FC-4 - Annual accounts by foreign company

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Form No. FC-4

Annual Return of a Foreign Company

Pursuant to Section 384(2) of the Companies Act 2013 and rule 7 of the Companies (Registration of Foreign Companies) Rules, 2014

Form language

English

Hindi

Refer instruction kit for filing the form

Company Details
Summary of share capital, debentures and other securities
Section 379
Summary of share capital, debentures and other securities
Attachments
Review & Submit

All fields marked * are mandatory

Company Information

1 (a) *Foreign Company Registration Number (FCRN)

Enter Company Name To find CIN

1(b) *Name of the company

1(c) *Address of registered office of the company

2 * Whether any part of the register of members or debentures kept in India

Yes

Hidden Addressline 1

Hidden Addressline 2

Hidden Country

Hidden Pincode

Hidden Area Locality

Hidden City

Hidden District

Hidden State

Hidden Cin

If yes, address of the place in which the part of the register is kept

Address Line 1

Address Line 2

Country

Pin Code/Zip code

Area/Locality

City

District

State/UT

3 Date of balance sheet

(a) *Date of balance sheet (last day of financial year of the company) (DD/MM/YYYY)

4 Principal business activities of the company (Numbers)

All the business activities contributing 20 % or more of the total turnover of the company shall be stated

S No.	*Business activities	*Turnover as % to total sales / turnover of the company
1
1
2
3
4
5

5 Details of associated and related entities

Details of subsidiary, holding or associate companies in India of the foreign company or of any subsidiary or holding company of such foreign company or of any firm in India in which such foreign company or its holding or subsidiary company is a partner:

(a) *Number of such entities

Particulars of such entities

S No	CIN/FCRN/LLPIN/Other Registration Number	Name of such company or firm	Whether the company is
1

Hidden Text Box Business Activities

Business Activites Hidde Box For Popup Validation

Summary of share capital, debentures and other securities

6 Summary of share capital, debentures and other securities

(a)(i) *Authorized share capital

(a)(ii) *Number of shares

(in INR) divided into

Class of shares	Number of shares	Nominal value (in Rs.)

7 Particulars of authorized Indian Depository Receipts

(a) Total number of IDRs

(b) Nominal value per IDR

8 Subscribed share capital

Number of shares each class taken

Number of shares	Class of shares

9 Number of shares each class issued subject to payment wholly in cash

Number of shares	Class of shares

10 Number of shares each class issued as fully paid-up for a consideration other than cash

Number of shares	Class of shares

11 Number of shares of each class issued as partly paid-up for a consideration other than cash and extent to which each such share is so paid up

Number of shares	Class of shares	*Paid up value per share

12. Number of shares (if any) of each class issued as discount

Number of shares	Class of shares

(a) Amount of discount on the issue which has not been written off (in INR)

13 Particulars of subscribed Indian Depository Receipts

(a) Total number of IDRs

(b) Nominal value per IDR

14 Called up share capital

Amount Called up on number of shares of each class

Number of shares	Class of shares	Called up value per share

15 Total amount of calls received, including payment on application and allotment and any sums received on shares forfeited (INR)

16 (a) *Total amount (if any) agreed to be considered as paid on number of shares of each class issued as fully paid-up for a consideration other than cash (in INR) on

Number of shares	Class of shares

17 (a) *Total amount (if any) agreed to be considered as paid on number of shares of each class issued as partly paid-up for a consideration other than cash (INR) on

Number of shares	Class of shares

18 Total amount of calls unpaid(in INR)

19 Particulars of paid up Indian Depository Receipts

(a) Total number of IDRs

(b) Nominal value per IDR

20 Total number of shares of each class forfeited

Number of shares	Class of shares

(a) Total amount paid (if any) on shares forfeited (in INR)

(b) Total amount of shares for which share warrants to bearer an outstanding (in INR)

21 Total amount of shares warrants to bearer issued and surrendered respectively since the date up to which the last return was made

(a) Issued (in INR)

(b) Surrendered (in INR)

22 The shareholding pattern of the company

Sr. No.	Category of shareholders	Shares held at the beginning of the year	Shares held at the end of the year	Percentage(%) change in the shareholding
(a)	GOVERNMENT CENTRAL AND STATE
(b)	GOVERNMENT COMPANIES
(c)	PUBLIC FINANCIAL INSTITUTIONS
(d)	NATIONALIZED OR OTHER BANK
(e)	MUTUAL FUNDS
(f)	VENTURE CAPITAL
(g)	FOREIGN HOLDINGS
(h)	BODIES CORPORATE - PERCENTAGE
(i)	DIRECTORS OR REL OF DIRECTORS
(j)	OTHER TOP FIFTY SHAREHOLDERS
(k)	OTHERS
(l)	TOTAL
(m)	TOTAL NUMBER OF SHAREHOLDERS

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23(a) Total amount of debentures and other securities outstanding (in INR)

(b)(i) Number of debentures

(b) (ii) Nominal value per debenture (in INR)

(b)(iii) Total amount of debentures (in INR)

(c) Amount of other securities

Class of securities	Number of securities	*Nominal Value	Total amount

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24(a) Total amount of sums (if any) paid by way of commission in respect of any shares or debentures and other securities (in INR)

(b) Total amount of sums (if any) paid by way of discount in respect of any debentures since the date up to which the last return was made (in INR) should be Total amount of sums (if any) allowed by way of discount in respect of any debentures since the date up to which the last return was made (in INR)

Section 379

Summary of share capital, debentures and other securities

25 Section 379

(a) *Whether the company is falling under section 379 (2) of the Companies Act, 2013

Yes

(a)(i) If yes, specify the number of such persons covered under section 379

26 Particulars of such person(s)

*Category

27 Details of the person

(a) Do you have Director Identification Number (DIN)?

Yes

(a)(i) If Yes, please enter the DIN details

(b) Do you want to fetch the details from digilocker?

(d) Middle Name

(e) Last Name

(f) Any former name or names and surname or surname in full

(g) Please provide one

Father's Name

Mothers' Name

Spouse's Name

(h) First Name

(I) Middle Name

(j) Last Name

(k) Date of Birth (DD/MM/YYYY)

(l) Nationality

(m) If the present nationality is not the nationality of origin, then specify the nationality of origin

(n) Occupation type

(n)(i) Area of Occupation

(n)(ii) If ‘Others’ selected, please specify

(o) Educational qualification

(p) Income tax Permanent Account number (Income-tax PAN)

28 Permanent Address

Address Line 1

Address Line 2

Country

Pin Code/Zip code

Area/Locality

City

District

State/UT

Telephone Number (with STD/ISD code)

Fax Number (with STD/ISD code)

Email ID of the company

29 Whether present residential address same as permanent residential address

Yes

(a) Present address

Address Line1

AddressLine 2

Country

Pin code/Zip code

Area/Locality(g)

City

District

State/UT

Telephone Number (with STD/ISD code)

Fax Number (with STD/ISD code)

(b) Identity Proof

(d) Residential Proof

(e) Residential Proof No.

(f) Submit the proof of identity and proof of address

(f)(i) Proof of identity

Maximum file size shall be 2MB

(f)(ii) Residential proof

Maximum file size shall be 2MB

30 Details of Companies / Body Corporate

(a) CIN/LLPIN/Other Registration Number

(b) Name of the company/body corporate

(c) Address of body corporate

Address Line 1

Address Line 2

Country

Pin Code/Zip code

Area/Locality

City

District

State/UT

*Telephone Number (with STD/ISD code)

Fax Number (with STD/ISD code)

*Email ID of the company

Summary of share capital, debentures and other securities

31 Indebtness of the Company for which charge has been created on the properties in India requiring registration of charges under section 384 and chapter VI of the Act

Property Charged Name 1

Particulars	Amount	Name of the property(s) charged
Indebtedness at the beginning of the year
i) *Principal Amount
ii) *Interest due but not paid
iii) *Interest accrued but not due
Total (i+ ii+ iii)
Total amount of charge created during the year
Total amount of charge satisfied during the year
Indebtedness at the end of the year
i) *Principal Amount
ii) *Interest due but not paid
iii) *Interest accrued but not due
Total1 (i+ ii+ iii)

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Attachments

(a) *Details of Promoters, Directors and Key managerial personnel and changes therein since close of previous financial year;

Maximum file size shall be 2MB

(b) *Details of directors and key managerial personnel and their remuneration;

Maximum file size shall be 2MB

(c) *Details of the meeting of the members or class thereof, board and its various committees along with attendance details;

Maximum file size shall be 2MB

(d) *Particulars of members and debenture holders along with changes therein since the close of previous financial year;

Maximum file size shall be 2MB

(e) Details of Penalties / punishment/ Compounding of offences, If any;

(f) Optional attachment(s) - if any

You have reached your max attachment limit.

Declaration

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

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 Articles of Association

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

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.

* To be digitally signed by

* Income Tax PAN of the Authorized representative

* Authorized representative of the Foreign company

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.