Companies (Registration of Charges) Rules, 2014

Companies Act, 2013

The Companies (Registration of Charges) Rules, 2014

Published vide Notification No. G.S.R. 248(E), dated 31st March, 2014

Last Updated 5th September, 2022 [act2346]

Ministry of Corporate Affairs

G.S.R. 248(E). - In exercise of the powers conferred under Sections 77, 78, 79, 81, 82, 83, 84, 85, 87 read with Section 469 of the Companies Act, 2013 (18 of 2013) and in supersession of the Companies (Central Government's) General Rules and Forms, 1956 or any other relevant rules prescribed under the Companies Act, 1956 (1 of 1956) on matters covered under these rules, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:-

1. Short title and commencement. - (1) These rules may be called the Companies (Registration of Charges) Rules, 2014.

(2) They shall come into force on the 1st day of April, 2014.

2. Definitions. - (1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Companies Act, 2013 (18 of 2013);

(b) "Annexure" means the Annexure appended to these rules;

(d) "Form" or "eforms" means form set forth in Annexure to these rules which shall be used for the matter to which it relates;

(e) "Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional `Director;

(f) "section" means the section of the Act.

(2) Words and expressions used in these rules but not defined and defined in the Act or in Companies (Specification of definitions details) Rules, 2014 shall have the meanings respectively assigned to them in the Act and said rules.

3. Registration of creation or modification of charge. - (1) For registration of charge as provided in subsection (1) of Section 77, Section 78 and Section 79, the particulars of the charge together with a copy of the instrument, if any, creating or modifying the charge in Form No.CHG-1 (for other than Debentures) or Form No.CHG-9 (for debentures), as the case may be, duly signed by the company and the charge holder [shall be filed] with the Registrar within a period of thirty days of the date of creation or modification of charge along with the fee.

[(2) If the particulars of a charge are not filed in accordance with sub-rule (1), such creation or modification shall be filed in Form No. CHG-1 or Form No. CHG-9 within the period as specified in section 77 on payment of additional fee or advalorem fee as prescribed in the Companies (Registration Offices and Fees) Rules, 2014.

(3) Where the company fails to register the charge in accordance with sub-rule (1) and the registration is effected on the application of the charge-holder, such charge-holder shall be entitled to recover from the company the amount of any fees or additional fees or advalorem fees paid by him to the Registrar for the purpose of registration of charge.]

(4) A copy of every instrument evidencing any creation or modification of charge and required to be filed with the Registrar in pursuance of Section 77, 78 or 79 shall be verified as follows -

(a) where the instrument or deed relates solely to the property situated outside India, the copy shall be verified by a certificate issued either under the seal of the company, or under the hand of any director or company secretary of the company or an authorized officer of the charge holder or under the hand of some person other than the company who is interested in the mortgage or charge;

(b) where the instrument or deed relates, whether wholly or partly, to the property situated in India, the copy shall be verified by a certificate issued under the hand of any director or company secretary of the company or an authorized officer of the charge holder.

[(5) Nothing contained in this rule shall apply to any charge required to be created or modified by a banking company under section 77 in favour of the Reserve Bank of India when any loan or advance has been made to it under sub-clause (d) of clause (4) of section 17 of the Reserve Bank of India Act, 1934 (2 of 1934).]

[4. Application to Registrar. - (1) For the purposes of the first proviso and clause (b) of the second proviso to sub-section (1) of section 77, the Registrar may, on being satisfied that the company had sufficient cause for not filing the particulars and instrument of charge, if any, within a period of thirty days of the date of creation of the charge including modification thereto, allow the registration of the same after thirty days but within the period as specified in the said provisos, on payment of fee, additional fee or advalorem fee, as may be applicable, as prescribed in the Companies (Registration Offices and Fees) Rules, 2014.

(2) The application under sub-rule (1) shall be made in Form No.CHG-1 and Form No.CHG-9 supported by a declaration from the company signed by its company secretary or a director that such belated filing shall not adversely affect the rights of any other intervening creditors of the company.]

5. Application of rules in certain matters. - The provisions of rule 4 shall apply, mutatis mutandis, to the registration of charge on any property acquired subject to such charge and modification of charge under Section 79 of the Act.

6. Certificate of registration. - (1) Where a charge is registered with the Registrar under sub-section (1) of Section 77 or section 78, he shall issue a certificate of registration of such charge in Form No.CHG-2

(2) Where the particulars of modification of charge is registered under section 79, the Registrar shall issue a certificate of modification of charge in Form No. CHG-3

(3) The certificate issued by the Registrar under sub-rule (1) and sub-rule (2) shall be conclusive evidence that the requirements of Chapter VI of the Act and the rules made thereunder as to registration of creation or modification of charge, as the case may be, have been complied with.

7. Register of charges to be kept by the Registrar. - (1) The particulars of charges maintained on the Ministry of Corporate Affairs portal (www.mca.gov.in/MCA21)shall be deemed to be the register of charges for the purposes of Section 81 of the Act.

(2) The register shall be open to inspection by any person on payment of fee.

8. Satisfaction of charge. - [(1) A company or charge holder shall within a period of three hundred days from the date of the payment or satisfaction in full of any charge registered under Chapter VI, give intimation of the same to the Registrar in Form No. CHG-4 along with the fee.]

(2) Where the Registrar enters a memorandum of satisfaction of charge in full in pursuance of Section 82 or 83, he shall issue a certificate of registration of satisfaction of charge in Form No.CHG-5.

9. Intimation of appointment of Receiver or Manager. - The notice of appointment or cessation of a receiver of, or of a person to manage, the property, subject to charge, of a company shall be filed with the Registrar in Form No. CHG.6 along with fee.

10. Company's register of charges. - (1) Every company shall keep at its registered office a register of charges in Form No. CHG.7 and enter therein particulars of all the charges registered with the Registrar on any of the property, assets or undertaking of the company and the particulars of any property acquired subject to a charge as well as particulars of any modification of a charge and satisfaction of charge.

(2) The entries in the register of charges maintained by the company shall be made forthwith after the creation, modification or satisfaction of charge, as the case may be.

(3) Entries in the register shall be authenticated by a director or the secretary of the company or any other person authorized by the Board for the purpose.

(4) The register of charges shall be preserved permanently and the instrument creating a charge or modification thereon shall be preserved for a period of eight years from the date of satisfaction of charge by the company.

11. Register open for inspection. - The register of charges and the instrument of charges kept by the company shall be open for inspection-

(a) by any member or creditor of the company without fees;

(b) by any other person on payment of fee.

[12. Rectification in register of charges on account of omission or misstatement of particulars in charge previously recorded and extension of time in filing of satisfaction of charge. - The Central Government may on an application filed in Form No. CHG-8 in accordance with section 87 -

(a) direct rectification of the omission or misstatement of any particulars, in any filing, previously recorded with the Registrar with respect to any charge or modification thereof, or with respect to any memorandum of satisfaction or other entry made in pursuance of section 82 or section 83,

(b) direct extension of time for satisfaction of charge, if such filing is not made within a period of three hundred days from the date of such payment or satisfaction.]

[13. Signing of charge e-forms by insolvency resolution professional or resolution professional or liquidator for companies under resolution or liquidation. - The Form No.CHG-1, CHG-4, CHG-8 and CHG-9 shall be signed by Insolvency resolution professional or resolution professional or liquidator for companies under resolution or liquidation, as the case may be and filed with the Registrar.]

[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]

Form language
English Hindi

Refer instruction kit for filing the form
All fields marked in * are mandatory

Entity's Details

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

(a)

*Name of the company

(b)

*Address of the registered office or principal place of business in India of the company

(c)

*e-mail ID of the company

(a)

* This form is for registration of

Creation of charge Modification of charge

(b)

*Charge ID of the charge to be modified or rectified

* Whether the applicant is Company Charge holder

Details of charge instrument

(a)* Date of the instrument creating or modifying the charge (DD/MM/YYYY)

(b)* Nature, description and brief particulars of the instrument creating or modifying the charge

Yes No

6.	(a)	Whether charge is modified in favour of asset reconstruction company (ARC) or assignee Yes No
	(b)	Whether charge holder is authorised to assign the charge as per the charge agreement Yes No

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

Immovable property or any interest therein - Residential		Immovable property or any interest therein - Commercial
Immovable property or any interest therein - Others		Movable property - Equipment and Machinery
Movable property – Inventory		Movable property - Inventory (incl. Receivables)
Movable property - Motor Vehicle (Hypothecation)		Movable property - Ship or any share in a ship
Movable property - Others		Intangible – Goodwill
Intangibles - Trademarks		Intangible - Patent
Intangible - Licence		Intangible - Licence under a Patent
Intangible - Copyright		Intangible - Copyright under a Patent
Intangible - Designs		Intangible - IPR
Intangible - Others		Solely of Property situated outside India
Uncalled share capital		Calls made but not paid
Book debts		Others

(b)

If others, please specify

8.	(a)	* Whether consortium finance is involved: Yes No
	If yes, enter Lead Banker's Name
	(b)	* Whether joint charge is involved Yes No
	(c)	* Number of charge holder(s)
	(d)	Whether charges rank pari passu Yes No

List of the Charge holder (s)

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Import

Rank Name of the Charge holder	Particulars of the property charged	Details of their extent on the charge (in %)	Maximum amount secured (in INR)

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

*Category
(Nationalised bank/Scheduled bank/Private Sector Bank/Financial institution
/ Non-banking financial company/Co-operative bank/Foreign bank/Individual/Others)

∇

If others, please specify

*Name of the charge holder

CIN (if applicable)

*Name

*Address Line 1

Address Line 2

*Country

∇

*Pin code/Zip Code

*Area/ Locality

∇

*City

*District

*State/UT

*E-mail ID

*Whether charge holder is having a valid Income Tax PAN

Yes No

Income Tax- Permanent Account Number (PAN)

BSR Code / Branch Code

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)

(b)* Maximum Amount secured by the charge in words

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 (DD/MM/YYYY)

(b) Borrower's customer/account number

(d) *Repayment term (in months)

(e) *Terms of Repayment

(f) Nature of facility

(g) Date of Disbursement (DD/MM/YYYY)

(h) Miscellaneous narrative information

(i) *Margin

(j) *Extent and operation of the charge

(k) Others

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 (DD/MM/YYYY)

(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

13.

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

(b) Plot Unit / Dwelling Interest	Plot Dwelling Interest
(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./ Gate 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./Gate 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 (Sale deed/Lease deed/Award/Others)	Document Number	Sub registrar	Taluka	Country	Pin Code/Zip code	City/Sub-District	State/UT
∇				∇
∇				∇

15.

(a)

*Whether any of the property or interest therein under reference is not registered in the name of the company Yes No

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

(ii) PAN of the Individual in whose name property or interest therein is registered (if applicable)

(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 (DD/MM/YYYY)

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)

Attachments

(a) *Instrument(s) of creation or modification of charge

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(b) Instrument(s) evidencing creation or modification of charge in case of acquisition of property which is already subject to charge together with the instrument evidencing such acquisitions;

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Declaration

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

	I further declare that:
	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 of 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
(Director/Manager/Company Secretory/CFO/ CEO/Authorised Representative/Authorised Representative IRP/RP/Liquidator)

∇

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

* I/we confirm that the attached charge instrument(s) or document(s) is/are true copies of the original which is/are available with the charge holder and/or assignee and all the information and particulars mentioned above are derived there from are concisely and correctly stated. I/we am/are duly authorised to sign this form.

I/we am/are a multilateral/International financial institution who has/have been exempted from payment of income tax in India under the UN Privileges and Immunities Act.

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

Chartered accountant (in whole-time practice); or

Cost accountant (in whole-time practice); or

Company secretary (in whole-time practice)

Whether associate or fellow :
Associate Fellow

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 filing date (DD/MM/YYYY)

Digital signature of the authorising officer

This eForm is hereby registered

Date of signing (DD/MM/YYYY)
Or

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.

Form No. CHG-2

Certificate of registration of charge

[Pursuant to sections 77(1) and 78 of the Companies Act, 2013 and sub-rule (1) of 6 of the Companies (Registration of Charges) Rules, 2014]

Corporate identity number (CIN) or foreign company registration number of the company (FCRN) of the company:

GLN:

Name of the company:

Charge Identification No.:

This is to certify that pursuant to the provisions contained in Chapter VI of the Companies Act, 2013, the above mentioned charge dated the ________________ day of ________________ two thousand ________________, created by the above named company/ ........................, on behalf of the company in favour of ________________ to secure the amount of ________________ rupees has been registered and assigned a Charge Identification Number as mentioned above in the Register of Charges, in accordance with the provisions contained in that behalf in Chapter VI of the said Act.

Given under my hand and seal, at .......(place), this ________________ day of ________________ two thousand ________________.

Registrar of Companies

..........................................

Form No. CHG-3

Certificate of registration of modification of charge

[Pursuant to section 79(b) of the Companies Act 2013 and sub-rule (2) of rule 6 of the Companies (Registration of Charges) Rules, 2014

Corporate identity number (CIN) or foreign company registration number (FCRN) of the company:

Name of the company:

Charge Identification No.:

This is to certify that pursuant to the provisions contained in Chapter VI of the Companies Act 2013, the above charge dated the ....... Day of ......... 20... created in favour of ................ to secure the amount of Rs. ________________ has been modified in the following manner:

Brief particulars of the modification: (as appearing in Form No. 6.1 filed for modification of charge)

and the above modification has been registered and assigned a Charge Identification Number as mentioned above in the Register of Charges, in accordance with the provisions contained in that behalf in Chapter VI of the said Act.

Given under my hand at ....... (place), this ________________ day of ________________ two thousand ________________.

Registrar of Companies

..........................................

[Form No. CHG-4]

Particulars for satisfaction of charge thereof

[Pursuant to section 82(1) of the Companies Act, 2013 and Rule 8(1) and 13 of the Companies (Registration of charges) Rules 2014]

Form language
English Hindi

Refer instruction kit for filing the form
All fields marked in * are mandatory

Entity's Details

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

2(a) *Name of the Company

(b) *Address of the registered office or principal place of business in India of the company

3 *Date of satisfaction of charge in full (DD/MM/YYYY)

4(a) Whether the form is being filed

(i) *Beyond 30 days but within 300 days from the date of satisfaction

Yes No

If yes, give reasons for the delay and mention the duration of delay

(ii) *Beyond 300 days (if yes, an application will be required to be made to Central Government for extension of further time)

Yes No

(b) *Whether the applicant is

Company Charge holder

5(a) *Whether the charge is satisfied in favour of asset reconstruction company or assignee

Yes No

(b) *Charge creation identification (ID) number

6. Particulars of the charge holder or ARC or assignee

(a) *Name of the charge holder

∇

In case of others, CIN (if applicable)

*Name

*Address

*email id

(b) Particulars of creation of original charge and subsequent modifications

(i) *Charge creation date (DD/MM/YYYY)

(ii) *Charge last modified date (DD/MM/YYYY)

(iii) *Final amount secured (In case the amount is in foreign currency, rupee equivalent to be stated) (in INR)

(iv) *Amount secured by the charge in words

(v) *In case amount secured by the charge is in foreign currency, mention details

Attachments

(a) Optional attachment(s) - if any

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Declaration

I am authorised by the Board of Directors of the Company vide resolution no. 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.

I further declare that:

1. the delay in filing the particulars of satisfaction, 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 satisfaction of the present charge, for which the application for condonation of delay is being filed;

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 of 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), an Authorised representative (In case of a foreign company)

DSC BOX

Designation

∇

(Director/Manager/Company Secretory/CFO/ CEO/IRP/RP/Liquidator/Authorised Representative)

DIN of the director; PAN of the manager or CEO or CFO or IRP/RP/Liquidator or

Authorised representative; or membership number of company secretary

Declaration

*I/we confirm that the attached charge instrument(s) or document(s) is/are true copies of the original which is/are available with the charge holder and/or assignee and all the information and particulars mentioned above are derived there from are concisely and correctly stated. I/we am/are duly authorised to sign this form.

I/we am/are a multilateral/International financial institution who has/have been exempted from payment of income tax in India under the UN Privileges and Immunities Act.

To be digitally signed by

DSC BOX

Charge Holder (financial institution or bank or debenture holder etc.)

PAN

*Email ID

To be digitally signed by

DSC BOX

ARC or assignee

PAN

Email ID

To be digitally signed by

DSC BOX

Designation

PAN

Email ID

Certificate by Practicing Professional

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

DSC BOX

Chartered accountant (in whole-time practice) or

Cost accountant (in whole-time practice) or

Company secretary (in whole-time practice)

Whether associate or fellow:

Associate Fellow

Membership number

Certificate of practice number

Save

Submit

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 filing date (DD/MM/YYYY)

Digital signature of the authorising officer

This eForm is hereby registered

DSC BOX

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.

Form No. CHG-5

Memorandum of satisfaction of charge

Section 82/83 of the Companies Act 2013 and sub-rule (2) of rule 8 of the Companies (Registration of Charges) Rules, 2014

1. (a) Corporate identity number (CIN) or foreign company registration number (FCRN) of the company:

(b) GLN

2. (a) Name of the company:

(b) Charge Identification Number:

This is to certify that pursuant to the provisions contained in Chapter VI of the Companies Act 2013, the above charge for Rs. _______only has been satisfied in full on ......... day of ......... two thousand ........... in accordance with the provisions contained in that behalf in Chapter VI of the said Act.

Given under my hand and seal at _____(place), this ________day of _________two thousand _____.

Registrar of Companies

___________________

[Form No. CHG-6]

Notice of appointment or cessation of receiver or manager

[Pursuant to section 84(1) and pursuant to Section 384 of the Companies Act, 2013 and Rule 9 of the Companies (Registration of charges) Rules 2014]

Form language
English Hindi

Refer instruction kit for filing the form
All fields marked in * are mandatory

Entity's Details

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

2(a) *Name of the Company

(b) *Address of the registered office or principal place of business in India of the company

3(a) * This notice is being filed by

Person appointing receiver or manager

Person appointed as receiver or manager

(b) *Type of notice

Appointing Cessation

4. Particulars of receiver or manager

(a) *Income tax permanent account number (PAN)

(b) Name

* Line 1

*Line 2

*Country

∇

*Pin code/Zip Code

*Area/Locality

∇

*City

*District

*State/UT

5. Date of appointment (DD/MM/YYYY)

6. Date of cessation (DD/MM/YYYY)

7. *Whether the appointment or cessation is

Pursuant to an order of the court Pursuant to any instrument

8(a) *Number of charges

(b) Pursuance to an order of court

Court reference	Date of Court order (DD/MM/YYYY)	Charge ID	Appointment relating to whole of the property of the company	Appointment relating to income arising from whole of the property of the company
			Yes No	Yes No

Description of instrument	Date of instrument (DD/MM/YYYY)	Charge ID	Appointment relating to whole of the property of the company	Appointment relating to income arising from whole of the property of the company
			Yes No	Yes No

9(a) List of specified property of the company in case the appointment relates to specified property of the company

Number of assets

Sl. No.	Type of assets	Brief description of the part of asset
(i)	(ii)	(iii)
	∇

(b) List of specified property of the company in case the appointment relates to income arising from specified property of the company

Number of assets

Sl. No.	Type of assets	Brief description of the part of asset
(i)	(ii)	(iii)
	∇

Attachments

(a) Copy of instrument appointing receiver/manager;

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(b) Copy of court order;

Max 2 MB

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Declaration

I declare that, whatever stated above is true correct and complete and nothing material has been suppressed including the attachments to this form. I am duly authorised to sign this form.

To be digitally signed by

Person appointing receiver or manager

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PAN

To be digitally signed by

Receiver or manager

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PAN

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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 filing date (DD/MM/YYYY)

This eForm is hereby registered

Digital signature of the authorising officer

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Date of signing (DD/MM/YYYY)

Form No. CHG-7

Register of charges

[Pursuant to section 85 sub-rule (1) of rule 10 of the Companies (Registration of Charges) Rules, 2014]

S.No	Charge ID	Date of creation of charge or date of acquisition of property subject to charge	Date of registration of creation of charge	Short description of the property charged
(1)	(2)	(3)	(4)	(5)

Period and amount secured by the charge	Names and addresses of the charge holder	Particulars of the terms and conditions of the charge	Description of the instrument creating the charge
(6)	(7)	(8)	(9)

Date of modification of charge	Date of registration of modification of charge	Description of the instrument modifying the charge	Particulars of modification
(10)	(11)	(12)	(13)

Date of satisfaction	Date of registration of satisfaction	Facts and date of condonation of delay, if any	Reasons for delay in filing for registration of creation, modification or satisfaction of the charge, if any
(14)	(15)	(16)	(17)

[Form No. CHG-8]

Application to Central Government for extension of time for filing particulars of registration of satisfaction of charge OR for rectification of omission or misstatement of any particular in respect of creation/ modification/ satisfaction of charge

[Pursuant to section 77(1) read with 87 of The Companies Act, 2013 and rule 12(2) and 13 of The Companies (Registration of charges) Rules 2014]

Form language
English Hindi

Refer instruction kit for filing the form
All fields marked in * are mandatory

Entity's Details

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

2.(a) *Name of the Company

(b) *Address of the registered office or principal place of business in India of the company

3. *This form is for condonation of

Delay in registration of satisfaction of Charge

Rectification on account of Omission or mis-statement of any particular in respect of :

Creation of Charge Modification of Charge Satisfaction of Charge

4. *The application is made by:

Company Any other interested person

5. *Form no. of the relevant form

Form CHG-1 Form CHG-4 Form CHG-9

*SRN of the form selected above

Charge Details

6. *Charge Identification Number (ID)

7.(a) *Date of creation/modification/satisfaction of charge entered in the relevant form (DD/MM/YYYY)

(b)* Amount of charge created / modified / satisfied:

(c)* Name(s) of the charge holder(s)

(d)* Particulars of the property or asset(s) charged (including complete address and location of the property)

8. *Reasons for delay/ omission/ mis-statement in filing and details of omission / mis-statement and the relief required

Attachments

(a) *Instrument creating/modifying/satisfying the charge;

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(b) Affidavit

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(d) Optional attachment(s) - if any

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Declaration (if applicant is company)

I, am authorised by the Board of Directors of the Company vide resolution no Dated to give this declaration and to sign and submit this application. Further, I do solemnly declare that I am the (Director/Manager/Company Secretory/CFO/CEO/IRP/RP/Liquidator/Authorised Representative)

and that:

1. the delay in filing the particulars of satisfaction or omission or misstatement of any particulars with respect to creation/modification/satisfaction, 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 for satisfaction of charge or omission or misstatement is rectified;

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 is pending before any court of law for which condonation of delay for satisfaction of charge 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

(Director/Manager/Company Secretory/CFO/ CEO/IRP/RP/Liquidator/Authorised Representative)

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

Declaration (if applicant is any person other than the company)

I confirm that the delay in filing the particulars of satisfaction or omission or misstatement of any particulars with respect to creation/modification/satisfaction, 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 and all the information and particulars mentioned above are concisely and correctly stated.

To be digitally signed by

Charge Holder PAN

To be digitally signed by

ARC or assignee PAN

To be digitally signed by

Designation

PAN

For office use only:

eForm Service request number (SRN)

eForm filing date (DD/MM/YYYY)

Digital signature of the authorising officer

This eForm is hereby approved

This eForm is hereby rejected

Date of signing (DD/MM/YYYY)

[Form No. CHG-9]

Application for registration of creation or modification of charge for debentures or rectification of particulars filed in respect of creation or modification of charge for debentures

[Pursuant to sections 71(3), 77,78 & 79 and pursuant to Section 384 read with 71(3), 77, 78 and 79 of The Companies Act, 2013 and Rule 3 and 13 of The Companies (Registration of charges) Rules 2014]

Form language
English Hindi

Refer instruction kit for filing the form
All fields marked in * are mandatory

Entity's Details

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

2(a) *Name of the Company

(b) *Address of the registered office or principal place of business in India of the company

3(a) *This form is for registration of

Creation of charge Modification of charge Rectification of charge

(b) *Rectification to be made in regard to

Type of debentures	Number of trustees or debentures holders
Extent of charge	Particulars related to series of debentures
Particulars related to present issue of series	Amount secured by charge
Description / Particulars of property charged	Principal terms and conditions, extent and operation of charge
Particulars of commissions, allowances or discount	Particulars of modification

Debentures Debenture Stock Bond Any other instrument

(d) *SRN of the form for which rectification is being filed

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

(f)* SRN of form CHG-8

4. *Whether the applicant is

Company Charge holder or Trustee of debenture holders

Details of charge instrument

5(a) *Date of the instrument creating or modifying the charge (DD/MM/YYYY)

(b) *Nature, description and brief particulars of the instrument creating or modifying the charge

(c) *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)

6(a) Whether charge is modified in favour of asset reconstruction company (ARC) or assignee

Yes No

(b) Whether charge holder or trustee of debenture holders is authorised to assign the charge as per the charge agreement

Yes No

7. Type of charge

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

Immovable property or any interest therein - Residential	Immovable property or any interest therein - Commercial
Immovable property or any interest therein - Others	Movable property - Equipment and Machinery
Movable property – Inventory	Movable property - Inventory (incl. Receivables)
Movable property - Motor Vehicle (Hypothecation)	Movable property - Ship or any share in a ship
Movable property - Others	Intangible – Goodwill
Intangibles - Trademarks	Intangible - Patent
Intangible - Licence	Intangible - Licence under a Patent
Intangible - Copyright	Intangible - Copyright under a Patent
Intangible - Designs	Intangible - IPR
Intangible - Others	Solely of Property situated outside India
Uncalled share capital	Calls made but not paid
Book debts	Others

(b) If others, please specify

(d) Plot Unit / Dwelling Interest

Plot Dwelling Interest

(e) (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./ Gate 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./Gate 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)

Details of charge holder

8. Number of trustee(s) of debenture holders or charge holder(s)

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

*Category

(Nationalised bank/Scheduled bank/Private Sector Bank/Financial institution/ Non banking financial company/Co-operative bank/Foreign bank/Individual/Others)

If others, please specify

*Name of the charge holder

CIN (if applicable)

*Name

*Address Line 1

Address Line 2

*Country

*Pin code/Zip Code

*Area/ Locality

*City

*District

*State/ UT

*E-mail ID

*Whether charge holder or trustee of debenture holder is having a valid Income Tax PAN

Yes No

Income Tax- Permanent Account Number (PAN)

BSR Code / Branch Code

Details of charge

10(a) *Whether the charge is for

Entire series of debentures Any issue in a series of debentures

(b) *Whether the series of debentures are registered with the Registrar of Companies (RoC)

Yes No

(c)(i) If yes, the total amount secured by the whole series (in INR)

(c)(ii) Date of registration of series (DD/MM/YYYY)

(d) *Date of present issue of series (DD/MM/YYYY)

(e) *Maximum amount of present issue of series (amount secured by the charge) (in Rs.) (In case of modification of charge, enter the amount secured by the charge after such modification)

(f) *Maximum amount secured by the charge in words

11. Whether resolution authorising the issue of series has been filed in MGT-14

Yes No

(a) SRN of MGT-14

(b)*Date of resolution authorising the issue of the series (DD/MM/YYYY)

12. Brief of the principal terms and conditions, (Including rate of interest, date of redemption, and creation of debenture redemption reserve, if applicable) extent and operation of charge

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

(b) Borrower's customer/account number

(d) *Repayment term (in months)

(e) *Terms of Repayment

(f) Nature of facility

(g) Date of Disbursement (DD/MM/YYYY)

(h) Miscellaneous narrative information

(i) *Margin

(j) *Extent and operation of the charge

(k) Others

13. *Particulars as to amount or rate percent of the commission, allowances or discount (if any) paid, or made either directly or indirectly by the company to any person(s) in consideration of their subscribing or agreeing to subscribe, whether absolutely or conditionally, or procuring or agreeing to procure subscriptions, whether absolute or conditional, for any of the debentures included in this return

Asset Details

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

Number of title documents deposited by customer

Document Type

(Sale deed/Lease deed/Award/Others)

Document Number

Sub registrar

Taluka

Country

Pin Code/Zip code

City/Sub-District

State/UT

Attachments

(a) *Instrument(s) of creation or modification of charge

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(b) Copy of the resolution authorising the issue of the debenture series

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Declaration

	I further declare that:
	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 of 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
(Director/Manager/Company Secretory/CFO/ CEO/Authorised Representative/Authorised Representative IRP/RP/Liquidator)

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

*I/we confirm that the attached charge instrument(s) or document(s) is/are true copies of the original which is/are available with the charge holder and/or assignee and all the information and particulars mentioned above are derived there from are concisely and correctly stated. I/we am/are duly authorised to sign this form.

I/we am/are a multilateral/International financial institution who has/have been exempted from payment of income tax in India under the UN Privileges and Immunities Act.

To be digitally signed by

Charge Holder or Trustee of debenture holders

PAN of the charge holder

To be digitally signed by

ARC or assignee

PAN of the ARC or assignee

To be digitally signed by

Designation

PAN

Certificate by Practicing Professional

iii. 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;

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

To be digitally signed by

Chartered accountant (in whole-time practice); or

Cost accountant (in whole-time practice); or

Company secretary (in whole-time practice)

Whether associate or fellow :
Associate Fellow

Membership number

Certificate of practice number

For office use only:

eForm Service request number (SRN)

eForm filing date (DD/MM/YYYY)

Digital signature of the authorising officer

This eForm is hereby registered

Date of signing (DD/MM/YYYY)