Section 24(d) in The Companies (Cost records and audit) Rules, 2014
(d)In respect of related party transactions or supplies made or services rendered by a company to a company termed "related party relationship" and vice-a-versa, records shall be maintained showing contracts entered into, agreements or understanding reached in respect of -(i)purchase and sale of raw materials, finished goods, rendering of services, process materials and rejected goods including scraps, and other related materials;(ii)utilisation of plant facilities and technical know-how;(iii)supply of utilities and any other services;(iv)administrative, technical, managerial or any other consultancy services;(v)purchase and sale of capital goods including plant and machinery; and(vi)any other payment related to the production of goods or rendering of services under reference.
