Company Form No. 7E.

• Name(s) of the transferor(S) and address(es) of its/their Registered Office(s)

• Name(s) of directors of transferor(s) giving full details of directorships /proprietorship/partnership held by them in other bodies corporate

• (a) (I) Name and address of the Registered Office of the
  company whose shares are proposed to be transferred

(ii) If the application is under section 30D, State the
established place of business in India

(b) The total issued, subscribed and paid-up equity share
capital of the company whose shares are proposed to be
transferred.

© The number, nominal value and other particulars of
shares that are proposed to be transferred.

• Composition of the board of directors of the company whose shares are proposed to be transferred indicating nominees, if any, of the transferor

• whether the company whose shares are proposed to be transferred, is a dominant undertaking

• whether the applicant is the owner in relation to a dominant undertaking or would be, as a result of such transfer of shares, the owner of a dominant undertaking as defined in section 2(d) of the Monopolies and Restrictive Trade Practices Act, 1969. If so, the particulars thereof

• Shareholding pattern of investee company in the following form:

No. of equity shares held (existing/after)

percentage to equity capital (existing/after)

• Financial institutions. If the transferor is a constituent of a group, the present holding of the group to which the transferor belongs may be indicated.

• Non- residents (individuals, foreign companies, etc.)

• Directors and their relatives and constituents of group

• Inter-connected bodies corporate/firms of group

• Indian public

• Present holding of the transferor(s), including those, companies under the same management with percentage of shares held, in the nominal value of the subscribed equity share capital of the company whose shares are proposed to be transferred
  (Note:-- Each body corpoorate which holds more than one per cent total equity share capital shall be indicated separately).

• Name(s) of the proposed transferee(S) and its/their address(es)

• What are the sources of finance of transferees? Whether these are to be transferred to share brokers; If so, who are the ultimate transferees. Furnish their complete details.

• If the transferee is a company, name of its directors.

• Number and the nominal value of the equity shares already held by the proposed transferee(s) and the other constituents of the group to which the transferee(s) belong in the equity share capital of the company whose shares are proposed to be transferred; and the percentage of shares held to the total equity capital of the company.

• Number and the nominal value of equity shares held by the transferee(s) and other constituents of the group to which he belongs after the acquisition of the proposed shares and the percentage of shares that will be held after such acquisition to the total equity capital of the company.

• (a)Whether the assetes of the company whose shares are proposed to be transferred were valued by the management with the assistance of a valuer during the last two years. A statement in respect of the value of assets together with the basis of valuation may be attached to the application.

• In case the fixed assets of the company whose shares are proposed to be acquired have been revalued at any time, full details thereof.

• (a) Nominal value of shares.

• Rate at which the shares are proposed to be transferred .

• Whether the shares proposed to be transferred are quoted on any stock exchange. If so, the rate on which they were quoted, date of quotation and the name pf the stock exchange where they are listed may be stated.

• (a) Break-up value of share as per the latest balance sheet of the company whose shares are proposed to be transferred as calculated in Annexure I.

• Value of shares based on yield basis as calculated in Annexure II.

• Whether the proposed transfer of shares will result any change in the composition of the board of directors of the company whose shares are proposed to be transferred. If so, the details thereof.

• (a) Whether the approval under the Foreign Exchange Regulation Act, 1973, is needed for the transfer of shares. If so, whether necessary approval has been obtained. A copy of the said approval may be enclosed.

• Whether the provision of section 372(4) of the Companies Act, 1956, or the provision of any other law are applicable in respect of the above transactions. If so, whether they have been complied with. Please give particulars.

• Whether clauses 40A and 40B of listing agreement of stock exchange are applicable ? Please give particulars.

• Indicate the relevant clauses of memorandum of association and articles of association for the proposal.

• (a) The line of business of the company whose shares are proposed to be transferred. Details regarding items manufactured may be given.

• Whether the company whose shares are proposed to be transferred or its subsidiaries is engaged in any industry in Schedule to the Act, *If so, the details may be furnished .

• Purpose proposed to be achieved by the proposed transfer of shares.

• Please enclose a copy each of the following:

• One copy of the audited balance sheet and profit and loss account of the company whose shares are proposed to be transferred for each of the last three years.

• A copy of the latest balance sheet and profit and loss account of the transferor.

• A copy of the latest audited balance sheet and profit and loss account of the transferee in case it is a body corporate.

• Challan/bank draft towards payment of fees.

• Any other information which the company wants to furnish.

Less:

(a)

Miscellaneous expenditure to the extent not written of

(b)

Debit balance of profit and loss account

©

Arrears of depreciation not provided for

(d)

Contingent liabilities such as

(i) Gratuity, taxes, etc., with details

(ii) Dividends proposed to be paid out of reserves.

(iii) Income-tax liability not provided for

Total net worth

A

Preference capital

B

Net worth of equity

A-B

Break-up value per equity share

A-B

Total No. of equity shares

Year ending

Year ending

Year ending

Profit (after depreciation but before tax and after providing for

development rebate reserve)

Add: Development rebate reserve

Loss on sale of assets and any item of expenditure of non-recurring

nature.

A:

A1

A2

A3

Less:

(i) Dividends on investments (other than trade investments)

(ii) Interest on Government securities

(iii) Profit on Sale of fixed assets/investments and other non-business

profits

(iv) Excess provision written back

B:

B2

B2

B3

pre-tax profit: C=(A-B)

C1

C2

C3

*Average yearly pre-tax profit:

(C1+C2+C3) =1/3 rd C

Less:

Estimated tax liability @ 60% = T

Average net profits after taxation (C-T)= D

Capitalising ‘D’ at 15% return: D*100/15=15

Add: Market value of investment on which dividend has been deducted in

the above

calculation:

F

Net worth : (E+F)

G

Less: Preference capital

H

Net worth of equity

G-H

Net worth of one equity share

G-H

No. of equity shares