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Form No. CHG-9

Application for registration of creation or modification of charge for debentures or rectification of particulars filed in respect of creation or modification of charge for debentures 

[Pursuant to sections 71(3),77,78 & 79 and pursuant to Section 384 read with 71(3),77,78 and 79 of The Companies Act, 2013 and Rule 3 and 13 of The Companies (Registration of charges) Rules 2014]

Refer instruction kit for filing the form

  • Entity Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

Entity's details  
Entity's details  

OR

Details of charge instrument  

5(a) *Date of the instrument creating or modifying the charge

(b) *Nature, description and brief particulars of the instrument creating or modifying the charge

(c) *Particulars of the present modification (please ensure that the correct particulars are entered as the same shall be displayed in the certificate of modification of charge)

6(a) *Whether charge is modified in favour of asset reconstruction company (ARC) or assignee

(b) *Whether charge holder or trustee of debenture holders is authorised to assign the charge as per the charge agreement

7 Type of charge

(a) *Description of the property charged indicating whether it is a charge on

(c) *Short particulars of the property or asset(s) charged (including complete address and location of the property)

(e)(i) Details of Plot Unit

Evaluated Price of Asset as on Security interest Creation date (in INR)

Nature of Property

PLOT ID Number

Survey No. /GAT No. etc.

Street Number & Name

Sector /Block Number

Locality

Landmark

Village/Town Name

Taluka

Pin code

District

State

Latitude

Longitude

Area of plot (Sq. feet, Sq. meter, Acre, Gunta, Cents, Hectares)

(ii) Details of Dwelling Interest

Evaluated Price of Asset as on Security interest Creation date (in INR)

Nature of Property

Plot ID number

Survey No./ GAT No.*

Dwelling Unit ID Number

Floor No.

Building Name & Society Name

Street Name / No.

Sector/Block Number

Locality

Landmark

Village/Town Name

Taluka

Pin Code

District

State

Latitude

Longitude

Area of dwelling (Sq. feet, Sq.Meter)

(iii) Bounded by

By North

By South

By East

By West

*Survey number, GAT number, Khesra number; khweta number, Mouza number, Phase number or any other such similar representation in various states or union territories can be captured in this field.

(All the fields should be captured as appearing in the revenue record, flat no, house no, Municipal Office/Municipal Corporation /  Grampanchayat are to be specified and also the area of the immovable property as well as boundaries)

Details of charge holder  

9 Particulars of the charge holder or the trustee or debenture holders (In case charge is modified in favour of ARC or assignee, enter the particulars of ARC or assignee. 

Details of charge  

(c)(i) If yes, the total amount secured by the whole series (in INR)

12 Brief of the principal terms and conditions, (Including rate of interest, date of redemption, and creation of debenture redemption reserve, if applicable) extent and operation of charge

13 *Particulars as to amount or rate percent of the commission, allowances or discount (if any) paid, or made either directly or indirectly by the company to any person(s) in consideration of their subscribing or agreeing to subscribe, whether absolutely or conditionally, or procuring or agreeing to procure subscriptions, whether absolute or conditional, for any of the debentures included in this return

Asset details  

14 Description of document by which the company /borrower / third party acquire title

Document Type

Document Number

Sub registrar

Taluka

Country

Pincode/Zipcode

City/Sub-District

State/UT
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Attachments  
Attachments 

    (b) Copy of the resolution authorising the issue of the debenture series

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        Declaration 

        dated

        to sign this form and declare that all the requirements of Companies Act, 2013  and the 

        rules made thereunder in respect of the subject matter of this form and matters incidential thereto have been complied with. I also declare that all the information given herein above is true, correct and complete and as per the attached charge instrument(s) or document(s) and nothing material has been suppressed. A copy of the attached charge instrument(s) or document(s) is/ are available at the registered office or principal place of business in India of the company. 

        1 the delay in filing the particulars of creation/modification, was accidental or due to inadvertence or some other sufficient cause and are or is not of a nature to prejudice the position of the  charge holder, shareholders or creditors of the company;  

         

        2 no prejudice would be caused to the charge holder(s) or any other creditor(s) of the company, if the delay is condoned;

         

        3 the company has not created or modified any other charge(s) whatsoever on the assets of the company, since the creation / modification of the present charge

        4 the company is carrying on the business as  on the date of filing this application and no proceedings to wind-up the company have commenced or are pending against the company;

         

        5 there is no litigation proceedings pending before any court of law for which condonation of delay is being filed;

         

        6 the company has not applied for striking off the name of the company from the register of Registrar of Companies

         

        To be digitally signed by

        Director or manager or secretary or CEO or CFO or IRP/RP/Liquidator (In case of an Indian company) or an authorised representative (In case of a foreign company)

        Designation

        Declaration  

        To be digitally signed by

        *Charge holder or Trustee of debenture holders

        PAN of the charge holder

        To be digitally signed by

        ARC or Assignee

        PAN of the ARC or assignee

        To be digitally signed by

        Designation

        PAN

        Certificate by practicing professional  

        I declare that I have been duly engaged for the purpose of certification of this form. It is hereby certified that I have gone through the provisions of the Companies Act, 2013 and rules thereunder for the subject matter of this form and matters incidental thereto and I have verified the above particulars (including attachment(s)) from the original/certified records maintained by the Company/applicant which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed. I further certify that:

        1. The said record have been properly prepared, signed by the required officers of the company and maintained as per the relevant provisions of the companies act, 2013 and were found to be in order;
        2. All the required attachments have been completely and legibly attached to this form.

        To be digitally signed by

        Membership Number

        Certificate of Practice Number

        Note: Attention is drawn to provisions of Section 447, section 448 and 449 of the Companies Act, 2013 which provide for punishment for fraud, punishment for false statement/certificate and punishment for false evidence respectively.

        For office use only:   

        eForm Service request number (SRN)

        eform Filling Date

        *Digital signature of the authorising officer

        This e-Form is hereby registered

        *Date of signing

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