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Union of India - Section

Section 9 in The Companies (Cost Audit Report) Rules, 2011

9. Savings.

- The supersession of the Cost Audit Report Rules, 2001, shall not in any way affect-
(a)any right, obligation or liabilities acquired, accrued or incurred thereunder;
(b)any penalty, forfeiture or punishment incurred in respect of any contravention committed thereunder; and
(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and; any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if those rules had not been superseded.
FORM -I form forfiling Cost Audit Report and other documents with the CentralGovernment
(Pursuant tosection 2338(4), 60093)(b) of the Companies Act, 1956 and rule 2of the Companies (Cost Audit Report) rules, 2011)
PART I-GENERAL INFORMATION
Note : All fields marked in * are to be mandatorlly filed.
1.| (a) *Corporate identify number (CIN) or foreign company registration number of the company| |
| (b) Global location number (GLN) of company|
2.| (a) *Name of the company|
| (b) *Address of the registered office or of the principal place of business in India of the company.|
| (c) *E-mail address of the company|
3.| (a) *Financial year| From| | | (DD/MM/YYYY)
| | To| | | (DD/MM/YYYY)
| (b) *Date of Board of directors meeting in which annexure to the cost audit report was approved| | | | (DD/MM/YYYY)
4.| (a) *State number of product Groups for which the Cost Audit Report is being submitted.|
| (b) *Details of such product Groups of the company (number of rows depending on 4(a) above)
Name of the product Group Major products/Activities Covered
   
5.| (a) *State number of product Groups /Activities not covered in the Cost Audit Report|
| (b) *Details of such product Groups/Activities of the company (Number of rows depending on 5(a) above
Name of the product Group Major products/Activities Covered
   
6.| Detail of the cost auditor
| (a) *Category of the cost auditor| IndividuaCost accountant's firm
| (b) *Name of the Cost auditor or the auditors firm appointed a cost auditor of the company.|
| (c) *Income tax permanent account number of the cost auditor or cost auditor's firm|
| (d) *Membership number of cost auditor or cost auditor's regisration number|
| (e) Address of the cost auditor or cost auditor's firm.
| (i) Line I|
| Line II|
| (ii) City| |
| (iii) State| |
| (iv) Country| |
| (v) Pin Code| |
| (f) *E-mail ID of the auditor or cost auditor's firm.|
7.| (a) *Whether the cost auditor's report has been qualified or has any reservations or contains adverse remarks| Yes| No
| (b) *If yes cost auditor's qualifications, resevations or adverse remarks as given in the cost auditor's report.|
8.| (a) *Whether the cost auditor's report contains any observations or suggestions.| Yes| No
| (b) *If yes cost auditor's observations/suggestions|
PART-II
| Attachments| | List of attachments|- 1.| Cost audit report as per. The Companies (Cost Audit Report) Rules, 2011.| |
2.| Optional attachment(s) - if any| |- | | |
| Verification
| To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.
| I have been authorised by the Board of director's resolution number| | Date| | (DD/MM/YYYY)
| to sign and submit this form.
| I am authorised to sign and submit this form.
| To be digitally signed by :
| Managing Director or director or manager or secretary (in case of an Indian company) or an authorised representative (In case of a foreign company)| Digital Signatures
| *Designation|
| *Director identificatoin number of the director or ManagingDirector, or Income-tax PAN of the manager or of authorised representative; or Membership number, if applicable or income-tax PAN of the secretary (secretary of a company who is not a mamber os ICSI may quote his/her income-tax PAN)|
| Director of the company| Digital Signatures
| Director identification number of the director|
| *Cost Auditor| Digital Signatures
| Whether associate fellow| Associate| Fello
| Membership number| |
| Modify| Checkbox| Prescrutiny| Submit
| This e-form has been taken on file maintained by the Central Government through mode and on the basis of statement of correctness given by the filing company and the cost auditor
Form-IIForm of The Cost Audit Report[See rule 2 and rule 6]I/We,........................................... having been appointed as Cost Auditor(s) under Section 233B of the Companies Act, 1956 (1 of 1956) of .................... (mention name of the company) having its registered office at ............................. (mention registered office address of the company) (hereinafter referred to as the company), have audited the books of account prescribed under clause (d) of sub-section (1) of section 209 of the said Act, and other relevant records in respect of the .................................... (mentions name/s of product group/s) for the period/year .................. (mention the financial year) maintained by the company and report, in addition to my/our observations and suggestions in para 2.
(i)I/We have/have not obtained all the information and explanations, which to the best of my/our knowledge and belief were necessary for the purpose of this audit.
(ii)In my/our opinion, proper cost records, as per Companies (Cost Audit Report) Rules, 2011 prescribed under clause (d) of sub-section (1) of section 209 of the Companies Act, 1956, have/have not been maintained by the company so as to give a true and fair view of the cost of production/operation, cost of sales and margin of the product/activity groups under reference.
(iii)In my/our opinion, proper returns adequate for the purpose of the Cost Audit have/have not been received from the branches not visited by me/us.
(iv)In my/our opinion and to the best of my/our information, the said books and records give/do not give the information required by the Companies Act, 1956, in the manner so required.
(v)In my/our opinion, the said books and records are/are not in conformity with the Cost Accounting Standards issued by The Institute of Cost and Works Accountants of India, to the extent these are found to be relevant and applicable.
(vi)In my/our opinion, company has/has not adequate system of Internal audit of cost records which to my/our opinion is commensurate to its nature and size of its business.
(vii)Detailed unit-wise and product/activity-wise cost statements and schedules thereto in respect of the product groups/activities under reference of the company duly audited and certified by me/us are/are not kept in the company.
(viii)As required under the provisions of The Companies (Cost Audit Report) Rules, 2011, I/we have furnished Performance Appraisal Report, to the company, on the prescribed form.