Section 16 in The Companies (Acceptance of Deposits) Rules, 2014
16. Return of deposits to be filed with the Registrar.
- Every company to which these rules apply, shall on or before the 30th day of June, of every year, file with the Registrar, a return in Form DPT-3 along with the fee as provided in Companies (Registration Offices and Fees) Rules, 2014 and furnish the information contained therein as on the 31st day of March of that year duly audited by the auditor of the company.[Explanation. [Inserted by Notification No. G.S.R. 42(E), dated 22.1.2019 (w.e.f. 31.3.2014).] - It is hereby clarified that Form DPT-3 shall be used for filing return of deposit or particulars of transaction not considered as deposit or both by every company other than Government company.]
