Particulars,Amount (Rs.)
Net Profit before tax for the year 31.03.2012,"13,74,15,555
Net Profit before tax for the year 31.03.2013,"18,73,62,032
Net Profit before tax for the year 31.03.2014,"15,77,60,437
TOTAL PROFIT FOR 3 YEARS
( As per section 198 of CA 2013)","48,25,38,024
AVERAGE PROFIT,"16,08,46,008
2% of the Average Profits to be spent in the year
2015.","32,16,920.16
Amount required to be spent on CSR,"32,16,920.16
Punishment,
“Section 134(8): If a company contravenes the provisions of this section, the company shall be punishable with fine which shall not be",
less that fifty thousand rupees but which may extend to twenty-five lakh rupees and every officer of the company who is in default shall be,
punishable with imprisonment for a term which may extend to three years or with fine which shall not be less than fifty thousand rupees.,
9. It is noticed that the Company has transferred a sum of Rs. 65,00,000/- (Rupees Sixty Five Lakh) to the Konkan Development Society, Goa and",
has made the default good. The said receipts of proof are on record.,
10. On examination of the circumstances as discussed above and after considering the submissions made, a Compounding Fee of Rs. 50,000-/-",
(Rupees Fifty Thousand only) by the Company and Rs. 1,00,000/- (Rupees One Lakh only) each by the 3 Directors herein i.e. in total Rs 3,50,000/-",
(Rupees Three Lakh Fifty Thousand only) shall be sufficient as a deterrent for not repeating the impugned default in future. The imposed remittance,
shall be paid by way of Demand Draft drawn in favour of “Registrar of Companies†within 30 days from the receipt of this order.,
11. This Compounding Application bearing CP No. 2359/441/MB/C-II/ 2018 is, therefore, disposed of on the terms directed above. Needless to",
mention the offence shall stand compounded subject to the remittance of the Compounding Fee imposed. A compliance report, therefore, shall be",
placed on record. Thereafter the Ld. RoC shall take the consequential action.,
12. Ordered accordingly. To be consigned to Records.,
