Stamp Duty applicable on filing of e-form INC-2, INC-7, INC-29 (including MOA & AOA), SH-7 and FC-1 shall be electronically paid through MCA21 system. A person applying for certified true copy is also required to pay stamp duty through MCA21 portal.

No, when user selects option to pay stamp duty through MCA21 system, the system itself prefills relevant details in the eform. In case user is allowed to and opts for paying stamp duty in physical manner, details of the same shall have to be provided in the eForm by the user.

In case of Stamp duty applicable on filing of form INC-2, INC-7, INC-29 (including MoA, AoA), SH-7 and FC-1, this shall be mandatory that amount is paid through MCA21 portal electronically except in case of Sikkim state where the company is having registered office place or proposed company would have.

With effect from 1st April, 2010, stamp duty shall have to be paid only through electronic mode for the states which have agreed for e-stamping. Please refer Notifications Number GSR 642(E) and SO 2276(E) dated 07-09-2009 and SO 3314(E) dated 31-12-2009 issued by the Ministry.

Stamp duty can be paid through MCA21 system with any of the option such as net banking, credit card, debit card, NeFT or offline with banks.

There shall be a separate SRN and challan for stamp duty, in addition to SRN and challan for MCA21 services.

Validity of challan for payment of stamp duty shall be the same as that of the challan for MCA21 service fees.

An Information note has been provided on the challan of stamp duty regarding payment of stamp duty. Please refer to the same.

Challan generated for stamp duty is to be paid in the same manner as offline challan for MCA21 services fees is deposited in an authorized bank.

It is not necessary to pay these two challans simultaneously but these should be paid within the validity period mentioned on the challan. It is suggested to make payment of both of these challans simultaneously as processing of the eForm shall not start unless both of these i.e. the MCA21 Service fees and stamp duty is paid and payment is confirmed.

In such a case system will wait for payment till the validity of pending challan and transaction will get cancelled thereafter, if not paid.

Please ensure that applicable stamp duty for the eform filed by you has been paid.

Refund of stamp duty, if any, will be processed by the government of respective State / UT in accordance with the rules and procedures as per the State / UT Stamp Act.

System will round it up to the higher rupee amount.

Yes, user has to pay MCA21 service fees first, after successful payment of the same, system will direct the user to the screen containing itemized details of stamp duty. There user can find link for payment of stamp duty and to view receipt for MCA21 services fees.

No, when MCA21 service fees has been paid online, user may opt to pay stamp duty either online or offline.

No, stamp duty can be paid later on also, using "Pay Stamp Duty Fees" facility.

“Pay Stamp Duty Fees” facility has been provided under the tab “Services” available after login on MCA21 Portal.

This function has been given for two purposes:

1. In case customer does not proceed for payment of stamp duty immediately after payment of MCA21 service fees online, he/she can pay stamp duty later on using “Pay Stamp Duty fees” facility.

2. In case any deficiency has been found in the amount of stamp duty paid earlier, the balance amount of stamp duty can be paid using “Pay Stamp Duty Fees” facility.

This facility shall be available as per the validity of challan generated for MCA21 service fees. In case user has opted for on-line payment of MCA21 service fees, "Pay Stamp Duty Fees" facility shall be available till the date as the date of validity of challan had user opted for off-line mode of payment for payment of MCA21 service fees.

No, in such case there is no need to file any physical document to the concerned RoC office.

No, request for change in particulars of State / UT is not maintainable subsequent to payment of stamp duty through MCA21 system.

No, the process of payment of stamp duty through MCA21 system is applicable to the filing of eform INC-2, INC-7, INC-29 (including MOA & AOA), SH-7 and FC-1 only. Further the same is applicable for service to get the certified copies of documents available on MCA21 system.

No, if user pays stamp duty through MCA21 system, there is no need to visit stamping authorities.

Yes, in case stamp duty has been paid through physical stamp paper, the same shall be available for inspection in case the scanned image of the same was filed as an attachment to the eform. And in case electronic mode of payment of stamp duty has been opted, an acknowledgement of stamp duty paid shall be found appended in the beginning of MoA & AoA, in case of other e-forms the stamped impression will be there in the 'For office use' column when the user shall inspect the eform.

Please refer to the 'Rates of Stamp Duty' under 'Help&Faqs' tab available on the home page of MCA21 Portal.

Yes, eStamping is mandatory w.e.f. 1st April 2010. Refund of stamp duty paid through physical mode will be processed by the government of respective State / UT in accordance with the rules and procedures as per the State / UT Stamp Act.