| Document or act in
respect of which the fee is payable, |
Maximum fee |
| (1) Statement under
section 58(1) |
Fifty rupees. |
| (2) Memorandum of
appeal under section (4) |
Twenty-five rupees. |
| (3) Statement under
section 60 |
Fifteen rupees. |
| (4) Intimation under
section 61 |
Fifteen rupees. |
| (5) Intimation under
section 62 |
Fifteen rupees. |
| (6) Notice under
section 63(1) |
Fifteen rupees. |
| (7) Intimation under
section 63(1A) |
Fifteen rupees. |
| (8) Notice under
section 63(2) |
Fifteen rupees. |
| (9) Application
under section 64 |
Fifteen rupees. |
| (10) Inspection of
the Register of Firms under sub-section (1) of
section 66, for inspection of one volume of the Register of
Firms |
Seven rupees and
fifty paise. |
| (11) Inspection of
documents relating to a firm under sub-section
I(2)D of section 66, for the inspection of all documents
relating to one firm |
Seven rupees and
fifty paise. |
| (12) Copies from the
Register of Firms under section 67, for each
hundred words or part thereof. |
Two rupees. |
| (13) Price of Forms
prescribed under the rules |
One rupee per
Form. |