Section 13(8) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(8) in The Companies (Registration of Foreign Companies) Rules, 2014

(8)The prospectus or letter of offer shall, inter alia, contain the following particulars, namely:-

(a)General information-

(i)Name and address of the registered office of the company;

(ii)name and address of the Domestic Depository, the Overseas Custodian Bank with the address of its office in India, the Merchant Banker, the underwriter to the issue and any other intermediary which may be appointed in connection with the issue of IDRs;

(iii)names and addresses of Stock Exchanges where applications are made or proposed to be made for listing of the IDRs;

(iv)the provisions relating to punishment for fictitious applications;

(v)statement or declaration for refund of excess subscription;

(vi)declaration about issue of allotment letters or certificates or Rs within the stipulated period;

(vii)date of opening of issue;

(viii)date of closing of issue;

(ix)date of earliest closing of the issue;

(x)declaration by the Merchant Banker with regard to adequacy of resources of underwriters to discharge their respective obligations, in case of being required to do so;

(xi)a statement by the Issuing company that all moneys received out of issue of IDRs shall be transferred to a separate domestic bank account, name and address of the bank and the nature and number of the account to which the amount shall be credited;

(xii)the details of proposed utilisation of the proceeds of the IDR issue.

(b)Capital Structure of the Company - The authorized, issued, subscribed and paid-up capital of the Issuing company;

(c)Terms of the issue-

(i)rights of the IDR holders against the underlying securities;

(ii)details of availability of prospectus and forms, i.e., date, time, place etc;

(iii)amount and mode of payment seeking issue of IDRs; and

(iv)any special tax benefits for the Issuing company and holders of IDRs in India.

(d)Particulars of Issue-

(i)the objects of the issue;

(ii)the cost of the Project, if any; and

(iii)the means of financing the projects, if any including contribution by promoters.

(e)Company, Management and Project-

(i)the main objects, history and present business of the company;

(ii)the Promoters or parent group or owner group and their background:

Provided that in Case there are no identifiable promoters, the names, addresses and other particulars as may be specified by the Securities and Exchange Board of India of all the persons who hold five percent or more equity share capital of the company shall be disclosed;

(iii)the subsidiaries of the company, if any;

(iv)the particulars of the Management or Board (i.e. Name and complete addressees) of Directors, Manager, Managing Director or other principal officers of the company);

(v)the location of the project, if any;

(vi)the details of plant and machinery, infrastructure facilities, technology etc., where applicable;

(vii)the schedule of implementation of project and progress made so far, if applicable;

(viii)nature of product(s), consumer(s), industrial users;

(ix)the particulars of legal, financial and other defaults, if any;

(x)the risk factors to the issue as perceived; and

(xi)consent of the Merchant Bankers, Overseas Custodian Bank, the Domestic Depository and all other intermediaries associated with the issue of IDRs.

(xii)the information, as may be specified by the Securities and Exchange Board of India, in respect of listing, trading record or history of the Issuing company on all the stock exchanges, whether situated in its parent country or elsewhere.

(f)Report-

(i)Where the law of a country, in which the Issuing company is incorporated, requires annual statutory audit of the accounts of the Issuing company, a report by the statutory auditor of the Issuing company, in such form as may be specified by the Securities and Exchange Board of India on-

(A)the audited financial statements of the Issuing company in respect of three financial years immediately preceding the date of prospectus;

(B)the interim audited financial statements in respect of the period ending on a date which is less than 180 days prior to the date of opening of the issue, if the gap between the ending date of the latest audited financial statements disclosed under clause (A) and the date of the opening of the issue is more than 180 days:

Provided that if the gap between such date of latest audited financial statements and the date of opening of issue is 180 days or less, the requirement under item (B) shall be deemed to be complied with, if a statement, as may be specified by the Securities and Exchange Board of India, in respect of material changes in the financial position of Issuing company for such gap is disclosed in the Prospectus:Provided further that in case of an Issuing company which is a foreign bank incorporated outside India and which is regulated by a member of the Bank for International Settlements or a member of the International Organization of Securities Commissions which is a signatory to a Multilateral Memorandum of Understanding, the requirement under this paragraph, in respect of period beginning with last date of period for which the latest audited financial statements are made and the date of opening of the issue shall be satisfied, if the relevant financial statements are based on limited review report of such statutory auditor;

(ii)Where the law of the country, in which the Issuing company is incorporated, does not require annual statutory audit of the accounts of the Issuing company, a report, in such form as may be specified by the Securities and Exchange Board of India, certified by a Chartered Accountant in practice within the terms and meaning of the Chartered Accountants Act, 1949 on-

(A)the financial statements of the Issuing company, in particular on the profits and losses for each of the three financial years immediately preceding the date of prospectus and upon the assets and liabilities of the Issuing company; and

(B)the interim financial statements in respect of the period ending on a date which is less than One hundred and eighty days prior to the date of opening of the issue have to be included in report, if the gap between the ending date of the latest financial statements disclosed under item (A) and the date of the opening of the issue is more than one hundred and eighty days:

Provided that if the gap between such date of latest audited financial statements and the date of opening of issue is one hundred and eighty days or less, the requirement under item (B) shall be deemed to be complied with if a statement, as may be specified by the Securities And Exchange Board of India, in respect of changes in the financial position of issuing company for such gap is disclosed in the Prospectus.

(iii)the gap between date of opening of issue and date of reports specified under sub-clauses (i) and (ii) shall not exceed one hundred and twenty days;

(iv)If the proceeds of the IDR issue are used for investing in other body(ies) corporate, then following details of such body(ies) corporate shall be given-

(A)the Name and address(es) of the bodies corporate;

(B)the reports stated in sub-clauses (i) and (ii), as the case may be, in respect of such body(ies) corporate also."

(g)Other Information-

(i)the Minimum subscription for the issue;

(ii)the fees and expenses payable to the intermediaries involved in the issue of IDRs;

(iii)the declaration with regard to compliance with the Foreign Exchange Management Act, 1999.

(h)Inspection of Documents- The Place at which inspection of the offer documents, the financial statements and auditor's report thereof shall be allowed during the normal business hours; and

(i)any other information as specified by the Securities and Exchange Board of India or the Income-tax Authorities or the Reserve Bank of India or other regulatory authorities from time to time

FORM NO.FC-1[Pursuant to Section 380 (1) (h) of the Companies Act 2013, and rule 3(3) of Companies (Registration of Foreign Companies) Rules, 2014]|

Information to be filed by foreign company

Form languageEmglishHindi|-

Refer the Instruction kit for filling the form|-

1.| *Name of the foreign company| |-

2.| (a)| *ISO code of the country where the foreign company is registered| | |-

| (b)| Name of Country| |-

| (c)| Registration number or GLN| | |-

3.| Full address of registered or principal office of foreign company|-

| *Line I| |-

| Line II| |-

| *City| |-

| *State| |-

| *Telephone number with ISD Code| | |-

| Fax number with ISD Code| | |-

| *e-mail of the foreign company| |-

4.| (a)| *Date of establishment of principal place of business in India| |-

| (b)| *Type of office| |-

| | If others, then provide details| |-

| (c)| Address of the principal place of business in India|-

| *Line I| |-

| Line II| |-

| *City| |-

| *Telephone number| | |-

| Fax number| | |-

| *e-mail Id| |-

| (d)| *Main division of business activity to be carried out in India| |-

| | (based on relevant sub class and description given in NIC-2004)|-

Description of the main division|-

| |-

5.| Details of other places of business in India (if any)|-

| | Number of such other places of business in India| |-

| I.| (i) *Date of establishment| |-

| | (ii) *Type of office| |-

| | If others, specify| |-

| (iii) Address|-

| *Line I| |-

| Line II| |-

| *City| |-

| *Telephone number| | |-

| Fax number| | |-

| *e-mail Id| |-

| (iv) *Business activities to be carried out at such place|-

| | |-

6.| Particulars of place(s) of business in India established on any earlier occasion(s) other than above (if any)|-

| | Number of such places| |-

| I.| (i) *Date of establishment| |-

| | (ii) *Type of office| |-

| | If others, specify| |-

| | (iii) Address|-

| *Line I| |-

| Line II| |-

| *City| |-

| *Telephone number| | |-

| Fax number| | |-

| *e-mail Id| |-

| | (iv) *Business activities to be carried out at such place|-

| | |-

| | (v) (a) *Date of closure of such place of business| |-

| | (b) *Foreign company registration number of such place| |-

7.| Details of the one or more person(s) resident in India and authorized to accept on behalf of the foreign company service of process and any notices or other documents requird to be served on the foreign company-|-

| *Number of persons authorized| |-

| Particulars of the authorized person|-

| Director identification Number (if any)

| |-

*Income-tax permanent Account number (Income-tax PAN)

*Name of the person resident in India authorized to accept onbehalf of foreign company

Father's NameMother's NameSpouse's Name

*Designation

Membership number (In case of Secretary)

*Nationality

*Date of Birth

If the present nationality is not the nationality of origin,then specify the nationality of origin

Number of the passports

Passport number

Date of issue

Issue country

*Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman

Area of Occupation

If others selected, specify

Permanent Address

*Line I

Line II

*City

*State/Union Territory

*Pin code

*ISO Country Code

Country

*Phone

Fax

*email ID

*Whether present address is same as the permanent addressYesNo (Radio button)

Present Address

*Line I

Line II

*City

State/Union Territory

*Pin code

*ISO Country Code

Country

*Phone

Fax

*Whether the person authorised has been appointed throughpower of attorney or by passing the resolution

Power of attorney

Resolution

|-| |-| 8.| Details of the permission obtained from any Authority|-| | *Number of authority from whom approvals taken| |-| | i)| *Name of the Authority| |-| | ii)| *Date of obtaining the approval order| |-| | iii)| *Order Number| |-| | iv)| Period of validity of such permission, if any| |-| | v)| *Permission obtained for|-| | | |-| | vi)| Brief particulars of terms and conditions subject to which such permission is given, if any|-| | | |-| | vii)| Other details, if any|-| | | |-| 9.| (i)| *Whether the parent company is in operation at the time of making this applicationYesNo|-| | (ii)| *Whether there is any winding up proceedings is pending against the parent companyYesNo|-| | | If yes, mention|-| | | |-| 10.| | Details of subsidiary, holding or associate companies in Inidia of the foreign company or of any subsidiary or holding company of such foreign company or of any firm in India in which such foreign company or its holding or subsidiary company is a parter:|-| | | *Number of such entities| |-| | | Particulars of such entities|-| | I.| i). *CIN/FCRN/LLPIN/Other Registration Number| | |-| | | ii. *Name of such company or firm|-| | | |-| | | iii. *Whether the company is| |-| 11.| | Details of the person, firms or companies in India which shall be deemed to be the 'related party', within the meaning of clause 76 of section 2 of the Act, of the foreign company or of any subsidiary or holding company of such foreign company or of any firm in which such foreign company or its subsidiary or holding company is a partner.|-| | | Number of related parties| |-| | | Particulars of related parties|-| | I.| i). *DIN/PAN/CIN/FCRN/LLPIN Other Registration Number| | |-| | | ii. *Name of such company or firm|-| | | |-| | | iii. *Whether the company is| |-| 12.| (a)| *Whether the company is falling under section 379 of the companies Act, 2013YesNo|-| | (b)| If yes, specify the number of such persons covered under section 379| |-| {||-|| *Category| ||-|| Details of the person||-||||-| | Director identification number| | |-||||-| | *Income tax permanent Account number (Income-tax PAN)| | |-|| *Name of the person|-||||-||||||-|| Father's NameMother's NameSpouse's Name||-|||-||||||-|| *Nationality|| *Date of Birth||-|| *Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman|-||||||-|| Area of Occupation||||-||||||-|| If others selected, specify|||-||||-|| *Educational qualification||-||||||-|| Present Address|-||||||-|| *Line I||-||||-|| Line II||||-||||||-|| *City||-||||||-|| *State/Union Territory|| *Pin code||-||||||-|| *ISO Country Code||||-||||||-|| Country||-||||-|| *Phone|| Fax||-|| Mobile||||-||||||-|| *email ID||-||||||-|| *Whether present address is same as the permanent addressYesNo (Radio button)|-||||||-|| Permanent Address|-||||||-|| *Line I||-||||-|| Line II||||-||||||-|| *City||-||||||-|| *State/Union Territory|| *Pin code||-||||||-|| *ISO Country Code||||-||||||-|| Country||-||||-|| *Phone|| Fax||-||||||-|| *Details of companies/body corporates|||-||||||-| | a) CIN/LLPIN/Other Registration Number| | | |-||||||-| | b) Name of the company/body corporate| | | |-||||||-|| c) Address with contact details||||-||||-||||||-|| d) Email ID of the company| |-||||||-|| e) Telephone number| |-||||||-|| f) Fax number, if any||}|-| |-| 13.| Particulars of payment of stamp duty (Refer instruction kit for details before the particulars)|-| | (a)| State or Union Territory of which stamp duty is paid or to be paid on foreign executed power of attorney| | |-| | (b)| *Whether stamp duty is to be paid electronically through MCA21 system| YesNoNot applicable|-| | (i)| Detail of stamp duty to be paid|-| | | Amount of stamp duty to be paid| (in Rs.)| |-| | (ii)| Provide details of stamp duty already paid|-| {||-| Type of document/Particulars||-| Total amount of stamp (in Rs.)||-| Mode of payment of stamp duty||-| Name of the office of the collector of stamps orprescribed authority for stamping in foreign executed documentsas per Rule 18 of the Indian Stamp Act.||-| Serial Number of embossing or stamps or treasury challannumber||-| Date of payment of stamp duty| (DD/MM/YYYY)|-| Place of payment of stamp duty||}|-| |-| | Attachments|-| | 1.| *Certified copy of the charter, statutes, or memorandum and articles of the company or other instrument constituting or defining the constitution of the company;| |-| | 2.| *List of directors and secretary of the foreign company;| |-| | 3.| *Power of attorney or board resolution in favour of the authorized representative(s);| |-| | 4.| *Reserve bank of India approval letter;| |-| | 5.| Particulars of the persons covered u/s 379;| |-| | 6.| Details of the places of business other than principal place of business in India;| |-| | 7.| Details of the places of business established at any earlier occasion(s);| |-| | 8.| Particulars of the authorized representatives;| |-| | 9.| Interest of authorized person(s) in other entities;| |-| | 10.| Particulars of subsidiary, holding or associate companies of the foreign company in India| |-| | 11.| Particulars of related party of the foreign company;| |-| | 12.| Copy of permission letter of other Authority(s)/Regulator(s);| |-| | 13.| Optional attachment(s), if any| |-| Declaration|-| | I, *| |-| | the authorized representative of the company, hereby certify that I am authorized by the Board of Directors of the Company vide resolution number *dated *to sign this form and declare that all the requirements of Companies Act, 2013 and the rule made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with. It is further declared and verified that:|-| |-| | 1.| Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.|-| | 2.| None of the directors or the authorised representative in India has ever been convicted or debarred from formation of companies and management i India or abroad.|-| | 3.| All the required attachments have been completely, correctly and legibly attached to this form.|-| |-| | *To be digitally signed by| |-| | *Name of the authorised representative| |-| | *Income Tax PAN of the Authorised representative| |-| |-| |-| |-| | Note : Attention is also drawn to provisions of Section 448 of the Act which provide for punishment for false statement and certification.|-| |-| | | | | |-| |-| | For office use only:| | |-| | e-Form Service request number (SRN)| | eForm filing date| (DD/MM/YYYY)|-| | This e-Form is hereby registered|-| | Digital signature of the authorising officer| | |-| | Date of signing| | (DD/MM/YYYY)|-||}

FORM NO.FC-2[Pursuant to Section 380 (3) of the Companies Act 2013, and rule 3(4) Companies (Registration of Foreign Companies) Rules, 2014]|

Return of alteration in the documents filed for registration by foreign company

Form languageEmglishHindi|-

Refer the Instruction kit for filling the form|-

1.| *Foreign company registration number (FCRN)| | | |-

2.| (a)| Name of the company| | |-

| (b)| Address of the principal place of business in India of the foreign company|-

| | |-

| (c)| e-mail of the company| |-

3.| | *Type of return|-

| | Alteration in charter, statute or memorandum of association or articles of association

| | Alteration in registered or principal office of the company in the country of incorporation

| | Alteration in places of business in India of the company

| | Alteration in directors or secratary

| | Alteration in particulars of company authorized representative(s)

4.| (a)| Date of the board meeting authorizing such alteration, if any| |-

| (b)| Date of general meeting (if any)| |-

| (c)| *Whether there is any material change in the status or affairs of the parent companyYesNo|-

| | If yes, furnish the brief details (attachment required)|-

| | |-

| (c)| *Whether there is any material change in the ownership of the parent companyYesNo|-

| | If yes, furnish the brief details (attachment required)|-

| | |-

Part A: Alteration in charter, statute or memorandum of association or atricles of association|-

5.| (a)| *Date of alteration| |-

| (b)| *Brief description of the alteration|-

| | |-

| (c)| *Reason(s) for such alteration|-

| | |-

| (e)| *Wether there is any change in the name of the company|-

| | Yes| No|-

| | If yes, specify the changed name of the company|-

| | |-

Part B: Alteration in registered or principal office of the company in the country of incorporation|-

6.| (a)| Address of new registered or principal office of the company in the country of incorporation|-

| *Line I| |-

| Line II| |-

| *City| |-

| *State| |-

| Country| |-

| *Telephone number with ISD Code| |-

| *Fax number with ISD Code| |-

| *email id of the foreign company| |-

| (b)| *Date of alteration| |-

| (c)| *Reason of alteration|-

| | |-

Part C: Alteration in the place of bisness in India of the company|-

7.| | Number of alteration| |-

| I| (a) Whether the alteration is in respect of|-

| | Principal place of business| Other place(s) of business|-

| | (b) Type of alteration|-

| | Change of address of principal /Other place of business| Cessation to have a such place|-

| (c)| Details in respect of each alteration-|-

| (i)| *Effective date of alteration| |-

| (ii)| *Reason(s) for such alteration|-

| | |-

| (iii)| (a) Existing address of the principal/Other place of business of the company|-

| | *Line I| |-

| | Line II| |-

| | *City| |-

| | *State| |-

| | *Pin code| |-

| (b)| Type of office| |-

| If others, then provide details| |-

| (iv)| New address (In case of change in address)|-

| | *Line I| |-

| | Line II| |-

| | *City| |-

| | *State| |-

| | *Pin code| |-

| | Fax No.| |-

| | *email Id| |-

| | *Telephone No.| |-

| (v)| *Whether any change in the type of officeYesNo|-

| | If yes, then specify the type office| |-

| | If Others, then specify| |-

| (vi)| *Whether any approval is required for such alteration|-

| | Yes| No|-

| | If yes, Name of the Authority| |-

| | Date of the approval obtained| |-

| | Order Number| |-

| (vii)| *Whether there is change in the business activitiesYesNo|-

| | If yes, specify the new business activities|-

| | |-

| II| In case of cessation to have a place of business in India, whether the company is still maintaining any place of business in India: (radio button)| YesNo|-

| If yes, total number of such place(s) in India| |-

Part D: Alteration in the particulars of the directors or secretaries|-

8.| | *Number of the alterations| |-

| I| (a) *Alteration in the particulars of-|-

| | DirectorSecretary|-

| | (b) Particulars of each alteration:|-

| | (i) *Date of alteration| |-

| | (ii) *Brief description of the alteration|-

| | |-

| | (iii) *Reason(s) thereof|-

| | |-

Part E: particulars of company authorized representative|-

9.| Total number of representatives whose particulars has changed| |-

| Particulars of each alteration:|-

| I.| (i) *Type of alteration|-

| | Appointment of new person authorized to accept service of documents

| | Modification to the particulars of person authorized to accept service of documents

| | Cessation of office of person authorized to accept service of documents

| | (ii) *Effective date of appointment /Modification /Cessation| |-

| | (iii) *Reason(s) for such appointment /Modification /Cessation|-

| | |-

| | (iv) Modified details of the person appointed /authorized /ceased to accept service of documents on behalf of company|-

| {|

| Director identification Number (if any)

| |-

*Income-tax permanent Account number (Income-tax PAN)

*Name of the person resident in India authorized to accept onbehalf of foreign company

Father's NameMother's NameSpouse's Name

*Designation

Membership number (In case of Secretary)

*Nationality

*Date of Birth

If the present nationality is not the nationality of origin,then specify the nationality of origin

Number of the passports

Passport number

Date of issue

Issue country

*Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman

Area of Occupation

If others selected, specify

Permanent Address

*Line I

Line II

*City

*State/Union Territory

*Pin code

*ISO Country Code

Country

*Phone

Fax

*email ID

*Whether present address is same as the permanent addressYesNo (Radio button)

Present Address

*Line I

Line II

*City

State/Union Territory

*Pin code

*ISO Country Code

Country

*Phone

Fax

*Whether the person authorised has been appointed throughpower of attorney or by passing the resolution

Power of attorney

Resolution

| |-| |-| Declaration|-| | I, *| |-| | the authorized representative of the company, hereby certify that I am authorized by the Board of Directors of the Company vide resolution number *dated *to sign this form and declare that all the requirements of Companies Act, 2013 and the rule made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with. It is further declared and verified that:|-| |-| | 1.| Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.|-| | 2.| All the required attachments have been completely, correctly and legibly attached to this form.|-| |-| | *To be digitally signed by| |-| | *Authorised representative of the foreign company| |-| | *Income Tax PAN of the Authorised representative| |-| |-| | Attachment:|-| | 1.| Copy of the Board resolution, if any;| |-| | 2.| Copy of the general meeting resolution, if any;| |-| | 3.| Copy of approval letter, if any;| |-| | 4.| Translated Version of the documents (In case it is not in English)| |-| | 5.| Particulars of alterations in the place of business in India of the company| |-| | 6.| Particulars of alteration in details of the directors or secretaries| |-| | 7.| Particulars of alteration in details of the Company authorized representative| |-| | 8.| Optional attachment, if any.| |-| |-| | Note : Attention is also drawn to provisions of Section 448 of the Act which provide for punishment for false statement and certification.|-| |-| | | | | |-| |-| | For office use only:| | |-| | e-Form Service request number (SRN)| | eForm filing date| (DD/MM/YYYY)|-| | This e-Form is hereby registered|-| | Digital signature of the authorising officer| | |-| | Date of signing| | (DD/MM/YYYY)|-||}

FORM NO.FC-3[Pursuant to Section 381 of the Companies Act 2013, and rule 6 of Companies (Registration of Foreign Companies) Rules, 2014]|

Annula accounts along with the list of all principal places of business in India establised by foregin company

Form languageEmglishHindi|-

Refer the Instruction kit for filling the form|-

1.| *Foreign company registration number (FCRN)| | | |-

| (a)| Name of the company| | |-

| (b)| Address of the registered or principal place of foreign company|-

| | |-

| (c)| e-mail of the company| |-

2.| a)| *Whether the company is still maintaining any place of business in IndiaYesNo|-

| b)| If yes, Total number of principal place(s) of business in India| |-

3.| (a)| *Period of annual accounts From| | To| |-

| (b)| *Date of signing of report on the annual accounts by the auditors| | (DD/MM/YYYY)|-

4.| | *Particulars of the annual accounts of the company|-

| Part - A BALANCE SHEET|-

.{|

Particulars

Figures as at the end of (Current financialyear) (in Rs.)(DD/MM/YYYY)

Sources of funds

Capital (including funds received from parent company)Reserves and surplus

Secured loans

Unsecured loans

Deferred tax liabilities (Net)

Others (Please specify)

Total

Application of funds

Gross fixed assets (including intangible assets)

Less: depreciation and amortization

Net fixed assets

Copital work-in-progress

Investments

Defrred tax assets (Net)

Current assets, loans and advances

(a) Inventories

(b) Sundry debtors

(d) Other current assets

(e) Loans and advances

Less: Current liabilities and provisions

(a) Liabilities

(b) Provisions

Net current assets

Miscellaneous expenditure to the extent not written off or adjusted

Profit and loss account

Others (Please specify)

|-| | Part - B STATEMENT OF PROFIT AND LOSS (in relation to the business carried in India)|-| {||-||| Figures for the period (Current reportingperiod) (in) From(DD/MM/YYYY)To(DD/MM/YYYY)| Figures for the period (Previous reportingperiod) (in) From(DD/MM/YYYY)To(DD/MM/YYYY)|-| (i)| Revenue from Indian operations|||-| (i) Sale of goods manufactured|||-| (ii) Sale of goods traded|||-| (iii) Sale of supply of services|||-| (ii)| Other Income(from Indian operations)|||-| (iii)| Total Revenue(I+II)|||-| (iv)| Total Expenses Incurred)|||-| (v)| Profit before exceptional and extraordinary items and tax(III-IV)|||-| (vi)| Exceptional & extraordinary items|||-| (vii)| Profit before taxation (V-VI)|||-| (viii)| Taxation|||-| (ix)| Profit after tax (VII-VIII)|||-| (x)| Profit as per Section 198|||}|-| 5.| List of all principal places of business in India as on the balance sheet date|-| | I| (a) *Date of establishment| |-| | | (b) *Type of office| |-| | If others, specify| |-| | | (c) *Address|-| | *Line I| |-| | Line II| |-| | *City| |-| | *State| |-| | Country *Pin| | Code| |-| | *Telephone Number| | Fax No.| |-| | *e-mail Id| |-| | | (d) *Description of the business activities carried out at the principal place|-| | | |-| |-| | Attachments|-| | 1.| *Copy of latest consolidated financial statement of parent company;|-| | 2.| *Copy of balance sheet and profit and loss account duly authenticated under section 381(1);|-| | 3.| Statement of related party transactions as per rule 4(2)(a);|-| | 4.| Statement of repatriation of profits as per rule 4(2)(b);|-| | 5.| Statement of transfer of funds as per rule 4(2)(c);|-| | 6.| Approval letter obtained for every establishment;|-| | 7.| Optional attachments, if any.|-| |-| | I*| |-| | | the authorized representative of the company, hereby certify that I am authorized by the Board of Directors of the company vide resolution number *dated*to sign this form and declare that all the requirements of Companies Act, 2013 and the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with. It is further declared and verified that:|-| |-| | 1.| Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.|-| | 2.| All the required attachments have been completely, correctly and legibly attached to this form.|-| |-| | *To be digitally signed by| |-| | *Name of the authorised representative| |-| | *Income Tax PAN of the Authorised representative| |-| |-| |-| | Note : Attention is also drawn to provisions of Section 448 of the Act which provide for punishment for false statement and certification.|-| |-| | | | | |-| |-| | This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the company.|-||}

FORM NO.FC-4[Pursuant to Section 384(2) of the Companies Act 2013 and rule 7 of Companies (Registration of Foreign Companies) Rules, 2014]|

Annual Return of a Foreign Company

Form languageEnglishHindi|-

Refer the Instruction kit for filing the form.|-

1.| | *Foregin company registration number| | | |-

2.| a)| Name of the company| | |-

| b)| Address of Registered office of the foreign company|-

| | | |-

3.| (a)| *Whether any part of the register of members or debentures kept in India|-

| | YesNo|-

| (b)| If yes, address of the place in which the part of the register is kept|-

| | Line I| |-

| | Line II| |-

| (c)| City| |-

| (d)| State| |-

| (e)| Pin code| |-

4.| *Date of balance sheet (last day of financial year of the company)| | (DD/MM/YYYY)|-

5.| *Principal business activities of the company|-

| | All the business activities contributing 20% or more of the total turnover of the company shall be stated|-

| {|

S.No.

Business activities

Turnover as % to total sales / turnover of the company

|-| |-| 6.| Details of subsidiary holding or associate companies in India of the foreign company or of any subsidiary or holding company of such foreign company or of any firm in India in which such foreign company or its holding or subsidiary company is a partner|-| | *Number of such entities| |-| | Particulars of such entities|-| | I.| (i). *CIN/FCRN/LLPIN/Other Registration Number| | |-| | | (ii). *Name of such company or firm|-| | | |-| | | (iii). *Whether the company is| |-| | Summary of share capital, debentures and other securities|-| 7.| {||-| (a) Authorised share capital divided into:|| (Number of shares|| (in Rs.)|}|-| |-| | {||-| Class of shares| Number of shares| Nominal value (in Rs.)|-||||-||||-||||-||||}|-| |-| | (b)| Particulars of authorized Indian depository Receipts|-| | {||-| Total amount of IDRs| | Nominal value per IDR||}|-| | | Total amount of IDRs.| |-| |-| | {||-| (a)| Number of shares of each class taken|| Number of shares| Class of shares|-||||||-||||||-||||||-||||||-||||||-| (b)| Number of shares of each class issued subject to paymentwholly in cash|| Number of shares| Class of shares|-||||||-||||||-||||||-||||||-||||||-| (c)| Number of shares of each class issued as fully paid-up for aconsideration other than cash|| Number of shares| Class of shares|-||||||-||||||-||||||-||||||}|-| |-| | (d.)| Number of shares of each class issued as partly paid-up for a consideration other than cash and extent to which each such share is so paid-up|-| | {||-| Class of shares| Number of shares| Paid-up value per share|-||||-||||-||||-||||}|-| |-| | {||-| (e)| Number of shares (if any) of each class issued at discount|| Number of shares| Class of shares|-||||||-||||||-||||||-||||||}|-| | (f)| Amount of discount on the issue which has not been written off (in Rs.)| |-| | (g)| Particulars of authorized Indian Depository Receipts|-| | {||-| Total number of IDRs| | Nominal value per IDR||}|-| | | Total amount of IDRs.| |-| | (iii)| Called up share capital|-| | (a)| Amount called up on number of shares of each class|-| | {||-| Class of shares| Number of shares| Called up value per share|-||||-||||-||||-||||}|-| | (b)| Total amount of called received, including payment on application and allotment and any sums received on shares forfeited (in Rs.)|-| | (c)| Total amount (if any) agreed to be considered as paid on number of shares of each class issued as fully paid-up for a consideration other than cash (in Rs.)on|-| | {||-| Number of shares| Class of shares|-|||-|||-|||-|||}|-| | (d)| Total amount (if any) agreed to be considered as paid on number of shares of each class issued as fully paid-up for a consideration other than cash (in Rs.)on|-| | {||-| Number of shares| Class of shares|-|||-|||-|||-|||}|-| | (e)| Total amount of cells unpaid (in Rs.)| |-| | (f)| Particulars of authorized Indian Depository Receipts|-| | {||-| Total number of IDRs| | Nominal value per IDR||}|-| | Total amount of IDRs.| |-| 8.| Total number of shares of each class forfeited|-| | {||-| Number of shares| Class of shares|-|||-|||-|||-|||}|-| 9.| Total amount paid (if any) on shares forfeited (in Rs.)| |-| 10.| Total amount of shares for which share warrants to bearer are outstanding (in Rs.)| |-| 11.| Total amount of shares warrants to bearer issued and surrendered respectively since the date up to which the last return was made|-| | (a) issued| (in Rs.)| |-| | (b) Surrendered| (in Rs.)| |-| 12.| The shareholding pattern of the company|-| | {||-| S.No.| Category of share holders| Shares held at the beginning of the year| Shares held at the end of the year| Percentage (%) change in the shareholding|-| 1.| Government (Central and State)||||-| 2.| Government Companies||||-| 3.| Public financial institutions||||-| 4.| Nationalized or other bank(s)||||-| 5.| Mutual funds||||-| 6.| Venture Capital||||-| 7.| Foreign holdings (Foreign companies, Non-resident Indians,Foreign financial institutions or Overseas corporate bodies)||||-| 8.| Bodies Corporate (not mentioned above)||||-| 9.| Director or relatives of directors||||-| 10.| Other top fifty shareholders (other than mentioned above)||||-| 11.| Others||||-| 12.| Total||||-|| Total number of shareholders||||}|-| 13.| Total amount of debentures and other securities outstanding (in Rs.)|-| | {||-| (a) (i ) Number of debentures| | | |-| | | | |-| ( ii) Nominal value per debenture (in Rs.)| | | |-| | | | |-| ( iii) Total amount of debentures (in Rs.)| | ||}|-| | (b)| Amount of other securities|-| | {||-| Class of Securities| Number of Securities| Nominal value| Total amount|-|||||-|||||-|||||}|-| 14.| (i) Total amount of the sums (if any) paid by way of commission in respect of any shares or debentures and other securities (in Rs.)|-| | (ii) Total amount of the sums (if any) allowed by way of discount in respect of any debentures since the date up to which the last return was made (in Rs.)|-| 15.| (a)| *Whether the company is falling under section 379 of the Companies Act, 2013YesNo|-| | (b) (i) If yes, specify the number of such persons covered under section 379| |-| | Particulars of such person(s)|-| | {||-|| *Category| ||-|| Details of the person||-||||-| | Director identification number| | |-||||-| | *Income tax permanent Account number (Income-tax PAN)| | |-|| *Name of the person|-||||-||||||-|| Father's NameMother's NameSpouse's Name||-|||-||||||-|| *Nationality|| *Date of Birth||-|| *Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman|-||||||-|| Area of Occupation||||-||||||-|| If others selected, specify|||-||||-|| *Educational qualification||-||||||-|| Present Address|-||||||-|| *Line I||-||||-|| Line II||||-||||||-|| *City||-||||||-|| *State/Union Territory|| *Pin code||-||||||-|| *ISO Country Code||||-||||||-|| Country||-||||-|| *Phone|| Fax||-|| Mobile||||-||||||-|| *email ID||-||||||-|| *Whether present address is same as the permanent addressYesNo (Radio button)|-||||||-|| Permanent Address|-||||||-|| *Line I||-||||-|| Line II||||-||||||-|| *City||-||||||-|| *State/Union Territory|| *Pin code||-||||||-|| *ISO Country Code||||-||||||-|| Country||-||||-|| *Phone|| Fax||-||||||-|| *Details of companies/body corporates|||-||||||-| | a) CIN/LLPIN/Other Registration Number| | | |-||||||-| | b) Name of the company/body corporate| | | |-||||||-|| c) Address with contact details||||-||||-||||||-|| d) Email ID of the company| |-||||||-|| e) Telephone number| |-||||||-|| f) Fax number, if any||}|-| 16.| Indebtedness of the Company for which charge has been created on the properties in India requiring of charges under Section 384 and Chapter VI of the Act|-| | {||-| Particulars| Amount| Name of the property(s) charged|-| Indebtedness at the beginning of the year|||-| i) Principal Amount|||-| ii) Interest due but not paid|||-| iii) Interest accrued but not due|||-| Total (I+ ii + iii)|||-| Total amount of charge created during the year|||-| Total amount of charge satisfied during the year|||-| Indebtedness at the end of the year|||-| i) Principal Amount|||-| ii) Interest due but not paid|||-| iii) Interest accrued but not due|||-| Total (i+ ii + iii)|||}|-| |-| | Attachments|-| | 1.| *Details of Promoters, Directors and key managerial personnel and changes therein since close of previous financila year;|-| | 2.| *Details of directors and key managerial personnel and their remuneration;|-| | 3.| *Details of the meeting of the members or class thereof, board and its various committees along with attendance detaisl;|-| | 4.| *Particulars of members and debenture holders along with changes therein since the close of previous financial year;|-| | 5.| Particulars of Holding, subsidiary and associate companies and firms;|-| | 6.| *Details of Penalties / punishment/ Compounding of offences, if any;|-| | 7.| Optional attachment(s), (if any).|-| |-| | I,*| |-| | the authorized representative of the company hereby certify that I am authorized by the Board of Directors of the company vide resolution number *dated*and declare that all the requirements of Companies Act, 2013 and the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with. It is further declared and verified that:|-| | 1.| Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.|-| | 2.| All the required attachments have been completely, correctly and legibly attached to this form.|-| |-| | *To be digitally signed by| |-| | Name of the authorised representative| |-| | Income Tax PAN of the Authorised representative| |-| |-| | Note: Attention is also drawn to provisions of Section 448 of the Act which provide for punishment for false statement and certification.|-| |-| | | | | |-| |-| | For office use only:| |-| | eForm Service request number (SRN)| eForm filing date(DD/MM/YYYY)|-| | This e-Form is hereby registered|-| | Digital signature of the authorising officer| |-| | Date of signing| (DD/MM/YYYY)|}

Form FC-5\|-	Nomination by IDR Holder\|-	[Pursuant to section 390 and rule 13(6)(c) of Companies (Registration of Foreign Companies) Rules, 2014]\|-	1.\| Name of the foreign company :\|-	\|-	2.\| (a)\| ISO code of the country where the foreign company is registered :\|-	\| (b)\| Name of country :\|-	\| (c)\| Registration / GLN No.\|-	\|-	3.\| Full address of registered or principal office of foreign company :\|-	{\|
	Address :	Line I
		Line II
	City
	State
	Country
	Pin code
	Telephone No. with ISD Code.
	Fax No. with ISD Code
	E-mail id

|-| 4.| Details of IDRs held by the IDR holder|-| 5.| Name and details of the Nominee to whom IDRs held by the holder shall vest in the event of death of the holder :|-| | (a)| Name of the nominee :|-| | (b)| Father/Husband name :|-| | (c)| Date of Birth :|-| | (d)| Gender:|-| | (e)| PAN :|-| | (f)| Full Address :|-| |-| Declaration|-| | I..................... S/oW/o.................... R/o..................... and holder of .................... number of IDRS distinctive number as given herein above do hereby nominate the above person whose particulars are given herein above who shall hold such IDRs held by me even in the event of my death. I am giving this declaration out of won volition and free will, without any under influence or dureee and this nomination shall be final unless it is revoked by me in future by nominating another person.|-| |-| Signature|-||}

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Union of India - Subsection

Section 13(8) in The Companies (Registration of Foreign Companies) Rules, 2014