Section 3 in The Companies (Cost Accounting Records) Rules, 2011
3. Application.
(1)These rules shall apply to every company, including a foreign company as defined under section 591 of the Act, which is engaged in the production, processing, manufacturing, or mining activities and wherein, the aggregate value of net worth as on the last date of the immediately preceding financial year exceeds five crores of rupees; or wherein the aggregate value of the turnover made by the company from sale or supply of all products or activities during the immediately preceding financial year exceeds twenty crores of rupees; or wherein the company's equity or debt securities are listed or are in the process of listing on any stock exchange, whether in India or outside India.Provided that these rules shall not apply to a company which is a body corporate governed by any special Act;Provided further that these rules shall not apply to the activities or products covered in any of the following rules, -(a)Cost Accounting Records (Bulk Drugs) Rules, 1974(b)Cost Accounting Records (Formulations) Rules, 1988(c)Cost Accounting Records (Fertilizers) Rules, 1993(d)Cost Accounting Records (Sugar) Rules, 1997(e)Cost Accounting Records (Industrial Alcohol) Rules, 1997(f)Cost Accounting Records (Electricity Industry) Rules, 2001(g)Cost Accounting Records (Petroleum Industry) Rules, 2002(h)Cost Accounting Records (Telecommunications) Rules, 2002
