Section 14(6) in The Companies (Prospectus and Allotment of Securities) Rules, 2014
(6)A return of allotment of securities under section 42 shall be filed with the Registrar within fifteen days of allotment in Form PAS-3 and with the fee as provided in the Companies (Registration Offices and Fees) Rules, 2014 along with a complete list of all the allottees containing-(i)the full name, address, Permanent Account Number and E-mail ID of such security holder;(ii)the class of security held;(iii)the date of allotment of security ;(iv)the number of securities held, nominal value and amount paid on such securities; and particulars of consideration received if the securities were issued for consideration other than cash.
