(1)Whenever a company having a share capital makes any allotment of its shares, the company shall, within [thirty days] thereafter,-(a)file with the Registrar a return of the allotments, stating the number and nominal amount of the shares comprised in the allotment, the names, addresses and occupations of the allottees, and the amount, if any, paid or due and payable on each share:[Provided that the company shall not show in such return any shares as having been allotted for cash if cash has not actually been received in respect of such allotment;] [Inserted by Act 31 of 1965, Section 11 (w.e.f. 15.10.1965). ](b)in the case of shares (not being bonus shares) allotted as fully or partly paid up otherwise than in cash, produce for the inspection and examination of the Registrar a contract in writing constituting the title of the allottee to the allotment together with any contract of sale, or a contract for services or other consideration in respect of which that allotment was made, such contracts being duly stamped, and file with the Registrar copies verified in the prescribed manner of all such contracts and a return stating the number and nominal amount of shares so allotted, the extent to which they are to be treated as paid up, and the consideration for which they have been allotted; and(c)[ file with the Registrar- [Substituted by Act 65 of 1960, Section 21, for Clause (c) (w.e.f. 28.12.1960). ](i)in the case of bonus shares, a return stating the number and nominal amount of such shares comprised in the allotment and the names, addresses and occupations of the allottees and a copy of the resolution authorising the issue of such shares;(ii)in the case of issue of shares at a discount, a copy of the resolution passed by the company authorising such issue together with a copy of the order of the [Tribunal] sanctioning the issue and where the maximum rate of discount exceeds ten per cent, a copy of the order of the Central Government permitting the issue at the higher percentage.]
