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Form No.PAS-3

Return of Allotment

[Pursuant to section 39(4) and 42 (9) of the Companies Act, 2013 and rule 12 and 14 of the Companies (Prospectus and Allotment of Securities) Rules, 2014]

Refer instruction kit for filing the form

  • Block 1
  • Block 2
  • Block 3
  • Attachment & Declaration
  • Review & Submit

1 Company Information

All fields marked in * are mandatory

OR

Details of resolution

7  Details of Shareholder’s Resolution passed

8 Details of Board Resolution passed

9 Particulars of Securities allotted for cash

Nominal Amount (in INR)*

Nominal Amount per security (in INR)*

Premium Amount per security (in INR)

Discount Amount  per security (in INR)
Total Amount (in INR)*
Particulars
Amount due and payable per security (in INR)
Total Amount paid (in INR)
Amount due and payable per security (in INR)
Total Amount paid (in INR)
Amount due and payable per security (in INR)
Total Amount paid (in INR)
Amount due and payable per security (in INR)
Total Amount paid (in INR)
On application*
On allotment
On calls*
Total amount*

10 Particulars of securities allotted for consideration other than cash

11 Details of Consideration

Consideration for which such securities have been allotted

Description of the consideration

Value (amount in INR)
Property and assets acquired
Goodwill
Services (give nature of services)
Other items (to be specified)

Particulars of Agreement/Contract

Key information on valuation report

14 Particulars of private placement

(a) Category to whom allotment is made

15 Particulars of Bonus shares issued

16 Particulars of securities allotted in case of conversion

17 Details of Conversion

Particulars of Agreement/Contract

19 Valuation report of security issued

Key information on valuation report

Capital structure post allotment

20 Capital structure of the company after taking into consideration the above allotment(s) of shares:

Equity share capital
Authorised capital

Issued capital

Subscribed capital

Paid up capital
Number of equity shares
Nominal amount per share (in INR)
Total amount of equity shares (in INR)

Preference share capital

Authorised capital

Issued capital

Subscribed capital

Paid up capital
Number of preference shares
Nominal amount per share (in INR)
Total amount of preference shares (in INR)

Unclassified shares

Particulars

Authorised capital
Number of Unclassified shares
Total amount of (in INR) Unclassified shares

Capital structure post allotment- Debt

Debt Structure of the company after taking into consideration the above allotment(s) of debentures/ other security :

Particulars

Total Amount
Debentures
Secured Loans
Others, specify

Attachments

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            Declaration

            I am authorized by the Board of Directors of the Company vide resolution no *

            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 incidental thereto have been complied with. 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.

            It is further declared and verified that:

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

            2. The list of allottees is correct and complete as per records of the company.

            3. Where the securities are issued other than cash, the contract as well as list of allottees and any other contract of sale, or a contract for services or other consideration in respect of which that allotment is made is attached herewith. If not, then an attachment has been attached by the company mentioning all the particulars of the contract in writing.

            4. The return of allotment in form PAS-2 is not pending for any such allotment of securities, prior to the date of allotment mentioned in field 6 of the form.

            1. Allotted securities to less than two hundred persons in aggregate in a financial year excluding exempted categories;

            2. Offered such securities through private placement offer letter and no prospectus or any other public advertisement has been issued for the same;

            3. Completed allotment in respect of earlier private placement offers;

            4. Received money payable on subscription of such securities through cheque or demand draft or other banking channels but not in cash;

            5. Made such offers only to the persons whose names were recorded by the company prior to such invitation and such persons have received such offer by name;

            6. Maintained a complete record of such offers and acceptances in Form No. PAS-5

            * To be digitally signed by

            *Designation

            *Director identification number of the director; OR DIN or PAN of the manager or CEO or CFO; or Membership number of the Company Secretary 

            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 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;

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

            I hereby certify that I have gone through the agreements/ contracts entered into by the Company as applicable for allotment of securities for consideration other than cash, the details of which have been provided in the form, and found them to be true, correct and complete and no material information is suppressed.

            * To be digitally signed by 

            * Category of professional

            * Membership number

            * Certificate of practice number

            Note: Attention is drawn to provisions of Section 448 and 449 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 filing company. 

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

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