Section 9 in The Companies (Miscellaneous) Rules, 2014
9. Fees for application to Central Government.
- For the purposes of sub-section (2) of section 459, every application which may be, or is required to be, made to the Central Government under any provision of the Act-(a)in respect of any approval, sanction, consent, confirmation or recognition to be accorded by that Government to, or in relation to, any matter; or(b)in respect of any direction or exemption to be given or granted by that Government in relation to any matter; or(c)in respect of any other matter,shall be accompanied by such fee as provided in the Companies (Registration Offices and Fees) Rules, 2014.
