Section 12(2) in The Companies (Acceptance of Deposits) Rules, 2014
(2)The receipt referred to in sub-rule (1) shall be signed by an officer of the company duly authorized by the Board in this behalf and shall state the date of deposit, the name and address of the depositor, the amount received by the company as deposit, the rate of interest payable thereon and the date on which the deposit is repayable.
