The different modes of payment available are:

•Credit card/ Debit Card (Pay online)

•Net Banking (Pay online)

•Challan (Generate the Challan online, fill it and deposit it off-line at an authorized bank branch)

•NEFT

•Pay Later

All types of Visa and Master card issued in India are accepted.

Net banking payment facility of following bank is available on MCA Portal

a. Punjab National bank

b. State Bank of India

c. ICICI Bank

d. HDFC Bank

e. Indian Bank

f. Union Bank of India

Yes, Debit Cards are accepted. Following banks / institutions have implemented debit card (Visa) acceptance on the payment gateway:

•Andhra Bank

•Axis Bank Limited

•Barclays Bank Plc

•Canara Bank

•City Union Bank Limited

•Corporation Bank

•Deutsche Bank AG

•GE Money Financial Services Limited

•HDFC Bank Limited

•ICICI Bank Limited

•Indian Overseas Bank

•Kotak Bank (Virtual card)

•Standard Chartered Bank

•State Bank Of India

•Syndicate Bank

•The Federal Bank Limited

•The Karur Vysya Bank Limited

Selected branches of the following five banks have been authorized for accepting MCA Payments:

a. Punjab National bank

b. State Bank of India

c. ICICI Bank

d. HDFC Bank

e. Indian Bank

Click here for bank details.

No, only selected branches of the five banks have been authorized for MCA payments. The details of these branches are available on the MCA portal --> Click here for bank details.

In case payment is made at any bank branch which is not authorized to receive the payments on behalf of MCA, then it shall not be valid and the payment shall not be accounted for.

It takes 3-4 days for banks to realize the payment made against an instrument. After realization of the payment, the same is reported by the respective banks on the next working day. Thereafter, the status is updated on the MCA portal.

It takes approx. two working days.

Since the payment was made after expiry date, it cannot be updated. If the bank has accepted the payment, it would be rejected by MCA. In such a scenario, approach the bank branch where you made the payment and seek refund for it. User should verify that the Challan has not expired while making the payment at the bank.

No, MCA does not levy any additional service charge on online payments.

For Credit / Debit Card Payments, user/ compliance seeker needs to pay ICICI Bank a convenience fee charge of 1% and UBI a convenience fee charge of 1.0% on transaction value.

For Credit / Debit Card Payments, user/ compliance seeker needs to pay ICICI Bank a convenience fee charge of 1% and UBI a convenience fee charge of 1.0% on transaction value.

For Net banking Payments, there is NO surcharge levied by any bank.

As per the Credit card terms and conditions, User/ Compliance seeker will have to bear a convenience fee charge of 1% per transaction for ICICI payment gateway and 1.0% per transaction for UBI payment gateway. Additional amount in the bill is 1% (for ICICI Payment gateway) and 1.0% (for UBI Payment Gateway) of the transaction fee.

As per the Credit card Terms and conditions, User/ Compliance seeker will have to pay a convenience fee charge of 1% (for ICICI Payment gateway) and 1.0% (for UBI Payment Gateway). These rates are shared by ICICI Bank/ UBI and your credit card Issuing Bank, against Payment gateway application upkeep and other costs. MCA doesn't get this money.

You may use the Net banking/ NEFT option where no additional charge is levied. Alternatively, you may also use the Challan payment option to save the 2%/ 1.0% charge.

As per the Credit card Terms and Conditions, User/Compliance seeker will have to pay a convenience fee charge of 1% (for ICICI Payment gateway) and 1.0% (for UBI Payment Gateway). The amount charged should not exceed 2%/ 1.0% of the total filing fee.

You have to approach the Credit card bank with the copy of the receipt and request adjustment for the additional fee charged.

In case you have been over charged, you can verify the same as follows:-

1. Visit MCA portal

2. Click on "Track Payment Status". Enter SRN and Click on "Submit".

3. Click on "Copy of Challan/Receipt"

4. Receipt will be displayed within few seconds.

Every request submitted on MCA portal is identified by a unique number known as the Service Request Number (SRN). It is a nine character alphanumeric string starting with an alphabet (A-Z) which is printed on the top left hand side of a Receipt or Challan. Please note down the SRN for all future correspondence with MCA.

In case of online payments; SRN is given to the user, before s/he is redirected to the ICICI payment gateway/ Bank’s site. As per the Terms and conditions agreed by User, it is mentioned:-

"You are being redirected to <Bank’s name> net banking site. Please note down your Service Request number: <SRN> for future correspondence with MCA"

In case of Challan payments; the Challan number is the SRN.

The Challan/ Receipt number printed on the top left hand side of the Challan/ Receipt is the Service Request Number (SRN).

Please follow the steps given below to find out the SRN:

1. Login on MCA portal with the user id which was used to submit the request.

2. Go to "Track Transaction Status" Tab.

3. Enter start date & end date as 'date of your request' and click on the Search button. In case it takes time for search to happen, search without entering any details.

4. All SRNs submitted by you will get displayed.

5. Note down the SRN.

Please follow the steps given below, to get the copy of Challan/Receipt:

a. Click on "Track Payment Status". Enter SRN and Click on "Submit".

b. Click on "Copy of Challan/Receipt/Acknowledgement " .

c. Challan/ Receipt will be displayed within few seconds.

Presently, there is no provision to make online payment against a SRN generated with payment mode as offline. You have to select the payment mode as "Online" or "Offline" before generating the SRN.

For mode of payment as Challan, fee has to be paid at bank branch only to get the service delivery. However, in case you are not able to make payment in the bank before the expiry date of Challan or you want to make the payment via online mode, you will have to upload the eForm again and generate a new SRN. The earlier SRN will not be considered in such a case and will stand cancelled.

Note: There is no provision to set-off of the Challan payment against payment made through Pay Miscellaneous fee - Individual option. There is no link between the original SRN against which filing was done and the SRN against which payment was made using Pay Miscellaneous

Fee – Individual option. In such a case, any payment made using Pay Miscellaneous Fee – Individual option shall be forfeited.

Click on 'Track Payment Status' link given on the home page. Enter the SRN details and find the payment status.

In case the payment status is 'PAID', DO NOT PAY AGAIN. Request for reversal of duplicate transactions done in such cases shall not be entertained.

For all SRNs where payment status is shown as"NOT PAID" and amount has been debited from the account, automatic reversal advice for crediting back the money will be issued to the concerned bank within 48 working hours. Verify the payment debit / credit status with your bank.

Once the payment status is updated to PAID, please follow the step given below to get the copy of receipt:

a. Click on "Track Payment Status". Enter SRN and Click on "Submit".

b. Click on "Copy of Challan/ Receipt".

c. Receipt will be displayed within few seconds.

Payment is not debited if Response Code '1' or '2' appears.

Response code '1' is displayed when the customer has used the Credit Card to the full extent and the payment is rejected by the Credit Card issuing bank.

Response Code '2' is displayed when there is a wrong entry for Credit Card no. / Card type / Expiry Date / Country of the user, the payment is rejected by the ICICI/UBI Credit card payment gateway.

At times due to heavy network traffic your request may not get updated in real time and goes to a request queue. The service delivery is however done as soon as the request is cleared from the queue.

You can view the documents on the Portal once your request is updated. Please follow the steps given below:

1. Go to "Access Public Documents > View Public Documents" link on the MCA Portal.

2. Enter the Company Name or CIN/FCRN to search for the company whose documents you want to view.

3. Based on the search criteria the results will be displayed.

4. Click on the Company CIN/ FCRN to view the Document Category List.

5. Click on the Document Category to view the available digitized documents.

6. In case documents are present, they shall be available for viewing once the online/ offline payment is confirmed.

7. In case of Active companies (whose documents have not been digitized), Inactive, defunct, liquidated/ under liquidation companies, you have to visit the concerned RoC along with a copy of Challan/ Receipt to view the documents.

To view document online:

1. Login with the user id which was used to submit the request.

2. Click on "My documents" Tab.

3. Select the company whose documents you want to view.

Please escalate all such queries to Epayments.helpdesk@mca.gov.in

In case MCA service fees is more than Rs. 50,000/- then challan payment can be made. In such case where challan has been generated for MCA service fees then irrespective of the amount of stamp duty, the payment of the same has to be made through Challan mode only. In such cases, the bank has to accept the payment through challan mode.

Banks have to accept the challan payment for all cases irrespective of the amount of payment.

Yes, you can make the payment by both modes i.e. online and offline irrespective of the amount of payment for IEPF.

A User can make payments to MCA through the Pay Miscellaneous Fee user service available at mca.gov.in for the following:

• Penalty amount

• Deposit any amount in IEPF

• Apply for Certified true copy of the documents not available in record room

• Additional payment of fee against any service i.e. in case of short payment of fee originally

• Any other payment which is not specifically covered above or available otherwise e.g. compounding fee by individual

Stamp duty for LLP Agreement should not be paid on MCA Portal. The Stamp Duty payable for LLP Agreement is a State subject and same may be paid as per the State Stamp Act. Till the time specific Stamp Duty is prescribed in respective Stamp Act, the Stamp duty on LLP Agreement may be paid as per the stamp duty payable on partnership agreement in view of the Finance Bill, 2009.