Section 25A(2) in The Companies (Incorporation) Rules, 2014
(2)Where a company files "e-Form Active", [on or after 16th June, 2019] [Substituted 'on or after 26th April, 2019' by Notification No. G.S.R. 330(E), dated 25.4.2019 (w.e.f. 31.3.2014).], the company shall be marked as "Active Compliant', on payment of fee of ten thousand rupees]
