Report No. 143
Part 1
Particulars of Depositors Etc.
Item No. |
Particulars |
Item Code |
No. of Accounts |
Amounts in (thousands of Rs.) |
1 |
2 |
3 |
4 |
5 |
1. |
Deposits of the kind referred to in Rule 3(2)(i) of the Rules: |
|||
(i) Amount of deposits brought forward from the previous year |
101 |
2060 |
11121 |
|
(ii) Amount of deposits accepted and renewed during the year |
102 |
|||
(iii) Total |
103 |
2060 |
11121 |
|
(iv)Amount of deposit repaid during the year |
104 |
406 |
1881 |
|
(v) Balance of deposits outstanding at the end of the year |
105 |
1654 |
9240 |
|
(a) Unsecured debentures |
111 |
.. |
.. |
|
(b) Deposits received by a Public Company from its shareholders [vide note (1) below] |
112 |
.. |
.. |
|
(c) Deposits including secured loans personal capacity |
113 |
1 |
1000 |
|
Total |
110 |
1655 |
10240 |
|
2. |
Of the total deposits at item 1(v)(b) above those: |
|||
(a) (i) Repayable on demand or on notice or otherwise in less than 6 months |
121 |
1 |
1000 |
|
(ii) For a period of 6 months or more but less than 1 year |
122 |
.. |
.. |
|
(iii) For a period of 1 year or more but less than 2 years |
123 |
1 |
100 |
|
(iv) For a period of 2 years or more but less than 1 year |
124 |
5 |
21 |
|
(v) For a period of 3 years |
125 |
1448 |
9119 |
|
(vi) More than 3 years |
126 |
.. |
.. |
|
(vii) Total |
120 |
1655 |
10240 |
|
(b) (i) Free of interest |
131 |
.. |
.. |
|
(ii) Below 6% |
132 |
.. |
.. |
|
(iii) 6% or more but less than 9% |
133 |
.. |
.. |
|
(iv) 9% or more but less than 11% |
134 |
.. |
.. |
|
(v) 11% or more but less than 13% |
135 |
5 |
21 |
|
(vi) 13% or more but less than 14% |
136 |
.. |
.. |
|
(vii) At 14% |
137 |
.. |
.. |
|
(viii) More than 14% |
138 |
1650 |
10219 |
|
(ix) Total |
130 |
1655 |
10240 |
|
(c) (i) Those which have matured but not claimed |
141 |
17 |
61 |
|
(ii) Those which have matured and claimed but not paid |
142 |
1637 |
9179 |
|
3. |
Deposits of the kind referred to the Rule 3(2)(ii) of the Rules: |
|||
(i) Amount of deposits brought forward from the previous year |
151 |
7266 |
30382 |
|
(ii) Amount of deposits accepted or renewed during the year |
152 |
.. |
.. |
|
(iii) Total |
153 |
7266 |
30382 |
|
(iv)Amount of deposits repaid during the year |
154 |
1235 |
5069 |
|
(v) Balance of deposits outstanding at the end of the year |
155 |
6031 |
25313 |
|
(a) Fixed deposits |
161 |
6031 |
25313 |
|
(b) Any other deposits |
162 |
.. |
.. |
|
(c) Total |
160 |
6031 |
25313 |
|
Deposits matured and claimed and matured but not claimed in (c) above does include unsecured loans approved by director being not deposited. |
||||
4. |
Of the total deposit at 3(v)(c) above those: |
|||
(a) (i) Repayable on demand or on notice or otherwise in less than six months |
171 |
.. |
.. |
|
(ii) For a period of 6 months or more but less than 1 year |
172 |
.. |
.. |
|
(iii) For a period of one year or more but less than 2 years |
173 |
.. |
.. |
|
(iv) For a period of two years or more but less than 3 years |
174 |
41 |
210 |
|
(v) For a period of 3 years |
175 |
5990 |
25103 |
|
(vi) For more than 3 years |
176 |
.. |
.. |
|
(vii) Total |
170 |
6031 |
25313 |
|
(b) (i) Free of Interest |
181 |
.. |
.. |
|
(ii) Below 6% |
182 |
.. |
.. |
|
(iii) 6% or more but less than 9% |
183 |
.. |
.. |
|
(iv) 9% or more but less than 11% |
184 |
.. |
.. |
|
(v) 11% or more but less than 13% |
185 |
41 |
210 |
|
(vi) 13% or more but less than 14% |
186 |
.. |
.. |
|
(vii) At 14% |
187 |
.. |
.. |
|
(viii) More than 14% |
188 |
5990 |
25103 |
|
(ix) Total |
180 |
6031 |
25313 |
|
(c) (i) Those which have matured but not claimed |
191 |
23 |
86 |
|
(ii) Those which have matured and claimed but not paid |
192 |
6005 |
25227 |
|
Notes.-
1. Ref: Item 1(v)(b): If the Company is a public company and a declaration as specified in note (1) of Part 3 has not been obtained from its directors such deposits should be shown against this item.
2. Ref: Item 2: Amount at item 1(v)(d), Item 2(a)(vii) and Item 2(b)(ix) should tally with each other.
3. Ref: Item 3: Amount at item 3(v)(e), 4 (a) (vii) and 4(b) (ix) should tally with each other.
4. Ref: Item 3(v)(b): If the company is a private company and a declaration as specified in note (1) of the Part 3 has not been obtained such a paper, should be shown against this item.
5. Ref: The amounts shown in Part 3 should not be included in Part I.
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