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Form No. CHG-1

Application for registration of creation, modification of charge (other than those related to debentures) including particulars of modification of charge by Asset Reconstruction Company in terms of Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (SARFAESI)

[Pursuant to sections 77,78 and 79 and pursuant to Section 384 read with 77,78 and 79 of the Companies Act, 2013 and Rule 3(1) and 13 of the Companies (Registration of Charges) Rules 2014]

Refer instruction kit for filing the form

  • Company Details
  • Details of charge
  • Attachment & Declaration
  • Review & Submit

All fields marked in  * are mandatory

Entity's Details   
Entity's Details

OR

1 *Corporate Identity Number (CIN) or Foreign Company Registration Number (FCRN)

1 *Corporate Identity Number (CIN) or Foreign Company Registration Number (FCRN)

(b) *Charge ID of the charge to be modified or rectified

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

7 Type of charge

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

Details of charge holder  

List of the Charge holder (s)

Rank

Name of the Charge holder

Particulars of the property charged

Details of their extent on the charge (in %)

Maximum amount secured (in INR)

9 Particulars of the charge holder (in case charge is modified in favour of ARC or assignee, enter the particulars of ARC or assignee)

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Details of charge    
Details of charge  

10(a) *Maximum Amount secured by the charge (In case the amount is in foreign currency, rupee equivalent to be stated) (in INR.).

(In case of modification of charge, enter the amount secured by the charge after such modification)

11 Brief of the principal terms and conditions, extent and operation of charge

(a) Date of Creating Security Interest by actual/ constructive deposit of title deeds within bank/ housing finance company

Asset Details   

12 In case of acquisition of property, subjected to charge, furnish the details relating to the existing charge on the property so acquired

(a) Date of instrument creating or evidencing the charge

(b) Description of the instrument creating or evidencing the charge

(c) Date of acquisition of the property

(d) Charge ID

(e) Amount of the charge(in INR)

(f) Particulars of the property charged

(c) (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)

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

Number of title documents deposited by customer

Document Type

Document Number

Sub registrar

Taluka

Country

Pin Code/Zip code

City

District

State/UT

(iii) Name of entity / individual person in whose name it is registered

Other details   

16 *Date of creation/last modification prior to the present modification

17 *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)

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Attachments    
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        Declaration   

        dated

        to sign this is 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. 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 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

        DIN of the director; PAN of the manager or CEO or CFO or authorised representative or IRP/RP/Liquidator; or membership number of company secretary

        Declaration   

        To be digitally signed by :

        Charge holder 

        PAN of the charge holder

        To be digitally signed by :

        ARC or assignee

        PAN of the ARC or assignee

        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:

        i.

        The said records 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;

        ii.

        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(DD/MM/YYYY)

        Digital signature of the authorising officer

        This eForm is hereby registered

        Date of signing(DD/MM/YYYY)

        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 filing company.

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        You have successfully submitted the form. Your Service Request Number is {srn}

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