|
J] FEES AND OTHER CHARGES
Under various regulations, the SEBI is empowered to levy fees for offer documents and prospectuses which are filed with it, registration and renewal of registration of various intermediaries, mutual funds and in connection with takeovers. Table III.10 gives details of fees and other charges collected by the SEBI during 1996-97 and 1997-98.
Table III.10: Fees and Other Charges Received
| Item |
Fees received (Rs. Lakh)
1996-97
|
Fees received (Rs. Lakh)
1997-98
|
| Offer documents and prospectuses filed |
114.65
|
61.452
|
| Merchant Bankers |
679.83
|
336.38
|
| Underwriters |
41.00
|
18.00
|
| Portfolio Managers |
30.50
|
23.50
|
| Registrars to an Issue and Share Transfer Agents |
52.00
|
26.05
|
| Bankers to an Issue |
95.00
|
41.00
|
| Debenture Trustees. |
34.00
|
14.60
|
| Take-over offer documents filed |
10.50
|
41.00
|
| Mutual funds1 |
151.25
|
93.25
|
| Stock Brokers and Sub-brokers |
748.18
|
546.683
|
| Foreign Institutional Investors |
380.62
|
214.48
|
| Depository |
25.50
|
20.00
|
| Depository Participants |
28.11
|
27.94
|
| Venture Capital Funds |
7.75
|
26.25
|
| Custodian of Securities |
1.50
|
45.10
|
| Total |
2400.39
|
1535.68
|
1- excluding penalties; 2- Head Office collections only; 3- provisional
Figures are provisional and unaudited for 1997-98
Source: SEBI
|