|
FAQs on Annual eFiling (Peak Filing)
As a part of Annual Filing, Companies incorporated under the Companies Act 1956, are required to file the following eForms with the Registrar of Companies (ROC):
Form 23AC : For filing Balance Sheet (applicable to all Companies other than select class of Companies)
Form 23ACA : For filing Profit & Loss Account (applicable to all Companies other than select class of Companies)
Form 23AC-XBRL : For filing Balance Sheet in XBRL format (applicable to select class of Companies)
Form 23ACA-XBRL : For filing Profit & Loss Account (applicable to select class of Companies)
Form 20B : For filing Annual Return by Companies having share capital
Form 66 : For filing Compliance Certificate by Companies having paid up capital of Rs. 10 lakh - Rs. 2 crore
Form 21 A : For filing Annual Return by Companies not having share capital
Vide MCA General Circular No: 16/2012 dated 06.07.2012, a select class of companies
i) all companies listed with any Stock Exchange(s) in India and their Indian subsidiaries; or
ii) all companies having paid up capital of Rupees five crore and above; or,
iii) all companies having turnover of Rupees one hundred crore and above; or
iv) all companies who were required to file their financial statements for FY 2010-11, using XBRL.
and whose accounting year commences on or after 01.04.2011 are mandated to file their financial statements in XBRL using the taxonomy based upon new Schedule VI of the Companies Act, 1956. However, Banking, Power, NBFC and Insurance Companies are exempted from XBRL filing till further orders.
Such select class of companies are required to file their Balance Sheet and Profit & Loss Account in eForm 23AC-XBRL and 23ACA-XBRL respectively. For more details, you may refer to the FAQs provided in relation to XBRL forms at the below link:
http://mca.gov.in/MCA21/xbrl_eform_faq.html
The Companies can do the eFiling in two different ways:
-
The Company representative can upload the eForms on MCA portal through the ‘Annual Filing Corner’ link (after registering oneself as a registered user of the portal) at the convenience of his office/ home. This is the most convenient way of eFiling.
-
The Company representative can also contact any of the Certified Filing Centers (CFC) for filing the Annual Filing eForms by paying the applicable fees to the CFC’s. The details about the CFC’s are available at the Certified Filing Centre tab on the homepage of MCA portal.
1. |
Go to the Annual Filing Corner following the link provided at the home page of the MCA Portal and down load the applicable eForms following the link “Download eForms”
Please note that only the latest version of eForm available on the MCA portal should be used for efiling. |
2. |
Enter the CIN and click the Pre Fill Button. Your computer should be connected to the Internet. Some of the fields viz. Company Name, Registered Address will be automatically filled by the system (in case of Form 20B, the address is required to be filled manually). In case there is any discrepancy in the data please contact the RoC, for doing the necessary correction. |
3. |
Fill up the rest of the fields in the eForm and attach the applicable attachments. Make sure that the total size of the eForm including all the attachments does not exceed 2.5 MB. If the file size of Form 23AC exceeds 2.5MB, please use Additional Attachment Sheet. Please follow the step-by-step process, for uplading the Additional Attachment Sheet. |
4. |
Click on the Check Form button. If you have not filled all the required data, the system will alert you about the same. Please do the necessary corrections in case of any errors. |
5. |
Click the signature box in the e-form and affix the digital signature certificate by using the 'Sign and Save As' option. Please use the Digital Certificate(s) of the authorised signatories only. |
6. |
Click on the Pre-scrutiny button. Make sure that your computer is connected to the Internet. System shall alert you if there are any errors, Please do the necessary corrections after clicking the ‘Modify’ button and repeat Step (4) to (6). Once Pre-scrutiny is successful, the system will lock the Form. In case the size of the eForm including the attachment is more than 2.5 MB, the pre-scrutiny will not be successful. |
Once you have filled up the eForm and done “Check Form”, you are required to click the “Pre-Scrutiny” button on the eForm. Please ensure that when you click this button, your computer is connected to the internet. In case the MCA system finds some inconsistency in data, it will throw an error and advise the user to do the necessary rectifications. In case you have filled up the eForm correctly, the system will “lock” the eForm. If you need to modify any data after the successful pre-scrutiny, click on the “Modify” button. This will “Unlock” the eForm and remove the Digital signature (if already made) after which you can carry out the required modifications. Once the modifications are over you are required to do the Pre-Scrutiny again.
Whenever you make a rectification in the eForm, you are always required to do prescrutiny again. The process of rectifying the AGM date after having done the pre-scrutiny of any annual filing eForm before, is explained below:
Form 20B already Prescrutinised & Form 23AC or 23AC-XBRL being Prescrutinised
Following dates are entered in the pre scrutinised Form 20B
- Financial Year- 31.03.2012
- Actual date of AGM- 31.10.2012
- Due date of AGM- 30.09.2012
If you prescrutinise Form 23AC or 23AC-XBRL with the following dates:
- Financial Year- 31.03.2012
- Actual date of AGM- 30.11.2012
- Due date of AGM- 30.09.2012
Please note that Actual date of AGM entered in Form 23AC or 23AC-XBRL(31.11.2012) is different from date entered in already pre scrutinised Form 20B (31.10.2012). At the time of “Check Form” the system displays the message "Please ensure that the AGM date/ AGM due date/ AGM extension date entered in the annual filing Forms (i.e. 23AC,or 23AC-XBRL, 66) are same for the respective financial year”. In case of discrepancy, the pre scrutiny of the Annual Filing Forms, being pre scrutised later shall be impacted and you shall be required to pre scrutinise those Forms again. If you proceed and pre scrutinize Form 23AC or Form 23AC-XBRL, the system shall reject the pre scrutiny of Form 20B, as it contained AGM date which is different from Form being pre scrutinised.
You are required to prescrutinise Form 20B again with the correct date (As mentioned in Form 23AC) for the same financial year.
Yes, revised filing of all Annual filing eForms except Form 23AC/ACA and Form 23AC-XBRL/ 23ACA-XBRL can be done in respect of the Forms already filed but the fees for subsequent revised filing shall be charged, assuming it as a new filing.
Director Identification Number (DIN) is a unique identification number for an existing director or a person intending to become the Director of a Company. DIN is a pre-requisite for filing of certain Company related documents. If you want to know more about DIN please click here.
The Information Technology Act, 2000 provides for use of Digital Signatures on the documents submitted in electronic Form in order to ensure the security and authenticity of the documents filed electronically.
Certification Agencies are appointed by the office of the Controller of Certification Agencies (CCA) under the provisions of IT Act, 2000. As such, all filings done by the Companies under MCA21 e-Governance programme are required to be filed with the use of Digital Signatures by the person authorised to sign the documents.
There are seven Certification Agencies authorised by the CCA to issue the Digital Signature Certificates (DSCs). The details of these Certification Agencies are available on the MCA portal.
The Ministry of Corporate Affairs has stipulated a Class-II or above category certificate for e-filings under MCA21. A person who already has the specified DSC for any other application can use the same for filings under MCA21 and is not required to obtain a fresh DSC.
The DSCs are typically issued with one year validity and two year validity. It includes the cost of medium (a UBS token which is a onetime cost), the cost of issuance of DSC and the renewal cost after the period of validity. The Company representatives and Professionals required to obtain DSCs are free to procure the same from any approved Certification Agency. The issuance costs in respect of each Agency vary and are market driven.
This error is displayed when the annual filing Form is not properly saved after being digitally signed and pre-scrutinised. Please save the eForm after applying your Digital Signature Certificate and pre-scrutinising it.