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Union of India - Section
Section 7 in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011
7. Fees.
- Every Form for registration of any transaction relating to security interest over any property and every request for inspection of any record maintained by the Central Registry shall be accompanied by a fee specified in the Table given below to be paid to the Central Registry in such manner as may be specified from time to time.[Table [Substituted by Notification No. G.S.R. 102 (E), dated 22.1.2016 (w.e.f. 31.3.2011).]| Serial Number | Nature of transaction to be Registered | Rule | Form No. | Amount of fee payable |
| (1) | (2) | (3) | (4) | (5) |
| 1. | Particulars of creation or modification of security interestby way of mortgage by deposit of title deeds. | Sub-rule (2) of rule 4. | Form I | Rs.100 for creation and for anysubsequent modification of security interest for a loan aboveRs.5 lakh.For a loan upto Rs.5 lakh, the fee would be Rs.50 for bothcreation and modification of security interest. |
| 2. | Particulars of creation or modification of security interestby way of mortgage of immovable property other than by deposit oftitle deeds | Sub-rule (2A) of rule 4. | Form I | NIL |
| 3. | Particulars of creation or modification of security interestin hypothecation of plant and machinery, stocks, debt includingbook debt or receivables, whether existing or future. | Sub-rule (2B) of rule 4. | Form I | Rs. 100 for creation and for anysubsequent modification of security interest for a loan above Rs.5 lakh.For a loan upto Rs 5 lakh, the fee would be Rs. 50 for bothcreation and modification of security interest. |
| 4. | Particulars of creation or modification of security interestin intangible assets, being know-how, patent, copyright, trademark, licence, franchise or any other business or commercialright of similar nature | Sub-rule (2C) of rule 4. | Form I | Rs 100 for creation and for anysubsequent modification of security interest for a loan above Rs.5 lakh.For a loan upto Rs.5 lakh, the fee would be Rs.50 for bothcreation and modification of security interest. |
| 5. | Particulars of creation or modification of security interestin any under construction residential or commercial building or apart thereof by an agreement or instrument other than bymortgage. | Sub-rule (2D) of rule 4. | Form I | Rs.100 for creation and for anysubsequent modification of security interest for a loan above Rs.5 lakh.For a loan upto Rs5 lakh, the fee would be 50 for bothcreation and modification of security interest |
| 6. | Particulars of satisfaction of charge for security interestfiled under sub-rule (2) and (2A) to (2D) of rule 4 | Sub-rule (2), (2A), (2B), (2C) & (2D) of rule 4 | Form II | Nil |
| 7. | Particulars of securitisation or reconstruction of financialassets | - | Form III | Rs 500/- |
| 8. | Particulars of satisfaction of securitisation orreconstruction transactions | - | Form IV | Rs 50/- |
| 9. | Any application for information recorded/ maintained in theRegister by any person | - | - | Rs 10/- |
| 10. | Any application for condonation of delay upto 30 days | Sub rule (2) of rule 5. | - | Not exceeding 10 times of the basic fee , as applicable |
| 11. [ [Inserted by Notification No. G.S.R. 45(E), dated 24.1.2020 (w.e.f. 31.3.2011).] | Particulars of creation, modification or satisfaction of a right, title or interest of any kind, over any property created by a borrower in favour of a creditor other than a secured creditor | Sub-rule (2E) of rule 4. | Form I | Rs.100 for creation and for any subsequent modification of security interest for a loan above Rs.5 lakh. For a loan upto Rs.5 lakh, the fee would be Rs.50 for both creation and modification of security interest. |
| 12. | Particulars of Attachment orders as referred to in sub. section (4) of section 26 B of the Act with the particulars of the assesses and details of tax or other Government dues | Sub-rule (2F) of rule 4 | Form I | Nil |
| 13. | Particulars of attachment orders passed by a court or other authority referred to in sub. section (5) of section 26 B in favour of a person. | Sub-rule (2G) of rule 4 | Form I | Rs.100 for creation and for any subsequent modification of security interest for a loan above Rs.5 lakh. For a loan upto Rs.5 lakh, the fee would be Rs.50 for both creation and modification of security interest.] |