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Union of India - Section
Section 9 in The Companies (Cost Accounting Records) Rules, 2011
9. Savings.
- The supersession of the Cost Accounting Records Rules, shall not in any way affect -a) any right, obligation or liabilities acquired, accrued or incurred thereunder;b) any penalty, forfeiture or punishment incurred in respect of any contravention committed thereunder; andc) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and; any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if those rules had not been superseded.| Form-A | Form for filing Compliance Report and other documents with theCentral Government |
| [Pursuant to section 209 (1)(d), 600(3)(b) of the CompaniesAct, 1956 and rule 2 of the Companies (Cost Accounting Records)Rules, 2011] |
| PART I - GENERAL INFORMATION |
| Note : All fields marked In * are to be mandatorily filled. |
| 1.| (a)| *Corporate identify number (CIN) or foreign company registration number of the company| | |
| | (b)| Global location number (GLN) of company| |
| 2.| (a)| *Name of the Company| |
| | (b)| *Address of the registered office or of the principal place of business in India of the company| |
| | (c)| *E-mail Address of the company| |
| 3.| (a)| *Financial year covered by the compliance report| From| | (DD/MM/YYYY) |
| | | | To| | (DD/MM/YYYY) |
| | (b)| *Date of Board of directors meeting in which annexure to the compliance report was approved| | | (DD/MM/YYYY) |
| 4.| Details of the cost accountant |
| | (a)| *Category of the cost accountant| Individualaccountant's firm |
| | (b)| In case of individual, whether the cost accountant is in permanent employment of the company or in practice| In EmploymentIn Practicefirm |
| | (c)| *Name of the cost accountant or the cost accountant's firm who has certified the cost records of the company| |
| | (d)| *Income tax permanent account number of the cost accountant or the cost accountant's firm.| |
| | (e)| *Membership number of cost accountant orcost accountants's firm's registration number.| |
| | (f)| Address of the cost accountant or cost accountant's firm. |
| | (i) Line I |
| | Line II |
| | (ii) City |
| | (iii) State |
| | (iv) Country |
| | (v) Pin code |
| | (g) *E-mail ID of the cost accountant or cost accountant's firm| |
| 5.| *Quantitative Information |
| S.no. | Name of the Product/Service Group | Unit | Annual Production (Qty.) | Net Sales | |
| (Qty.) | (Value in Rupees) | ||||
| A | Produced/Manufactured Product Groups | ||||
| 1 | |||||
| 2 | |||||
| 3. etc. | |||||
| B | Services Groups | ||||
| 1 | |||||
| 2 | |||||
| 3. etc. | |||||
| C | Trading Activities (Product Group-Wise) | ||||
| 1 | |||||
| 2 | |||||
| 3. etc. | |||||
| D | Other Income | ||||
| Total Income as per Financial Accounts |
| PART - II |
| | Attachments| | List of attachments|- | 1.| Compliance report as per The Companies (Cost Accounting Records) Rules, 2011| | |
| 2.| 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 have been authorised by the Board of directors resolution numbedate(DD/MM/YYYY) to sign and submit this form. |
| I am authorised to sign and submit this form |
| | To be digitally signed by : |
| | Managing Director or director or manager or secretary (In case of an Indian Company) or an authorised representive (incase of a foreign company)| |- | | or an authorised representative (in case of a foreign company) |
| | *Designation| |
| | *Director identification number of the director or Managing Director; or Income-tax PAN of the manager or of authorised representative; or Membership number, if applicable or income-tax PAN of the secretary (Secretary of a |
| | company who is not a member of ICS may quote his/her income-tax PAN)| |
| | Director of the company| |
| | Director identification number of the director| |
| | | | |
| | This e-Form has been taken on file maintained by the Central Government through electronic mode and on the basis of statement of correctness given by the filing company. |