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Union of India - Section
Section 268 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
268. Audit fees.
- Audit fees on the gross amount brought to credit, including the unrealized or unrecovered contribution of the partners on partners interest on investments and rents from properties, but after deducting (a) the amount spent out of the money received in carrying on the business of the LLP and (b) the amounts paid by the Liquidator to secured creditors (other than debenture holders), shall be paid to the auditor and debited to the account of the liquidation to which the audit relates according to the following scale :-| (a) On the amount brought to credit includingthe unrealized or unrecovered contribution, interest oninvestments and rents from properties, but after deducting (a)the amount spent out of the money received in carrying on thebusiness of the LLP, and (b) amounts paid by the Liquidator tosecured creditors other than debenture holders | ......½ per cent |
| (b) On disbursements, other than payments tosecured creditors not being debenture holders | ......½ per cent; |