Section 9 in The Cost Accounting Records (Plantation Products) Rules, 2002
9. Royalty or Technical Know-How Fee or Leasing Charges. - (1) The adequate records shall be maintained showing royalty and/or technical knowhow fee including other recurring or non-recurring payments of similar nature if any, made for the product(s) under reference to collaborators or technology suppliers in terms of agreements entered into with them. Such records shall be kept separately in respect of each such collaborator or supplier. The basis of charging such amount, including lump sum payment and its treatment shall be indicated in the cost records.
(2)In the case of leasing arrangements, proper record shall be maintained showing details of terms and conditions, leasing charges paid or payable as well as received or receivable.(3)If a lease land is developed and the lease period is shorter than the life of plantation, the period of lease and conditions for future renewals of lease shall be indicated in the record.
