Companies (Acceptance of Deposits) Rules, 1975
7. Registers of deposits
(1) Every company accepting deposits shall keep at its registered office one or more registers in which there shall be entered separately in the case of each depositor the following particulars, namely :-
(a) name and address of the depositor;
(b) date and amount of each deposit;
(c) duration of the deposit and the date on which each deposit is repayable ;
(d) rate of interest;
(e) date or dates on which payment of interest will be made,
(f) any other particulars relating to the deposit.
(2) The register or registers referred to in sub-rule (1) shall be preserved in good order for a period of not less than eight calendar years from the financial year in which the latest entry is made in the register.
