Section 16F in The Companies (Indian Accounting Standards) Rules, 2015
16F. An entity shall account as follows for the reclassification of an instrument in accordance with paragraph 16E:
(a)It shall reclassify an equity instrument as a financial liability from the date when the instrument ceases to have all the features or meet the conditions in paragraphs 16A and 16B or paragraphs 16C and 16D. The financial liability shall be measured at the instrument's fair value at the date of reclassification. The entity shall recognise in equity any difference between the carrying value of the equity instrument and the fair value of the financial liability at the date of reclassification.(b)It shall reclassify a financial liability as equity from the date when the instrument has all the features and meets the conditions set out in paragraphs 16A and 16B or paragraphs 16C and 16D. An equity instrument shall be measured at the carrying value of the financial liability at the date of reclassification.No contractual obligation to deliver cash or another financial asset (paragraph 16(a))
