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Union of India - Section

Section 41 in The Limited Liability Partnership Rules, 2009

41.

(1)Every application for the compounding of an offence shall be made in Form 31 to the Registrar who shall forward the same, together with his comments thereon, to the Central Government.
(2)Where any offence is compounded before the institution of any prosecution, no prosecution shall be instituted in relation to such offence, against the offender in relation to whom the offence is so compounded.[* * *] [Deleted '(3) Where the composition of any offence is made after the institution of any prosecution, such composition shall be brought by the Registrar in writing, to the notice of the Court in which the prosecution is pending.' by Notification No. G.S.R. 786(E), dated 15.10.2015 (w.e.f. 1.4.2009).]
(4)Where any offence is compounded under section 39, whether before or after the institution of any prosecution, intimation thereof shall be given by the LLP to the Registrar in Form 22 within seven days from the date on which the offence is so compounded.
(5)The Central Government while dealing with an application for the compounding of the offence for a default in compliance with any provision of the Act which requires a LLP or its partner or partners or designated partner or designated partners to file or register with, or send to, the Registrar any return, statement of account and solvency or other document, may, if it thinks fit to do so, direct, before allowing compounding under this rule, by order, any partner or designated partner of the LLP to file or register with, or on payment of the fee, and the additional fee, required to be paid under section 69, such return, statement of account and solvency or other document within such time as may be specified in the order.[Form-1] [Substituted 'Form-1 and Form-2' by Notification No. S.O. 896(E), dated 18.9.2018 (w.e.f. 1.4.2009)]RUN-LLP
{|
    RUN-LLPReserve Unique Name-LLP
  Service Request Number: Dated:
  LLP details  
  New RequestResubmission
  SCR{|
 
||||}
  New Incorporation / Conversion{|
∇
||||}
  CIN{|
 
||||}
  LLPIN{|
 
||||}
  Proposed Name 1{|
 
||}
  Proposed Name 2{|
 
||}
  Comments{|
 
No file chosenOnce you have submitted the name reservation request it will then be checked and, if found feasible, approved by the Central Registration Centre (CRC). You will receive an email from the CRC advising the outcome of the name reservation request.||}
{|
[Pursuant to rule 8 and rule 11 and rule18 of Limiteed LiabilityPartnership Rules, 2009]   FiLLiP(Form for incorporation of LimitedLiability Partnership)
Note - All fields marked in *are to be mandatorily filled.
Part A: Incorporation document
*Whether name is already approved by Registrar of CompaniesYesNo
1.| Service Request Number (SRN) ofRUN-LLP |
2.| (a) *New Incorporation / Conversion | |- | (b) CIN |
3.| *Address of registered office of the LLP
| *Line I  
| Line II  
| *City   *District|
| *State   *Pin code|
| | |
| Country | ∇ ISO country code
| Phone   Fax|
| *e-mail ID |
4.| Name of the office of Registrar in which the proposed LLP is to be registered
|
5.| Business activities to be carried out by the LLP on incorporation
|
| (Note: In case business activities consists of banking, insurance, venture capital, mutual fund, stock exchange, asset management, architect, architecture, merchant banking, securitization and reconstruction, chit fund and non banking financial activities, a copy of the in-principle approval of the regulatory authority should be attached)
6.| *Based on business activities, main division of industrial activity of the LLP as per NIC-2004  
| Description of main division of industrial activity
|
7.| (a) *Total number of designated partners and partners of the LLP
|{|
  Having valid DIN/DPIN Not having valid DIN/DPIN
Total number ofDesignated Partners(individual + nominees of bodies corporate)    
Number of individual designated partners    
Number of designated partners who are nomineesof bodies corporate    
Total number ofPartners(individual + body corporate)    
Number of individual partners    
Number of bodies corporate partners    
|}
| (b) Particulars of individual designated partners
*Designated partner identification number (DIN/DPIN) |
* Name  
* Gender | * Date of Birth | * Nationality  
* Whether resident of India YesNo
* Occupation  
* email ID|
* In case of company seeking conversion
(i) Number of shares held | (ii) Paid up value of shares held (in Rs)  
* From of contribution | |- * Monetary value of contribution (In Rs.) |
| (In Words) |
* Number of LLP(s) in which he/she is a partner |
* Number of company(s) in which he/she is a director |
* First Name  
* Middle Name  
* Surname  
* Father's first name  
Father's middle name  
* Father's surname  
* Gender | * Date of Birth | * Nationality  
* Place of Birth  
* Whether citizen of India YesNo| * Whether resident in India YesNo
*Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman
* Area of Occupation  
* If 'Others' selected, please specify  
* Educational Qualification  
*PANPassport number | |
* email ID
* Permanent Address  
* Line I  
* Line II  
* City  
* State/Union Territory | * Pin code  
* ISO Country code | Country  
* Phone (with STD/ISD code) | -  
* Whether present residential address same as permanent residential addressYesNo
Present address
* Line I  
Line II  
* City
* State/Union Territory | * Pin code |
* ISO Country code | Country  
* Phone (with STD/ISD code) | -  
* Duration of stay at present address | Years | Months  
If Duration of stay at present address is less than one year then address of previous residence
 
* Proof of identity | * Residential Proof |
Voter's identity card number |
Driving license number |
Aadhaar Number |
Submit the proof of identity and proof of address under attachments.
In case of company seeking conversion
(i)Number of shares held | (ii) Paid up value of shares held (in Rs)  
* From of contribution | |- * Monetary value of contribution (In Rs.) |
| (In Words) |
* Number of LLP(s) in which he/she is a partner |
* Number of company(s) in which he/she is a director |
(C) Particulars of bodies corporate and their nominees as designated partners
* Type of body corporate |
* Corporate identity number(CIN) or foreign company registration number(FCRN) or Limited liability partnership  
| |  
identification number(LLPIN) or Foreign limited liability partnership identification number(FLLPIN) any other registration number  
* Name of the body corporate
 
Registered office address or Principal place of business in India or Principal place of business outside In
* Line I  
* Line II  
* City  
* State/Union Territory | * Pin code |
* ISO Country code |
Country  
* Phone (with STD/ISD code) | -  
Fax |
* email ID  
In case of company seeking conversion
(i) Number of shares held | (ii) Paid up value of shares held (in Rs)  
* From of contribution |
* Monetary value of contribution (in Rs.) (in words) |
* Number of LLP(s) in which he/she is a partner |
* Number of company(s) in which he/she is a director |
Name and particulars of the person signing on behalf of the body corporate as nominee
* Designated partner identification number (DIN/DPIN) |
* Name  
* Gender | * Date of Birth | * Nationality  
* Whether resident of IndiaYesNo
* Occupation |
* email ID  
* Designation & Authority in body corporate  
* Type of body corporate |
* Corporate identity number(CIN) or foreign company registration number(FCRN) or Limited liability partnership  
| |  
identification number(LLPIN) or Foreign limited liability partnership identification number(FLLPIN) any other registration number  
* Name of the body corporate
 
Registered office address or Principal place of business in India or Principal place of business outside India
* Line I  
* Line II  
* City  
* State/Union Territory | * Pin code |
* ISO Country code |
Country  
* Phone (with STD/ISD code) | -  
Fax |
* email ID  
In case of company seeking conversion
(i) Number of shares held | (ii) Paid up value of shares held (in Rs)  
* From of contribution |
* Monetary value of contribution (in Rs.) |
| (in words) |
* Number of LLP(s) in which he/she is a partner |
* Number of company(s) in which he/she is a director |
Name and particulars of the person signing on behalf of the body corporate as nominee
* First Name  
Middle Name  
* Surname  
* Father's first name  
Father's middle name  
* Father's surname  
* Gender | * Date of Birth | * Nationality  
* Place of Birth  
* Whether citizen of India YesNo| * Whether resident in India YesNo
*Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman
* Area of Occupation  
* If 'Others' selected, please specify  
* Educational Qualification  
*PANPassport number | |
* email ID
* Permanent Address  
* Line I  
Line II  
* City  
* State/Union Territory | * Pin code  
* ISO Country code | Country  
* Phone (with STD/ISD code), | -  
* Whether present residential address same as permanent residential addressYesNo
* Present Address  
* Line I  
Line II  
* City
* State/Union Territory | * Pin code  
* ISO Country code, | Country  
* Phone (with STD/ISD code |  
* Duration of stay at present address | Years | Months  
If Duration of stay at present address is less than one year then address of previous residence
|-
* Proof of identity | * Residential Proof  
Voter's identity card number | |- Driving license number | |- Aadhaar Number |
Submit the proof of identity and proof of address under attachments.
(d). Particulars of individual partner(s)
* O Income tax permanent account number | |
(Income-tax PAN) or O Passport number or O DIN/ DPIN
* Name of partner |
* Father's Name |
* Nationality |
* Whether resident of India |
* Date of Birth | (DD/MM/YYYY)  
*Occupation
* Permanent Residential Address
* Line I  
Line II  
* City | * District |
* State | * Pin Code |
* Country ∇   ISO Country code  
*Whether present residential address is same as the permanent residential addressYesNo
*If no, present residential address:
* Line I  
Line II  
* City | * District |
* State | * Pin Code |
* Country ∇   ISO Country code  
Phone     Fax |
Mobile |
* email ID  
In case of company seeking conversion
(i) Number of shares held | (ii) Paid up value of shares held (in Rs)  
* Form of contribution |
* Monetary value of contribution (In Rs.) |
| (In Words) |
* Number of LLP(s) in which he/ she is a partner(m)  
* Number of company(s) in which he/ she is a director  
(e) Particulars of bodies corporate as partner(s)
* Type of body corporate |
* CIN or FCRN or LLPIN or FLLPIN or any other identification number | | |
* Name of body corporate |
* Country where Registered |
* Full address of the registered office orprincipal place of business in India |
ISO country code | Phone | Fax  
* email ID  
In case of company seeking conversion
(i) Number of shares held | (ii) Paid up value of shares held (in Rs)  
* Form of contribution |
* Monetary value of contribution (In Rs.) |
| (In Words) |
Name and particulars of the person signing on behalf of the body corporate as nominee
* O Income tax permanent account number | |
(Income-tax PAN) or O Passport number or O DIN/ DPIN
* Name of Nominee |
* Father's Name |
* Nationality |
* Whether resident of IndiaYesNo
* Date of Birth | (DD/MM/YYYY)  
* Occupation |
Designation & Authority in body corporate  
* Permanent Residential Address
* Line I  
Line II  
* City | * District |
* State | * Pin Code |
* Country ∇   ISO Country code  
* Whether present residential address is same as the permanent residential addressYesNo
*If no, present residential address:
* Line I  
Line II  
* City | * District |
* State | * Pin Code |
* Country ∇   ISO Country code  
Phone     Fax |
Mobile |
* email ID  
8. * Particulars of the proposed or approved name
Proposed or approved name  
Significance of abbreviated or coined word inthe proposed name  
State the name of the vernacular language(s) ifused in the proposed name and meaning thereof  
9. (a) Whether the proposed name is based on a trademark registered or is subject matter of an applicationpending for registration under the Trade Marks ActYesNo
(b) * If yes, furnish particulars of trade mark or application
|
10. * Total monetary value of contribution by partners in the LLP
(in Rs.) (in figures) |
(in Words) |
11. * Whether addendum to FiLLiP is required to be filed (refer instruction kit for details)YesNo
12. We, the several partners whose names are subscribed below, are desirous of being formed into a LLP for carrying on a lawful business with a view to earn profit and have entered or agreed to enter into a LLP agreement in writing.
We respectively agree to contribute money or other property or other benefit or to perform services for the LLP in accordance with the LLP agreement, the particulars of which are stated against our respective names.
We hereby give our consent to become a partner/ designated partner/ nominee/ nominee & designated partner of the LLP pursuant to section 7(4) / 25(3)(c) of the Limited Liability Partnership Act, 2008.
(Attach details in respect of names of partners/ nominees/ witnesses and their signatures in the below format asSubscribers' sheet attachment)
Name of each partner/ designated partner/nominee/ nominee & designated partner Designation (Designated Partner / Partner/nominee/nominee & designated partner) Signature of partner/ designated partner/nominee/ nominee & designated partner Name, address and profession (along withprofessional membership number) of witness Signature of witness
         
         
Note:Attach the details of company(s)/ LLP(s) in which partner/ designated partner is a director/ partner, as thecase may be in the below format as an attachment
S.No CIN/LLPIN Name of Company/LLP
Attachments     List of attachments
1. Where the appointed partner is a bodycorporate, copy of resolution on the letterhead of such bodyProposed or approved name Significance of abbreviated or coinedword in the proposed name State the name of the vernacularlanguage(s) if used in the proposed name and meaning thereofcorporate to become a partner in the proposed LLP and a copy ofresolution/ authorization of such body corporate also on aletterhead mentioning the name and address of an individualnominated to act as nominee/designated partner on its behalf.      
2. * Proof of address of registered office ofLLP.    
3. * Subscribers' sheet including consent.    
4. In principle approval of regulatoryauthority, if required.    
5. Detail of LLP(s) and/ or company(s) in whichpartner/ designated partner is a director/ partner.    
6. Approval of the owner of the trademark or theapplicant of such application for registration of Trademark;    
7. Copy of approval in case the proposed namecontains any word(s) or expression(s) which requires approvalfrom central government;    
       
       
8. Copy of approval from the competent authorityin case of collaboration and connection with the foreign countryor place      
9. Proof of identity and address of Applicant I    
10. Proof of identity and address of ApplicantII    
11. Copy of Board resolution of the existingcompany or consent of existing LLP as a proof of no objection    
12. 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 further confirm that the proposed name is not undesirable, identical or too nearly resembles to that of any other partnership firm or limited liability partnership or body corporate or a registered trade mark or a trade mark which is subject of an application for registration of any other person under the Trade Marks Act, 1999.