Section 32 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
32. Fee.
(1)The information utility shall-(a)charge uniform fee for providing the same service to different users;(b)disclose the fee structure for provision of services on its website; and(c)disclose any proposed increase in the fees for the provision of services on its website at least three months before the increase in fees is effected.(2)The fee charged for -(a)providing services shall be a reasonable reflection of the service provided; and(b)providing access to information shall not exceed the fee charged for submission of information to the information utility.
