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Bombay Presidency - Section

Section 12 in The Bombay Gas Supply Rules, 1940

12. Qualification of Inspector.

- For appointment to the post of Inspector, a candidate must possess a degree in Mathematical Engineering, Chemistry or Chemical Engineering of a recognised University or any other equivalent qualifications.Model Form of Account prescribed under the Bombay Gas Supply Act, 1939(See section 3 and rule 4)The .................................... Company.No. IFor the year ending .................Statement of Share Capital appropriated for the purposes of the undertaking authorised at the end of the year.
Description of Capital Authorised by Number of shares issued Nominal amount of Share Called up per Share Total paid up Issued not paid up Remaining unissued Total amount authorised
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
No. IIFor the year ending..................Statement of Loan Capital appropriated for the purposes of the undertaking authorised at the end of the year.
Description of Loan Amounts borrowed Remaining borrowing powers Total amount of borrowing powers
At per cent. At per cent. At per cent. Total
             
Total Share Capital Paid Up - See No. ITotal Loan Capital Borrowed - See No. IITotal Capital Received ________________No. III - Capital AmountFor the year ending ..............................Dr.
  Expenditure up to end of previous year Expended during the year Depreciation written off during the year Total expenditure to
1. To Preliminary expenses (to bespecified)2. To Lands including lav; chargesincidental to acquisition3. To Buildings4. To Plant5. To Gas Holders6. To Mains7. To Service connections8. To Meters and fees forcertifying under the Act9. To Special items (to bespecified)Total expenditureTo Balance of Capital Account  
       
Cr.
  Receipts up to end of previous year Received during the year Total receipts to
1. By Ordinary shares of2. By Preference shares of3. By Debenure Stock4. By Mortgages and bonds5. By Amounts received inanticipation of calls6. By Premiums received in respectof shares issued in years 1911 and 19127. By Other receipts (to bespecified)Total receiptsBy Balance of Capital Amount  
     
No. IV - Revenue AccountFor the year ending ..............
To Manufacture of Gas -   By Sale of Gas -
Coal, Coke and Oil including freight, dues and unloading (seeAccount No. IX)   Private Gas RentalPublic Lighting under contractsLess- Cost of maintenance
Salaries of Engineers and Officers at Works   (Gas sold cubic ft.)
Wages (carbonizing)   By Rental -Meters
Purification, including for Labour   Prepayment MetersStoves and Refrigerators
Repairs and Maintenance of Works and Plant, Materials andLabour   By Residual Products -Coke (Less for Labour) Tar
To Distribution of Gas-   By Transfer Fees
Salaries and Wages of Officers (including Rental Clerks)   By Rents Receivable
Repair, Maintenance and Renewal of Mains and Services,Material and Labour    
Repair and Renewal of Meters, Stoves and Refrigerators    
Fittings    
To Rent, Rates and Taxes (Income Tax not to be included)    
To Management -    
Directors' Allowance (including Schedule E - Income Tax)    
Company's Auditors    
Salaries of Secretary, Accountant and Clerks    
Collector's Salaries and Commission Stationery and PrintingGeneral Charges    
To Gratuities and Allowances    
To Bad Debts    
To Law Charges    
To Superannuations    
To Passages    
To Depreciation    
To Provident Fund    
To Workmen's Compensation Insurance    
To Gratuity Account   _________
To Balance carried to Net Revenue Account    
    __________________ __________________
No. V - Net Revenue AccountFor the year ending ..................Dr.Cr.
1. To Interest on debentures accrued due to date   1. By Balance from last account Less dividend paid
2. To Interest on mortgages and bonds accrued due to date   2. By Balance brought from Revenue Account (No. IV)
3. To Interest on temporary loans accrued due to date   3. By Interest on money at deposit
4. To Dividend on preference stock   4. By Interest on Investments
5. To income-tax paid      
6. To Interest on Provident Fund      
7. To Exchange      
8. To Depreciation of Investment      
9. To Interest on Reserve Fund      
10. To Interest on Renewal Fund      
11. To Balance available less dividend on Ordinary Stocks orShares.      
No. VI - Reserve Fund AccountFor the Year ending.Dr.Cr.
1. Amount paid out (items to be specified)   1. By Balance brought from last account
2. Amount of balance to next account   2. By Amount brought from Net Revenue Account
      3. By Interest on money at deposit
No. VII - Depreciation Fund AccountFor the year ending ..........Dr.
To Balance 1. By Balance from last account
  2. By Interest on investments
  3. By Amount brought from Revenue Account
  (Description of investments to be (specified)
No. VII-A - Renewal and Contingency Fund
To Balance By Balance from last account
  By Interest on amount used in Company's business
  By Amount brought from Revenue Account
No. VIII - Statement of CoalsFor the year ending .........
Description of coal In Store on Received during the year Carbonized during the year Used and sold during the year In Store on
Common Tons Tons Tons Tons Tons
No. IX - Statement of Residual Products
  In Store on Made during the year Used during the year Sold during the year In Store on
Coke TonsBreeze TonsAsh Pan Tons BreezeTar Gallons          
No. X - General Balance SheetFor the year ending............
  Liabilities     Assets
1. Capital account : Amount received as per Account No. III   1. Capital account : Amount of expenditure for works as perAccount No. III.
2. Sundry creditors due on construction of plant and machinery,coal and coke, stores, etc.   2. Stores on hand
3. Sundry creditors on open accounts   3. Sundry debtors
4. Net revenue account : Balance at credit thereof   4. Preliminary expenses awaiting adjustment
5. Reserve fund account : Balance at credit thereof   5. Securities as held (Cost price) less depreciation
6. Renewal and Contingency Fund   6. Special items (to be specified)
7. Depreciation Fund account   7. Cash at bankers
8. Special items (to be specified) Provident Fund DividendsOutstanding   8. Cash on hand
Total   Total
No. XI - Statement of Gas manufactured, sold, etc.
Total manufacture of gas in 1,000 cft. 1,000 cft. of gas
Public lamps By special contract Consumers by meter by lighting purposes Consumers by meter for heating purposes Total
(1) (2) (3) (4) (5) (6)
           
1,000 cft. used on works Total 1,000 cft. accounted for 1,000 cft. not accounted for Number of public lamps connected Total consumers connected Maximum capacity of plant per 24 hrs. 1,000 cft. Maximum demand per 24 hrs. 1,000 cft.
(7) (8) (9) (10) (11) (12) (13)
             
Form XIIForm of Application under section 7-I of the Bombay Gas Supply Act, 1939(See rule 8)ToThe Gas Inspector,.............................................
Where a dispute has arisen between| methe company| and| the CompanyShri/Shrimati
as to the| quantity of gas consumed| amount of charge levied by the Company for the| supply of gastesting of calorific valuetesting of pressuretesting of puritytesting of meter
I, ................................................. of ............................................I, .......................................... on behalf of the Company,
hereby refer the dispute to you for decision under sub-section (1) of section 7-I of the Bombay Gas Supply Act, 1939.