Section 6(4) in The Companies (Incorporation) Rules, 2014
(4)The One Person Company shall within period of sixty days from the date of applicability of sub-rule (1), give a notice to the Registrar in Form No.INC.5 informing that it has ceased to be a One Person Company and that it is now required to convert itself into a private company or a public company by virtue of its paid up share capital or average annual turnover, having exceeded the threshold limit laid down in sub-rule (1).Explanation. - For the purposes of this rule - "relevant period" means the period of immediately preceding three consecutive financial years;
