Section 19 in The M.P. Partnership (Registration of Firms) Rules, 1951
19. Fees.
- (i) The following fees shall be levied for inspection and grant of copies under the provisions of Sections 66 and 67 of the Act :(1)For each inspection under Rule 14-Fifty paise for inspecting one volume of the register or all documents relating to the firm.(2)For a certified copy of any document or of any extract therefrom under Rule 15-Twenty five paise for each hundred words or part thereof.(3)For certified copy of the acknowledgement of registration granted under Rule 11-One rupee.(ii)Fees payable under the Act or these rules by a firm or person shall be credited into the Government treasury' and the treasury receipts shall be presented or transmitted to the Registrar's office in token of such payment.
