Rajasthan Partnership (Fees) Rules, 1954
Published vide Notification No. F. 19 (1) C & I/54. dated 25-7-1955. Published in Rajasthan Gazette Part 4-C. Ordinary dated. 6-8- 1955.
RJ175
In exercise of the powers conferred by sub-section (1) of Section 71 of the Indian Partnership Act, 1932 (IX of 1932) the Government of Rajasthan in pleased to make the following Rules, the same having been previously published, namely:-
- These Rules may be called the Rajasthan Partnership (Fees) Rules, 1954, and shall come into force on and from the date of their publication in the Rajasthan Gazette.
- In these Rules, words and expressions have been used in the same sense in which they have been defined in Rule 2 of the Rajasthan Partnership Rules, 1952.
- The following fees are hereby prescribed as the fees which shall accompany documents sent to the Registrar of Finns, or which shall be payable for the inspection of documents in his custody or of the Register of Firms, or for copies from the Register of Firms.
| Document or Act in respect of which the fees is payable | Fee |
| Statement under Section 58 | Three Rupees |
| Statement under Section 60 | One Rupee |
| Intimation under Section 61 | One Rupee |
| Intimation under Section 63 | One Rupee |
| Notice under Section 63 | One Rupee |
| Application under Section 64 | One Rupee |
| Inspection of the Register of firm under sub-section (1) of Section 66. | Eight annas for inspecting one volume of the register. |
| Inspection of documents relating to a firm under sub-section (2) of Section 66 | Eight annas for the inspecting of all documents relating one firm. |
| Copies from the Register of Firms | Four annas for each hundred words or part thereof. |
- Fees for copies of documents in the custody of the Registrar shall be such as may be prescribed separately in Rules made under sub-section (2) of Section 71 of the said Act.
