Report No. 143
Part 3
Particulars of Exempted Borrowings, etc. Not considered as Deposits
[Rules 2(b)(i) to 2(b)(x)]
Item No. |
Particulars |
Item Code |
No. of Accounts |
Amounts in (thousands of Rs.) |
1 |
2 |
3 |
4 |
5 |
1. |
Money received from the Central or State Government's or money received from others the repayment of which is guaranteed by the Central or a State Government of money received from a local authority [Rule 2(b)(i)] |
301 |
.. |
.. |
2. |
Money received from a foreign Govt. or any other foreign citizen, authority of persons (See also note 3 below) [Rule 2(b)(ii] |
302 |
.. |
.. |
(a) Foreign Government |
303 |
.. |
.. |
|
(b) Foreign citizen authority or person |
304 |
.. |
.. |
|
3. |
Borrowings from banks and other specified financial institutions [Rule 2(b)(ii) & (iii)] |
305 |
30 |
244832 |
4. |
Money received from any other company [Rule 2(b)(iv)1 |
306 |
36 |
68973 |
5. |
Money received form directors, (see note 1 below). [Rule 2(b)(ix)] |
307 |
.. |
.. |
6. |
Money received by a private company from the share-holders vide notes (1) and (2) below [Rule 2(b)(ix)] |
308 |
.. |
.. |
7. |
Money received from employees of the company by way of security deposit. [Rule 2(b)(v)1 |
309 |
.. |
.. |
8. |
Money received by way of security or advance from purchasing selling or other agents in the course of company's business or advance received against orders for supply of goods or properties or for rendering of services. [Rule 2(b)(vi)1 |
310 |
9 |
27 |
9. |
Money received by issue of debentures secured by mortgage of immovable properties or convertible debentures. [Rule 2(b)(x)] |
311 |
1 |
4000 |
10. |
Money received by way of subscription to any shares or secured debentures pending allotment or money received by way of calls in advance on shares in accordance with the Articles of Association of the company so long as' such amounts is not repayable to shareholders under the Articles of Association of the Company. [Rule 2(b)(vii)] |
312 |
.. |
.. |
11. |
Money received in trust or money, in transit. [Rule 2(b)(viii)] |
313 |
18 |
13026 |
Total (1 to 11) |
320 |
94 |
330858 |
Notes: (1) Only money received from such persons on a declaration in writing that the money has not been given by such persons out of funds acquired by him/them by borrowing or accepting deposits frOm another person should be shown against there items. Otherwise, it should be shown against item Nos. 1 or 4 of Part 1 as the case may be as indirected in items (1) and (4) of Part 1.
2. Money received from shareholders of a private company deemed a public company under section 43A of the Companies Act, 1960 should also be made under this item subject to the obtaining of declaration referred to in Note (1) above.
Back
