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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Companies (Registration Offices and Fees) Rules, 2014

(4)The above table of fee shall be applicable for filing revised financial statement or board report under section 130 and 131 of the Act.][B. Following Table of additional fee shall be applicable for delay in filing of forms other than for increase in Nominal Share Capital or forms under section 92/137 of the Act.] [Substituted by Notification No. G.S.R. 435(E), dated 7.5.2018 (w.e.f. 31.3.2014).]Table
SI. No. Period of delays [Forms excluding charge documents] [Substituted 'Forms including charge documents' by Notification No. G.S.R. 340(E), dated 30.4.2019.]
01 upto 15 days (sections 139 and 157) One time
02 More than 15 days and upto 30 days (Sections 139 and 157) and upto 30 days in remaining forms. 2 times of normal filling fees
03 More than 30 days and upto 60 days 4 times of normal filing fees
04 More than 60 days and up to 90 days 6 times of normal filing fees
05 More than 90 days and up to 180 days 10 times of normal filing fees
06 Beyond 180 days 12 times of normal filing fees
Note:. - The belated filing of documents/forms (including increasing in nominal capital and delay caused thereon) which were due to be filed whether in Companies Act, 1956 Act or the Companies Act, 2013 Act i.e due for filing prior to notification of these fee rules , the fee payable at the time of actual filing shall be applicable.C. For increase in authorized capital, the additional fees shall be applicable at the following rates :. -
  Delay upto 6 months Delay beyond 6 months
Slab 2.5 % per month on the fees payable under paraI.3 or II.12 of Table A above as the case may be. 3% per month on the fees payable under para I.3or II.12 of Table A above as the case may be.