|
SIXTH
SCHEDULE
(See sections 466 and
470)
TABLE OF FEES
TO BE PAID TO THE REGISTRAR, THE AUTHORITY AND THE FEDERAL GOVERNMENT
1. By a company having
a share capital::-
| (1) |
For registration
of a company whose nominal share capital does not exceed Rs. 1,000,000,
a fee of |
Rs.
10,000
|
| (2) |
For registration
of a company whose nominal share capital exceeds Rs. 1,000,000,
the above fee of ten thousand rupees, with the following additional
fees regulated according to the amount of nominal share capital
(that is to say),:- |
Rs.
|
|
For every 100,000
rupees of nominal share capital or part of 10,000 rupees, after
the first 1,000,000 rupees upto 5,000,000 rupees, a fee of |
500
|
|
For every 100,000
rupees of nominal share capital or part of 100,000 rupees, after
the first 5,000,000 rupees, a fee of. |
250
|
|
Provided
that where the additional fees, regulated according to the amount
of nominal share capital of a
company, exceeds a sum of ten million rupees, the total amount
of additional fees payable for the registration of such company
shall not, in any case, exceed five million rupees. |
|
| (3) |
For registration
of an increase in the capital made after the first registration
of the company, an amount equal to the difference between the
amount which would have been payable on registration of the company
by reference to its capital as increased and the amount which
would have been payable by reference to its capital immediately
before the increase, calculate at the rates given under clause
2. |
|
| (4) |
For registration
of any existing company, except such companies as are by the Ordinance
exempted from payment of fees in respect of registration this
Ordinance, the same fee as is charged for registering a new company. |
|
| (5) |
For filing, registering
or recording any document by the Ordinance required or authorised
to be filed with the registrar by a receiver or the statement
or other document required to be filed with the Registrar by the
liquidator in a winding up, a fee of |
500
|
| (6) |
For making a
record of any fact by this Ordinance authorised or required to
be recorded by the Registrar, a fee of |
Rs.
200
|
| II. |
By a company
not having share capital, other than a company registered under
a licence granted under section 42::- |
Rs.
|
| (1) |
For registration
of a new company, a fee of |
10,000
|
| (2) |
For registration
of an existing company, except such a company which is, by the
Ordinance, exempted from payment of fees in respect of registration
under the Ordinance, the same fee as is charged for registering
a new company. |
|
| (3) |
For filing, registering
or recording any document by the Ordinance required or authorised
to be filed, other than the memorandum or the abstract required
to be filed with the Registrar by a receiver or the statement
or other document required to be filed with the Registrar by the
liquidator in winding up a fee of |
200
|
| (4) |
For making
record of any fact by the Ordinance authorised or required to
be recorded by the
Registrar, a fee of |
|
| III. |
By a company
registered under a licence granted under section 42::- |
|
| (1) |
For grant of
licence, a fee of |
1,000
|
| (2) |
For registration,
a fee of |
25,000
|
| (3) |
For filing, registering
or recording any document by this Ordinance required or authorised
to be filed, registered or required, other than the memorandum
or the abstract required to be filed with the registrar by a receiver
or the statement or other document required to be filed with the
Registrar by the liquidator in winding up a fee of |
200
|
| (4) |
For making record
of any fact by the Ordinance authorised or required to be recorded
by the Registrar, a fee of |
200
|
| IV. |
By a company
established outside Pakistan which has a place of business in
Pakistan::- |
|
| (1) |
For filing,
registering or recording and document by the Ordinance required
or authorised to be filed, registered or recorded, other than
the memorandum or the abstract required to be filed with the Registrar
by a receiver or the statement or other document required to be
filed with the Registrar by
the liquidator in a winding up
a fee of |
Rs.
200
|
| (2) |
For making a
record of any fact by this Ordinance authorised or required to
be recorded by the Registrar, a fee of |
200
|
| V. |
For inspecting
document kept by the Registrar in respect of a company or inspecting
any register kept by him in relation to companies, a fee of |
50
|
| VI. |
(A) For a certified
copy of the certificate of incorporation or a certificate of commencement
of business or a certificate or registration of registration of
mortgage or charge, a fee of |
20
|
|
(b) For
a certified copy or extract of any other document or register,
a fee calculated at the rate, per page or fractional part thereof
to be copied, subject to a minimum of twenty rupees for any one
copy or extract thereof, a fee of |
10
|
| VII. |
For any
application submitted to the Registrar or the Authority or the
Federal Government under the Ordinance::- |
|
| (a) |
by any creditor
or member of the company or any other person having dealings with
the company, a fee of |
100
|
| (b) |
by or on behalf
of a company, a fee of |
200
|
| VIII. |
For an application
to the registrar for information about the position of any proposed
name, a fee of |
100
|
| IX. |
For an
application to an Authority seeking permission to establish a
leasing company a on-refundable
processing fee of |
100,000
|
| X. |
For an application
to the Authority seeking permission to establish a company other
than a leasing company, a non-refundable processing fee |
25,000
|
| XI. |
For an application
to the Authority seeking approval to issue the prospectus, a non-refundable
processing fee of |
25,000
|
SEVENTH
SCHEDULE
(See section 508)
ENACTMENTS REPEALED
| Year |
No. |
Subject or
Short Title |
Extent of
Repeal |
| 1 |
2 |
3 |
4 |
| 1913 |
VII |
The Companies
Act, 1913 |
...The whole. |
| 1918 |
VI |
The Companies
(Foreign Interests) Act, 1918 |
...The whole. |
| 1930 |
VIII |
The Companies
(Amendment) Act, 1930 |
...The whole. |
| 1958 |
X |
The Undesirable
Companies Act, 1958 |
...The whole. |
| 1969 |
XVII |
The Securities
and Exchange, Ordinance, 1969 |
...Sections 11
to 15. |
| 1972 |
President's
Order No. 2 |
The Companies
(Managing Agency and Election of Directors) Order, 1972. |
...The whole. |
| 1972 |
V |
The Companies
(Shifting of Registered Office) Ordinance, 1972 |
...The whole. |
EIGHT
SCHEDULE
(See section 509)
AMENDMENT OF ORDINANCE, XVII OF
1969
As from the
commencement of this Ordinance, the following amendments shall be made
in the Securities and Exchange Ordinance, 1969 (XVII of 1969), namely::-
(a) in section 9, in
sub-section (1), for the word "fourteen", twice occurring, the
word "sixty" shall be substituted;
(b) in section 21, for
sub-sections (1) and (2) the following shall be substituted, namely::-
(1) The Federal
Government may, on its own motion or on representation of not less than
one-fifty in number of the members of the Stock Exchange, or, in the
case of the business or any transaction mentioned in clause (b) on the
representation of the Stock Exchange or any person interested in or
affected by such business or transaction, at any time by order in
writing, cause an enquiry to be made by any person appointed in this
behalf into:-
(a) the affairs, of,
or dealings in any Stock Exchange; or
(b) the dealings,
business or any transaction in securities by any brocker, member,
director or officer of a Stock Exchange.
(2) Where any enquiry
under sub-section (1) had been undertaken every past or present member,
director, manager or other officer of the Stock Exchange or with the
director, manager or officer thereof, shall furnish such information and
documents in his custody or power or within his knowledge relating to or
having a bearing on the subject-manner of the enquiry as the person
conducting the enquiry may require"; and
(c) section 28 shall
be renumbered as subsection (1) of that section and after sub-section
(1) renumbered as aforesaid, the following new sub-section shall be
added, namely::-
"(2) Where the
Federal Government has, under sub-section (1), directed that any of its
powers and functions shall be exercised or performed also by any
specified authority, such authority may, by notification in the official
Gazette direct that any of the said powers and functions may, subject to
such limitations. Restrictions or conditions, if any, as it may from
time to time impose, be exercised or performed by any officer or the
authority specified by it."
|
