Section 6(1) in The Companies (Incorporation) Rules, 2014
(1)Where the paid up share capital of an One Person Company [exceeds fifty lakh rupees and its average annual turnover during the relevant period] [Substituted by Notification No. G.S.R. 349(E), dated 1.5.2015 (w.e.f. 31.3.2014).] exceeds two crore rupees, it shall cease to be entitled to continue as a One Person Company.
