Section 449 in The Companies (Cost records and audit) Rules, 2014
449. of the Companies Act, 2013 which provide for punishment for
false statement / certificate and punishment for false evidencerespectively.|-|||||-| This e-form has been taken on file maintained by theCentral Government through electronic mode and on the basis ofstatement of correctness given by the company.|}[Form CRA-3] [Substituted by Notification No. G.S.R. 1(E), dated 31.12.2014 (w.e.f. 30.6.2014).][Pursuant to rule 6(4) of the Companies (Cost Records and Audit) Rules, 2014]Form of the Cost Audit ReportI/ We,........................................... having been appointed as Cost Auditor(s) under section 148(3)of the Companies Act, 2013(18 of 2013) of .........................................................(mention name of the company) having its registered office at ..................................................... (mention registered office address of the company) (hereinafter referred to as the company), have audited the Cost Records maintained under section 148 of the said Act, in compliance with the cost auditing standards, in respect of the....................................[mention name (s) of Product(s)/service(s)] for the period/year............................. (mention the financial year) maintained by the company and report, in addition to my/our observations and suggestions in para 2.(i)I/ We have/ have not obtained all the information and explanations, which to the best of my/our knowledge and belief were necessary for the purpose of this audit.(ii)In my/our opinion, proper cost records, as per rule 5 of the Companies (Cost Records and Audit) Rules, 2014 have/have not been maintained by the company in respect of product(s)/service(s) under reference.(iii)In my/our opinion, proper returns adequate for the purpose of the cost audit have/have not been received from the branches not visited by me/us.(iv)In my/our opinion and to the best of my/our information, the said books and records give/do not give the information required by the Companies Act, 2013, in the manner so required.(v)In my/our opinion, the company has/does not have adequate system of internal audit of cost records which to my/our opinion is commensurate to its nature and size of its business.(vi)In my/our opinion, information, statements in the annexure to this cost audit report gives/does not give a true and fair view of the cost of production of product(s)/rendering of service(s), cost of sales, margin and other information relating to product(s)/service(s) under reference.(vii)Detailed unit-wise and product/service-wise cost statements and schedules thereto in respect of the product /service under reference of the company duly audited and certified by me/us are/are not kept in the company.
