Section 15 in Companies (Appointment of Sole Agents) Rules, 1975
15. Interest of the sole selling agent(s) in the shares of the company indicating the class and number of shares held, the aggregate amount paid up and the percentage it bears to the total paid-up capital of the company:
(i)if the sole selling agent is an individual, the interest held by such individual and his relatives (with the description of relationship);(ii)if the sole selling agent is firm, the interest of the partners and their relatives (with the description of relationship);(iii)if the sole selling agent is a private company, the interest held by it, its directors and their relatives (with the description of relationship); and(iv)if the sole selling agent is a public company, the interest held by it, its directors and their relatives (with the description of relationship).
