Financial Statement) or AOC-4 XBRL, as the case may be, and Form No. MGT-7 (Annual Return), up to the end of the financial year in which the company ceased to carry its business operations:Provided further that in case a company intends to file Form No. STK-2 after the action under sub-section (1) of section 248 has been initiated by the Registrar, it shall file all pending overdue returns in Form No. AOC-4 (Financial Statement) or AOC-4 XBRL, as the case may be, and Form No. MGT-7 (Annual Return) before filing Form No. STK-2:Provided also that once notice in Form No. STK-7 has been issued by the Registrar pursuant to the action initiated under sub-section (1) of section 248, a company shall not be allowed to file an application in Form No. STK-2.] [Substituted 'five thousand rupees' by Notification No. G.S.R. 350(E), dated 8.5.2019 (w.e.f. 26.12.2016).]
