Securities And Exchange Board Of India - Subsection
Section 7(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The amount for general corporate purposes, as mentioned in objects of the issue in the draft offer document and the offer document shall not exceed twenty five per cent. of the amount being raised by the issuer.Explanation: For the purposes of this regulation:(I)"project" means the object for which monies are proposed to be raised to cover the objects of the issue;(II)In case of an issuer which had been a partnership firm or a limited liability partnership, the track record of operating profit of the partnership firm or the limited liability partnership shall be considered only if the financial statements of the partnership business for the period during which the issuer was a partnership firm or a limited liability partnership, conform to and are revised in the format prescribed for companies under the Companies Act, 2013 and also comply with the following:(a)adequate disclosures are made in the financial statements as required to be made by the issuer as per schedule III of the Companies Act, 2013;(b)the financial statements are duly certified by the statutory auditor stating that:(i)the accounts and the disclosures made are in accordance with the provisions of schedule III of the Companies Act, 2013;(ii)the applicable accounting standards have been followed;(iii)the financial statements present a true and fair view of the firm's accounts;(III)In case of an issuer formed out of a division of an existing company, the track record of distributable profits of the division spun-off shall be considered only if the requirements regarding financial statements as provided for partnership firms or limited liability partnerships in Explanation (II) are complied with.
