(1)Every company having a share capital shall once at least in every year make a list of all persons who, on the day of the first or only ordinary general meeting in the year, are members of company, and of all persons who have ceased to be members since the date of the last return or (in the case of the first return) of the incorporation of the company.(2)The list shall state the names, addresses, and occupations of all the past and present members therein mentioned, and the number of shares held by each of the existing members at the date of the return, specifying shares transferred since the date of the last return or (in the case of the first return) of the incorporation of the company by persons who are still members and persons who have ceased to be members respectively and the dates of registration.' of the transfers, and shall contain a summary distinguishing between shares issued for cash and shares ' issued as fully or partly paid up otherwise than in, cash, and specifying the following particulars:—(a)the amount of the share capital of the company, and the number of the shares-into which it is divided;(b)the number of shares taken from the commencement of the company up to the date of the return;(c)the amount called up on each share ;(d)the total amount of calls received ;(e)the total amount of calls unpaid;(f)the total amount of the sums (if any) paid by way of commission in respect of any shares or debentures, or allowed by way of discount in respect of any debentures, since the date of the last return ;(g)the total number of shares forfeited ;(h)the total amount of shares or stock for which share-warrants are outstanding at the date of the return;(i)the total amount of share-warrants issued and surrendered respectively since the date of the last return;(k)the number of shares or amount of stock comprised in each share-warrant;(l)the names and addresses of the persons who at the date of the return arc the directors of the company and of the persons (if any) who at the said date are the managers of the company; and(m)the total amount of debt due from the comp any in respect of all mortgages and charges which are required to be registered with the registrar under this Act.(3)The above list and summary shall be contained in a separate part of the register of members, and completed within seven days after the day of first or only ordinary general meeting in the year, all company shall forthwith file with the registrar a copy signed by a director or by the manager or the or the secretary of the company, together with the certificate from such director, manager or secretary that the list and summary state the facts as they stood on the aforesaid.(4)if a company makes default in complying with the requirements of this section, it shall be liable to a fine not exceeding fifty rupees for every officer of the Company who knowingly and willfully authories or permits the default shall be liable to the like penalty.
