Section 15(d) in Sikkim Registration of Companies Act, 1961
(d)For filing, registering or recording any document by this Act or authorised to be filed, registered or recorded, other than the memorandum or the abstract required to be filed with the Government a fees of Rs. 7.5'0 np. shall be payable, The same fees shall be payable with an application to the Government ,as to whether name of a company proposed to be registered, is undesirable within the meaning of the Act.
