Form 8 - Statement of Account & Solvency

Form 8 Panel
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Form 8 Panel
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LLP Form No. 8

Statement of Account & Solvency and Charge filing

[Pursuant to rule 24 of Limited Liability Partnership Rules, 2009]

Form language

English

Hindi

Refer instruction kit for filing the form

LLP/FLLP details
Attachment & Declaration
Review & Submit

All fields marked * are mandatory

Purpose

1 *Statement of Account and Solvency or Charge

Statement of Account and Solvency

Charge

LLP/FLLP details

2 Statement of Account and Solvency as at

2 Particulars for creation or modification or satisfaction of charges by an LLP

3(a) Limited Liability Partnership Identification Number (LLPIN) / Foreign Limited Liability Partnership Identification Number (FLLPIN)

(b) Name of Limited Liability Partnership (LLP)/Foreign Limited Liability Partnership (FLLP)

(d) Jurisdiction of Police Station

(e) Email ID

(f) Total monetary value of obligation of contribution as on above date (INR)

2 Particulars for creation or modification or satisfaction of charges by an LLP

3(a) Limited Liability Partnership Identification Number (LLPIN) / Foreign Limited Liability Partnership Identification Number (FLLPIN)

Enter LLP/Company name to find LLPIN/CIN

Enter at least 3 characters

LLP NAME	LLPIN

(b) Name of Limited Liability Partnership (LLP)/Foreign Limited Liability Partnership (FLLP)

(d) Jurisdiction of Police Station

(e) Email ID

(f) Total monetary value of obligation of contribution as on above date

Statement of Solvency

Part B: Statement of Account

5 Statement of Assets and Liabilities as at

Particulars	Figures as at the end of the current reporting period (in Rs.)	Figures as at the end of the previous reporting period (in Rs.)
(I) CONTRIBUTION AND LIABILITIES
(1) Partner's funds
Contribution received
Reserves and surplus (including surplus being the profit/loss made during year)
(2) Liabilities
Secured loans
Unsecured loans
Short term borrowings
Creditors/Trade payables - Advance from customers
Amount of other liabilities
Other liabilities (to specify)
Provisions
for taxation
for contingencies
for insurance
other provisions (if any)
Total
(II) ASSETS
Gross Fixed assets (including intangible assets)
Less: depreciation and amortization
Net fixed assets
Investments
Loans and advances
Inventories
Debtors/trade receivables
Cash and cash equivalents
Amount of other assets
Other assets(to specify)
Total

Contingent Liability details

6(a) Whether there are any contingent liabilities to report?

Yes

	(b) S. No.	(c) Description of contingent liability	(d) Amount

Statement of Income and Expenditure

7 Statement of Income and Expenditure (in Rs.)

Particulars	Figures for the period (Current reporting period)	Figures for the period (Previous reporting period)


Income
Gross turnover
Less: Excise duty or service tax
Net Turnover Details
(I) Domestic turnover
(a) Sale of goods manufactured
(b) Sale of goods traded
(c) Sale or supply of services
(II) Export turnover
(a) Sale of goods manufactured
(b) Sale of goods traded
(c) Sale or supply of services
Other income
Increase/ (decrease) in stocks [including for raw materials, work in progress and finished goods]
Total Income
Expenses
Raw material consumed
Purchases made for re-sale
Consumption of stores and spare parts
Power and fuel
Personnel Expenses
Administrative expenses
Payment to auditors
Selling expenses
Insurance expenses
Depreciation and amortization
Interest
Other expenses
Total expenditure
Net Profit or Net Loss (before taxes)
Provision for Tax
Profit after Tax
Profit transferred to Partners' account
Profit transferred to Reserves and surplus

Purpose

4(a) This form is for

Creation of charge

Modification of charge

Satisfaction of charge

4(b) Charge identification number of the charge to be modified or satisfied

Details of charge instrument

4(c) Whether charge is modified in favor of Asset reconstruction company (ARC) or assignee

Yes

4(d) Whether charge holder is authorized to assign the charge as per the charge agreement

Yes

Details of charge holder

6(a) Whether consortium finance is involved

Yes

(b) Please provide Lead Banker's Name

Yes

7(a) Number of charge holders

(b) Whether Charges rank pari passu

Yes

Import from excel

	Sr. No.	(d) Rank	(e) Name of the Charge holder	(f) Particulars of the property charged	(g) Details of their extent on the charge (in %)	(h) Maximum amount secured(in INR)

8 Particulars of charge holders

(a) Category

(b) If others, please specify

(d) CIN in case charge holder or ARC or assignee is a company

(e) Name

(f) Address

Address Line 1

Address Line 2

Country

Pin Code/Zip Code

Area/Locality

City

District

State

Jurisdiction of Police Station

(g) E-mail ID

(h) Whether charge holder is having a valid Income Tax PAN.

Yes

(i) Income Tax- Permanent Account Number(PAN)

(j) BSR Code/Branch Code

Details of charge

9 Nature or description of Instrument(s) creating or modifying the charge.

10(a) Date of the instrument creating the charge

(b) Date of the instrument modifying the charge

11(a) Whether charge created or modified outside India

Yes

(b) In case charge created or modified outside India on the property situated outside India, the date of receipt of the documents in India

12(a) Maximum amount secured by the charge (In case the amount is in foreign currency, rupee equivalent to be stated) (in Rs.). (In case of modification of charge, enter the amount secured by the charge after such modification)

(b) Maximum Amount secured by the charge in words

13 Brief particulars of the principal terms and conditions and extent and operation of the charge

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

(b) Borrower’s customer/account number

(d) Repayment term (in months)

(e) Terms of repayment

(f) Nature of facility

(g) Date of disbursement

(h) Miscellaneous narrative information

(i) Margin

(j) Extent and operation of the charge

(k) Others

Asset Details

14 In case of acquisition of property, subject to charge, furnish the following details relating to 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

(d) Charge ID

(e) Amount of the charge (in INR)

(f) Particulars of the property charged

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

(b) Plot/ Dwelling interest

PLOT

DWELLING INTEREST

(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. etc.*

Dwelling Unit ID Number	Floor No.	Building Name and Society Name	Street name and number

Sector/Block Number	Locality	Landmark	Village/Town

Taluka	Pin code	District	State

Latitude	Longitude	Area of dwelling (Square feet/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/ Gram panchayat are to be specified and also the area of the immovable property as well as boundaries)

16(a) Whether any of the property or interest therein under reference is not registered in the name of the LLP

Yes

(b) CIN / LLPIN / FLLPIN of the company/ LLP/ FLLP in whose name property or interest therein is registered (if applicable)

(d) If yes, in whose name it is registered

Note: If more than one charge holder involved, details of extent of charge, particulars of property charged, amount secured to be provided in attachment.

Other Details

17 Date of creation/ last modification prior to the present modification

18 Particulars of present modification

Saved Successfully

Attachment

19(a) Instrument of creation or modification

(b) Instrument evidencing creation or modification of charge in case of acquisition of property which is already subject to charge

8 Optional attachment(s) - if any

You have reached your max attachment limit.

(d) Optional attachment(s) - if any

You have reached your max attachment limit.

DSC details

Signature of Designated Partners of LLP or authorized representatives (AR) of a Foreign LLP

DPIN/Income-tax PAN

Signature of Designated Partners of LLP or authorized representatives (AR) of a Foreign LLP

DPIN/Income -tax PAN

Signature of Interim Resolution Professional (IRP)/Resolution Professional (RP)/Liquidator/LLP Administrator

Particulars of the person signing and submitting the form

Name

Designation

Income-tax PAN in case of Interim Resolution Professional (IRP)/Resolution Professional (RP)/Liquidator/LLP Administrator

Certificate by

Designated partner

Authorized representative

Auditor

It is hereby certified that I have verified the particulars contained in the Statement of Account and Solvency including the Statement of

assets and liabilities as at

and the income and expenditure for the period ending

from the accounting records and other books and papers of