(3)The Indian concern shall maintain the following along with its english translation, if the documents originally prepared are in foreign languages and produce the same when called upon to do so by any income-tax authority in the course of any proceeding to substantiate the information furnished under sub-rule (2), namely:-(i)details of the immediate holding company or entity, intermediate holding company or companies or entity or entities and ultimate holding company or entity of the Indian concern;(ii)details of other entities in India of the group of which the Indian concern is a constituent;(iii)the holding structure of the shares of, or the interest in, the foreign company or entity before and after the transfer;(iv)any transfer contract or agreement entered into in respect of the share of, or interest in, any foreign company or entity that holds any asset in India through, or in, the Indian concern;(v)financial and accounting statements of the foreign company or entity which directly or indirectly holds the assets in India through, or in, the Indian concern for two years prior to the date of transfer of the share or interest;(vi)information relating to the decision or implementation process of the overall arrangement of the transfer;(vii)information in respect of the foreign company or entity and its subsidiaries, relating to,-(a)the business operation;(b)personnel;(c)finance and properties;(d)internal and external audit or the valuation report, if any, forming basis of the consideration in respect of shares, or the interest;(viii)the asset valuation report and other supporting evidence to determine the place of location of the share or interest being transferred;(ix)the details of payment of tax outside India, which relates to the transfer of the share or interest;(x)the valuation report in respect of Indian asset and total assets duly certified by a merchant banker or accountant with supporting evidence;(xi)documents which are issued in connection with the transactions under the accounting practice followed.
