Section 69 in The Limited Liability Partnership Act, 2008
69. Payment of additional fee.-
Any document or return required to be registered or filed under this Act with Registrar, if, is not registered or filed in time provided therein, may be registered or filed after that time, on payment of such additional fee as may be prescribed in addition to any fee as is payable for filing of such document or return:Provided that such document or return shall be filed after the due date of filing, without prejudice to any other action or liability under this Act:Provided further that a different fee or additional fee may be prescribed for different classes of limited liability partnerships or for different documents or returns required to be filed under this Act or rules made thereunder.
