Section 11 in Companies (Appointment of Sole Agents) Rules, 1975
11. (i) The commission earned during the last three years from the company by the sole selling agents whose application is under consideration.
(ii)Break-up of the expenditure incurred by the sole selling agents during last three years under the following heads in respect of sale of company's products:-(a)Salaries, allowances and perquisites (excluding travelling allowance) to the employees.(b)Expenses on travelling by officers and staff.(c)Rent (office and godowns).(d)Warehousing charges.(e)Freight and transport.(f)Publicity.(g)Commission to sub-agents and brokerage.(h)Interest.(i)Any other item (Please give details).Total Expenses:Notes. - (i) Commission given in Item 11(i) and expenses given in Item 11(ii) should correspond to the same period and preferably coincide with the accounting period of the sole selling agents.(ii)If the sole selling agents are engaged in any other activity apart from acting as sole selling agents of the company, the above expenses should be given on pro-rata basis or on any equitable basis that may be adopted by the sole selling agents.(iii)A certificate from the auditors of the sole selling agents, certifying the figures of expenditure incurred by them may be furnished.(iv)Please indicate whether there is any other relevant factor which should be taken into account in arriving at the profits of sole selling agents in respect of the sales of goods of the company duly supported by facts and figures.
