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Form No. FC-3

Annual accounts along with the list of all principal places of business in India established by foreign company

[Pursuant to section 381 of the Companies Act 2013, and rule 6 of Companies (Registration of Foreign Companies) Rules, 2014]

Refer instruction kit for filing the form

  • Company Details
  • Part-A Balance Sheet
  • Part B: statement of profit and loss
  • Part C: CSR
  • Attachments
  • Review & Submit

All fields marked in * are mandatory

Company's Details

Company's Details

OR

2 List of all places of business in India as on the balance sheet date

*Date of establishment 

*Specify the type of office

*Address of places of business in India

3 Period of Annual Accounts

Part-A Balance Sheet

Part-A Balance Sheet

4  Particulars of the Annual Accounts of the Company

     Part-A Balance Sheet

Sr.No

Particulars

      I                    Sources of fund

Case Number

Section under which prosecution is pending

Name of the Act under which prosecution is pending

(a)

(a)

*Capital (including funds received from parent company)

(b)

*Reserves and Surplus

(c)

*Secured loans

(d)

*Unsecured Loans

(e)

*Deferred tax liabilities(Net)

(f)

Others 1 (Please Specify)

(g)

Others 2 (Please Specify)

(h)

TOTAL

    II                     Application of Funds

    IIA                  Non-Current Assets

Case Number

Section under which prosecution is pending

Name of the Act under which prosecution is pending

2(a)

HiddenField

(a)

*Gross Fixed assets (including intangible assets)

(b)

*Less: Depreciation and Amortization

(c)

*Net Fixed assets

(d)

*Capital work in progress

(e)

*Investments

(f)

*Deferred tax assets(Net)

    IIB                     Current assets, loans and advances

Case Number

Section under which prosecution is pending

Name of the Act under which prosecution is pending

(a)

HiddenField

(a)

*Inventories

(b)

*Sundry Debtors

(c)

*Cash and bank balances

(d)

*Other current assets

(e)

*Loan and advances

    IIC                     Less: current liabilities and provisions

Case Number

Section under which prosecution is pending

Name of the Act under which prosecution is pending

4(a)

(a)   

*Liabilties

(b)

*Provisions

(c)

*Net current assets

(d)

*Miscellaneous expenditure to the extent not written off or adjusted

(e)

*Profit and loss account

(f)

Others 1 (Please Specify)

(g)

Others 2 (Please Specify)

(h)

Total

Part B: statement of profit and loss

Part B: statement of profit and loss

5 Part B: STATEMENT OF PROFIT AND LOSS (in relation to the business carried in India)

Particulars

Figures for the period (Current reporting period)(in INR)

Figures for the period (Previous reporting period)(in INR)

     I                Revenue from Indian Operations

Case Number

Section under which prosecution is pending

Name of the Act under which prosecution is pending

(i)

(a)

*Sale of goods manufactured

(b)

*Sale of goods traded

(c)

*Sale or supply of service

II

*Other Income(from Indian Operations)

III

*Total Revenue (I+II)

IV

*Total Expenses incurred

V

*Profit before exceptional and extraordinary items and tax (III-IV)

VI

*Expectational and extraordinary items

VII

*Profit before taxation (V-VI)

VIII

*Taxation

IX

*Profit after taxes (VII-VIII)

X

*Profit as per section 198

Part C: CSR

Part C: CSR

6 Part C: Reporting of Corporate Social Responsibility (CSR)

7 Net profits for last three financial years

 *Current assets, loans and advances

Financial year ended (DD/MM/YYYY)

Profit before tax (In INR)

Net Profit computed u/s 198 adjusted as per rule 2(1)

(f) of the Companies (CSR Policy) Rules, 2014 (in INR) and section 381(1)(a) of Companies act 2013 

Manner in which the amount spent during the financial year as detailed below

14 Extension Order

Attachments

Attachments

    Maximum file size shall be 2MB

      Maximum file size shall be 2MB

        Maximum file size shall be 2MB

          Maximum file size shall be 2MB

              You have reached your max attachment limit.

              Declaration

              I*

              the authorised representative of the company hereby certify that I am authorised by the

              Board of Directors of the Company vide resolution no.*

              dated (DD/MM/YYY)*

              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 incidental thereto have been complied with. It is further declared and verified that

              1. Whatever is stated in this form and in the attachments thereto is true, correct and complete and no  information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and A  rticles of Association.

              2. All the required attachments have been completely, correctly and legibly attached to this form.

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

              This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the company.

              For office use only