(1)This Scheme shall not apply to the filing of Form Number 5 relating to increase in authorised capital of the company for which specific interest has to be paid for filing the intimation for the delay and such other provisions of the Act where specific approval of the Company Law Board or Central Government is to be obtained :Provided that the Scheme shall apply to such intimations which are to be submitted to Registrar of Companies alongwith a prescribed fees but for which no specific form has been specified.(2)This Scheme shall also not apply for non-compliance of the provisions of the Act where the penalty of imprisonment only has been prescribed.
