Section 13 in The Punjab Non-Trading Companies Rules, 1963
13. Documents not to be registered, recorded etc. unless requisite fee is paid.
(1)No document required or authorised by or under the principal Act to be registered, recorded or filed by or with the Registrar shall be registered, recorded or taken on file until the fee, if any, payable in respect thereof under Schedule X of the principal Act and any additional fee imposed by the Registrar under section 611(2) of the principal Act are paid.(2)Until the fee payable in respect of a document is paid, the document shall not be regarded as having been sent to or received by the Registrar for any purpose specified in or under the principal Act.
