Section 10 in Companies (Appointment of Sole Agents) Rules, 1975
10. Please indicate which of the following services are rendered by the sole selling agents in respect of each one of them, and if so, give details :
(a)securing the orders;(b)receipt of goods from the company;(c)providing warehousing facilities and re-dispatch of the same to consumers;(d)engaging in sales promotion through participation in exhibitions, etc.(e)engaging in publicity for the promotion of the production of the company through various mass media;(f)whether the sole selling agents receive any payment in respect of the goods supplied by the company from the wholesalers or distributors and pass it on to the company or whether the money is directly sent by the consignees to the company;(g)whether the sole selling agents render any after-sales service? If, so the details of the services rendered by them;(h)whether the sole selling agents carry del credere risk? If so, please indicate whether there has been any occasion during the last three years when the sole selling agents made good any bad debt incurred by the company in respect of any goods supplied to the wholesalers or distributors;(i)any other services rendered by the sole selling agents giving details;(j)whether the sole selling agents employ any staff exclusively for marketing the products of the company? If so, names, length of service and emoluments of the staff employed may be given.
