Sl.No

Section of the Act

Nature of application/petition

Fees (in Rs.)

1.

2.

3.

4.

1.

¹[***]

2.

²[***]

3.

³[***]

4.

Section 43

Application for revival of order made under section 17.

200

5.

Section 49(10)

Praying for relief from consequences of failure to comply with the conditions con?stituting it a private company.

⁴[100]

6.

Section 58A(9)

To direct the company to allow an imme?diate inspection of register of investments, if the inspection is refused.

50

7.

Section 79(2)

To direct the company to make repayment of the matured deposits.

⁵[1,000]

8.

Section 80A(1), proviso

To sanction issue of shares at a discount.

⁶[1,000]

9.

Section 111

To give consent to issue of further redeem?able preference shares in lieu of irredeem?able preference shares.

500

10.

Section 113(1)

For rectification of register of members on any ground including refusal of registra?tion of transfer/transmission of shares/ debentures by the company.

500

11.

Section 113(3)

For extending the period for delivery of the certificates of debentures.

50

12.

Section 118(3)

To correct the default in non-compliance of sub-section (1) of section 113 providing time-limit for issue of share debenture cer?tificates.

50

13.

Section 141(1) and (3)

For furnishing copy of trust deed to per?son requiring it.

200

14.

Section 144(4)

For extension of time for condonation of delay in filing the particulars of a charge or modification of a charge or intimation of payment or satisfaction of a charge with the Registrar of Companies.

⁷[200]

15.

Section 163(6)

To direct inspection of copies of instru?ment crealing charges orregister of charges.

⁸[100]

16.

Section 167

To direct inspection of registers and returns or to furnish the copies thereof to the person requiring it.

⁹[500]

17.

Section 186

To direct or to call annual general meeting or ordering calling of general meeting (other than annual general meeting)

¹⁰[500]

18.

Section 188(5)

For order as to whether the rights conferred are being abused to secure needless publi?city for defamatory matter and to order company's costs to be paid in whole or in part by the requisitionists.

50

19.

Section 196(4)

For passing order directing immediate inspection of minute books or directing that a copy thereof be sent forthwith to person requiring it.

50

20.

Section 219(4)

To pass an order directing that a copy of balance-sheet and auditor's report de?manded be furnished forthwith to person concerned.

50

21.

Section 225(3) proviso

To decide as to whether right of auditors to get their representation circulated and read out at meeting is being abused to secure needless publicity for defamatory matter and to order company's costs on an application to be paid in whole or in part by retiring auditors.

¹¹[500]

22.

Section 235(2)

To declare by an order that affairs of a company be investigated by inspectors).

50

22A.

Section 237B

To order investigations of the affairs of a company.

¹²[2,500]

23.

Section 250

Complaint by any person for finding out ; facts about certain shares.

¹³[2,500]

24.

Section 284(4) proviso

To decide as to whether the right of a director to get his representation circulated and read out at meeting is being abused to secure needless publicity for defamatory matter and to order company's costs on application to be paid in whole or in part by such director.

¹⁴[2,500]

25.

Section 304(2)(b)

To pass an order directing immediate inspection of register maintained u tider sec?tion 303.

¹⁵[500]

26.

Section 307(9)

To pass an order directing immediate inspection of register maintained under the section.

¹⁶[500]

27.

Sections 397, 398, 400,401,402,403, 404, 405

To exercise powers in connection with prevention of oppression and/or mis?management.

¹⁷[5,000]

28.

Section 407(1)(6)

To grant leave for appointment of manag?ing director or manager whose agreement has been terminated or set aside provided notice has been served on Central Govern?ment.

¹⁸[2,500]

29.

Section 408

To decide whether it is necessary to appoint Government directors on the board of directors and to advise Central Govern?ment accordingly.

¹⁹[500]

30.

Section 409(1)

To prevent change in board of directors likely to affect company prejudicially.

²⁰[2,500]

31.

Section 6 14(1)

To pass an order directing a company to make good the default for its failure to make returns, etc., to the Registrar of Com?panies.

500

32.

Section 22A(4)(c) of the Securities Contracts Act.

To issue of direction for registration/non?registration of securities.

500

33.

Section 2A of the Monopolies Act.

For determination of any question of group, interconnection or same manage?ment in accordance with the provisions of section 2A of the Monopolies Act.

500

²¹[34

2(41) of the Companies Act, 2013

Allowing any period other than April to March as financial year.

5,000

35

58 and 59 of the Companies Act, 2013

Rectification of register of members

500

36

73(4) of the Companies Act, 2013 read with section 76

Directing the company to pay the sum due or for any loss or damage incurred as a result of such non-payment.

100

37

74(2) of the Companies Act, 2013

Allow further time as considered reasonable to the company to repay the deposit.

5,000.]