Section 30 in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
30. Fast track process costs.
- "Fast track process costs" shall mean -(a)the amount of any interim finance and the costs incurred in raising such finance;(b)the fees payable to any person acting as a resolution professional;(c)any costs incurred by the resolution professional in running the business of the corporate debtor as a going concern;(d)any costs incurred at the expense of the Government to facilitate the process;(e)amounts due to suppliers of essential goods and services under Regulation 31;(f)amounts due to a person whose rights are pre-judicially affected on account of the moratorium imposed under section 14(1)(d);(g)expenses incurred on or by the interim resolution professional to the extent ratified under Regulation 32;(h)expenses incurred on or by the resolution professional fixed under Regulation 33; and(i)other costs directly relating to the fast track process and approved by the committee.
