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Draft Reports

71 kb
Date : Mar 14, 2008
RBI places on its Website Draft Format for Public Comments for reporting of FDIs

FC-GPR
PART - A

(To be filed by the company through its Authorised Dealer Category – I bank with the Regional Office of the RBI under whose jurisdiction the Registered Office of the company making the declaration is situated as and when fresh investment in the Company is received, along with the documents mentioned in item no. 4 of the undertaking enclosed in this form)

Permanent Account Number (PAN) of the investee company given by the IncomeTax Department

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

Date of issue  of shares

 

 

 

 

 

 

 

 

 

Sl. No.

Particulars

(In Block Letters)

1.

Name

 

Address of the Registered Office

 

State

 

Registration No. given by Registrar of Companies

 

Whether existing company or new company (strike off whichever is not applicable)

Existing company / New company

If existing company, give registration number allotted by RBI for FDI, if any

 

Telephone

 

Fax

 

e-mail

 


 

2.

Description of the main business activity
  
NIC Code

 

 

Location of the project and NIC code for the district where the project is located

 

 

Percentage of FDI allowed as per FDI policy

 

 

State whether FDI is allowed under Automatic Route or Approval Route (strike out whichever is not applicable)

Automatic Route / Approval Route

3

Details of the foreign investor/ collaborator*

 

Name
Address

Country

Constitution 
[Specify whether

1. Individual
2. Company
3. FII
4. FVCI
5. Foreign Trust
6. Private Equity Fund
7. Pension/ Provident Fund
8. Partnership/ Proprietorship firm
9. Financial Institution
10. NRIs/PIOs
11. others (please specify)]

Date of incorporation

 

 

4

Particulars of Shares / Convertible Debentures Issued

(a)

 

 

 

 

Nature and date of issue

 

Nature of issue

Date of issue

Number of shares/ convertible debentures

01

IPO / FPO

 

 

02

Preferential allotment /
private placement

 

 

03

Rights

 

 

04

Bonus

 

 

05

Conversion of ECB

 

 

06

Conversion of royalty
(including lump sum payments)

 

 

07

ESOPs

 

 

08

Share Swap

 

 

09

Others (please specify)

 

 

 

Total

 

 

(b)

Type of security issued

No.

Nature of
security

Number

Maturity

Face value

Premium

Issue Price per share

Amount of inflow*

01

Equity

 

 

 

 

 

 

02

Compulsorily Convertible Debentures

 

 

 

 

 

 

03

Compulsorily Convertible Preference shares

 

 

 

 

 

 

04

Others (please specify)

 

 

 

 

 

 

 

Total

 

 

 

 

 

 


i) In case the issue price is greater than the face value please give break up of the premium received

ii) * In case the issue is against conversion of ECB or royalty, a Chartered Accountant's Certificate certifying the amount of the outstanding on the date of conversion

(c)

Break up of premium

Amount

 

Control Premium

 

 

Non competition fee

 

 

Others@

 

 

Total

 

@please specify the nature

(d)

Total inflow (in Rupees) on account of issue of shares to non-residents (including premium, if any) vide

(i) Remittance through AD:

(ii) Debit to NRE/FCNR A/c with Bank_________

(iii) Others (please specify)

Date of reporting of (i) and (ii) above to RBI under Para 9 (1) A (i) of Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time.

 

(e)

 Disclosure of fair value of shares issued**

 

We are a listed company and the market value of a share as on date of the issue is*

 

 

We are an un-listed company; and the fair value of a share is*

 

                      ** before issue of shares                                            *(Please indicate as applicable)

5. Post issue pattern of shareholding

 

Equity

Compulsorily convertible Preference Shares/ Debentures

Investor category

No.
of
shares

Amount
(Face
Value)
Rs.

%

No.
of
shares

Amount
(Face Value) Rs.

%

a)

Non-Resident

01

Individuals

 

 

 

 

 

 

02

 Companies

 

 

 

 

 

 

03

FIIs

 

 

 

 

 

 

04

FVCIs

 

 

 

 

 

 

05

Foreign Trusts

 

 

 

 

 

 

06

Private Equity Funds

 

 

 

 

 

 

07

Pension/ Provident Funds

 

 

 

 

 

 

08

Partnership/ Proprietorship firms

 

 

 

 

 

 

09

Financial Institutions

 

 

 

 

 

 

10

NRIs/PIOs

 

 

 

 

 

 

11

Others (please specify)

 

 

 

 

 

 

Sub Total

 

 

 

 

 

 

b)

Resident

 

 

 

 

 

 

Total

 

 

 

 

 

 


DECLARATION TO BE FILED BY THE AUTHORISED REPRESENTATIVE OF THE INDIAN COMPANY (Delete whichever is not applicable and authenticate)

We hereby declare that:

1. We comply with the procedure for issue of shares as laid down under the FDI scheme as indicated in Notification No. FEMA 20/2000-RB dated 3rd May 2000 as amended from time to time

2. The investment is within the sectoral policy/cap permissible under the Automatic Route of RBI and we fulfill all the conditions laid down for investments under the Automatic Route namely (strike off whichever is not applicable)

    a) Foreign entity/entities—(other than individuals), to whom we have issued shares have existing joint venture or technology transfer or trade mark agreement in India in the same field and Conditions stipulated in Press Note 1 of 2005 Series dated January 12, 2005 have been complied with.

    OR

    b) Foreign entity/entities—(other than individuals), to whom we have issued shares do not have any existing joint venture or technology transfer or trade mark agreement in India in the same field.

    c) We are/ are not an SSI unit and the investment limit of 24 % of paid-up capital has been observed/ requisite approvals have been obtained.

    d) Shares have been issued on rights basis and the shares are issued to non-residents at a price that is not lower than that at which shares have been issued to residents.

    OR

    e) Shares issued are bonus shares.

    OR

    f) Shares have been issued under a scheme of merger and amalgamation of two or more Indian companies or reconstruction by way of de-merger or otherwise of an Indian company, duly approved by a court in India.

    OR

    g) Shares are issued under ESOP and the conditions regarding this issue have been satisfied


3.  Shares have been issued in terms of SIA/FIPB approval No.___________________ dated ____________________

4. We enclose the following documents in compliance with Paragraph 9 (1) (B):

(i) A certificate from our Company Secretary certifying that

(a) all the requirements of the Companies Act, 1956 have been complied with;

(b) terms and conditions of the Government approval, if any, have been complied with;

(c) the company is eligible to issue shares under these Regulations; and

(d) the company has all original certificates issued by authorised dealers in India evidencing receipt of amount of consideration in accordance with paragraph 9 of Schedule 1 of Notification No. FEMA 20/2000-RB dated May 3, 2000 as amended from time to time;

(ii) A certificate from Statutory Auditors / Chartered Accountant indicating the manner of arriving at the price of the shares issued to the persons resident outside India.

(Signature of the Applicant)*   :___________________________________________

(Name in Block Letters)           :__________________________________________

(Designation of the signatory) :___________________________________________

Place:

Date:

(* To be signed by Authorised signatory of the Company)


CERTIFICATE TO BE FILED BY THE COMPANY SECRETARY
OF THE INDIAN COMPANY ACCEPTING THE INVESTMENT

(As per Para 9 (1) (B) (i) of Schedule 1 to Notification No. FEMA 20/2000-RB
 dated May 3, 2000, as amended from time to time)

In respect of the abovementioned details, we certify the following :

1. All the requirements of the Companies Act, 1956 have been complied with.

2. Terms and conditions of the Government approval, if any, have been complied with.

3. The company is eligible to issue shares under these Regulations.
4. The company has all original certificates issued by AD Category – I banks in India, evidencing receipt of amount of consideration in accordance with paragraph 9 of Schedule 1 to Notification No. FEMA 20/2000-RB dated May 3, 2000 as amended from time to time.

(Name & Signature of the Company Secretary) (Seal)

FOR USE OF THE RESERVE BANK ONLY:

Unique Identification Number given for the FC-GPR:  

 

 

 

 

 

 

 

 

 

 

 

 

 

 



FC-GPR

PART- B

(i) This part of the return to be submitted to the Director, Balance of Payment Statistical Division, Department of Statistical Analysis & Computer Services, Reserve Bank of India, C8, 3rd Floor, Bandra-Kurla Complex, Bandra (E), Mumbai – 400051;                Tel: 2657 1265, 2657 2513, Fax: 26570848; email:surveyfla@rbi.org.in

(ii) This is an annual return to be submitted by 31st of July every year by all companies, pertaining to all investments by way of direct/portfolio investments/re-invested earnings/others in the Indian company made during the previous years (i.e. the information in Part B submitted by 31st July 2007 will pertain to all the investments made in the previous years up to March 31, 2007). The details of the investments to be reported would include all foreign investments made into the company which is outstanding as on the balance sheet date. The details of overseas investments in the company both under Direct / portfolio investment may be separately indicated. Please use end-March Market prices/exchange rates for compiling the relevant information.

---------------------------------------------------------------------------------------------------------------------


Permanent Account Number (PAN) of the investee company given by the IncomeTax Department

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

No.

Particulars

(In Block Letters)

1.

Name

Address

State

Registration No. given by the
Registrar of Companies

 

2.

Name of the Contact Person:                                      Designation:
Tel.    
E-mail:
Fax:                                  

3.

Account closing date:

 

4.

Details of changes if any, with regard to information furnished earlier (Change in name of company / Change of location, activities, etc.)

 

5. Whether listed company or unlisted company

Listed / unlisted

5.1 If listed,

i) Market value per share as at end-March

ii) Net Asset Value per share as on date of latest Audited Balance Sheet
 
5.2 If unlisted, Net Asset Value per share as on date of latest Audited Balance Sheet  

6.  Foreign Direct Investment (FDI)

 

 

Amount in Lakhs of Rupees

Foreign Liabilities In India *

Foreign Assets Outside India &

Outstanding at end-March of Previous Year

Outstanding at end-March of Current Year

Outstanding at end-March of Previous Year

Outstanding at end-March of Current Year

 6.0 Equity Capital

 

 

 

 

 6.1 Other Capital

 

 

 

 

 6.2 Disinvestments during the year

 

 

 

 

 6.3 Retained earnings during the year +

 

 

 

 



7. Portfolio and Other Investment
[Please furnish here the outstanding investments other than those mentioned under FDI   above]

 

Amount in Lakhs of Rupees

 

Foreign Liabilities In India

Foreign Assets Outside India

 

Outstanding at end-March of Previous Year

Outstanding at end-March of Current Year

Outstanding at end-March of Previous Year

Outstanding at end-March of Current Year

7.0 Equity Securities

 

 

 

 

7.1 Debt Securities

 

 

 

 

       7.1.1 Bonds and Notes

 

 

 

 

       7.1.2 Money Market Instruments

 

 

 

 

7.2 Disinvestments during the year

 

 

 

 

8.  Financial Derivatives
(notional value)

 

 

 

 

9. Other Investment

 

9.1 Trade Credit

 

 

 

 

          9.1.1 Short Term

 

 

 

 

          9.1.2 Long Term

 

 

 

 

9.2 Loans

Please see the note below

 

 

9.3 Others

 

 

 

 

          9.3.1  Short Term

 

 

 

 

          9.3.2  Long Term

 

 

 

 

 

 

 

 

 




10. Shareholding pattern as at end-March

 

Equity

Compulsorily convertible Preference Shares/ Debentures

 
Investor category

No.
of
shares

Amount (Face Value) Rs.

%

No.
of
shares

Amount
(Face Value) Rs.

%

a)

Non-Resident

01

Individuals

 

 

 

 

 

 

02

Companies

 

 

 

 

 

 

03

FIIs

 

 

 

 

 

 

04

FVCIs

 

 

 

 

 

 

05

Foreign Trusts

 

 

 

 

 

 

06

Private Equity Funds

 

 

 

 

 

 

07

Pension/ Provident Funds

 

 

 

 

 

 

08

Partnership/ Proprietorship firms

 

 

 

 

 

 

09

Financial Institutions

 

 

 

 

 

 

10

NRIs/PIOs

 

 

 

 

 

 

11

Others (please specify)

 

 

 

 

 

 

Sub Total

 

 

 

 

 

 

b)

Resident

 

 

 

 

 

 

 

Total

 

 

 

 

 

 

11.

Persons employed during the financial year ending Mach 31®

 

 

 

 

 

 

 

 

 

Directly

 

 

 

 

 

 

 

Indirectly

 

 

 

 

 

 

 

Total

 

 

 

 

 

 

® Please indicate the number of persons recruited by your company during the financial year for which the return is being submitted. Under “Directly’, indicate the number of persons on the roll of your company, whereas under “Indirectly”, indicate the number of persons otherwise engaged by your company during the year.

Signature of the authorised
Official                             :__________________________________________
Name (in block letters)      :__________________________________________
Designation                     :__________________________________________

Place:                                                                                                 Date:

 


* If there are more than one foreign investor/collaborator, separate Annex may be included for items 3 and 4.

* Please furnish the outstanding investments of non-resident investors (Direct Investors) who were holding 10 per cent or more ordinary shares of your Company on the reporting date.

& Please furnish your total investments outside the country in each of which your Company held 10 per cent or more ordinary shares of that non-resident enterprise on the reporting date.

Other Capital includes transactions between the non-resident direct investor and investee / reporting company, relating to i) Short Term Borrowing from overseas investors, ii) Long Term Borrowing from overseas investors, iii) Trade Credit, iv) Suppliers Credit, v) Financial Leasing, vi) Control Premium, vii) Non-Competition Fee in case of transactions not involving issue of shares, viii) Non-cash acquisition of shares against technical transfer, plant and machinery, goodwill, business development and similar considerations and ix) investment in immovable property made during the year.     

+ Under foreign liabilities, for retained earnings (undistributed profit), please furnish the proportionate amount as per the share holding of non-resident investors (Direct investors). Similarly under foreign assets outside India, the retained earnings of your company would be proportionate to your shareholding of ordinary shares in the non-resident enterprise.

Note: As the details of the Loans availed of by your company are collected through Authorised Dealers separately by Foreign Exchange Department of the Reserve Bank in ECB returns, the details of external loans availed by your company need not be filled in. However, the external loans extended by your company to non-resident enterprises other than WOS/JVs outside India should be reported under “Foreign Assets outside India”. 

® Please indicate the number of persons recruited by your company during the financial year for which the return is being submitted. Under “Directly’, indicate the number of persons on the roll of your company, whereas under “Indirectly”, indicate the number of persons otherwise engaged by your company during the year.


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