PUBLIC ISSUE

SUBSCRIPTION STATUS : (SUBSCRIBED / UNDERSUBSCRIBED)

3-DAY MONITORING REPORT

(RESPONSIBILITY: POST ISSUE LEAD MERCHANT BANKER)

(To be submitted IN DUPLICATE : Within 3 days from closure of the Public Issue)

1. Name of the Issuer Company :

2. Issue opening date :

3. Earliest closing date :

4. Actual closing date :

5. Date of filing prospectus with RoC :

6. Issue Details (as per the prospectus)

1. Nature of instrument : (Equity/FCD/PCD/NCD/Others,


Etc.)

2. Offer price per instrument

6.3 Amt. per instrument on application

for different categories :

6.4 Issue Size : (Rs lakhs)

(a) Promoters' contribution :

(a)(i) Date of submission of auditors' certificate to SEBI for receipt of

promoters' contribution :

2. Amount through offer document :

and net public offer)

(b) (i) Reserved Category Amount reserved (Rs lakhs)

Firm basis Competitive basis

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Mutual funds

FIS / Banks

FIIs

NRIs / OCBs

Employees

Others (Please specify)

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(b)(ii) Net public offer :
 
 
 
 

7(a). Provisional Subscription Details of Net Public offer (including unsubscribed portion of reserved categories

i) Total amount to be collected on application : Rs lakhs

ii) Amount collected on application : Rs lakhs

iii) % subscribed i.e. % of (ii) to (i) : (%)

7(b). Amount subscribed by the reserved categories on competitive basis : Rs. lakhs

8) Please tick mark whether 90% minimum subscription of the amount through offer document is collected.

(i) YES (ii) NO

Signed by ... Signed by .....

Registrars to the Issue Company
 
 

Signed by.....

Lead Merchant Banker(s)

Place: Date :

Note: This is the responsibility of Lead Merchant banker(s) to give correct information after verifying it from the company and the Registrar to the issue.

SUBSCRIPTION STATUS : (SUBSCRIBED / UNDERSUBSCRIBED)

78-DAY MONITORING REPORT

(RESPONSIBILITY: POST ISSUE LEAD MERCHANT BANKER)

(To be submitted IN DUPLICATE: Within 78 days from closure of the public issue)

1. Name of the Company :

2. Issue opening date :

3. Actual closing date :

4. 3-Day Report

Due on :

Submitted on :

5. No. of Collecting Banks :

(Allso specify no. of Bank Branches)

6. Bank-wise names of branches which did

not submit final consolidated certificates

within 21 days from closure of issue and

mention the dates when they actually

submitted :

7. Subscription Details

1. Public Offer (Net) (Including unsubscribed portion of reserved category

1) No. of applications recd. :

2) No. of instruments applied for :

3. Amount of subscription received : Rs.

5) No. of applications

accompanied by stock invests :

6. No. of instruments applied

7) Amount of subscription received

through stock invest : Rs.

8) Percentage of subscription

through stock invest in total

subscription :
 
 
 
 

(b) Information relating to reserved categories

Reservations No.of applications No. of instruments Amount

applied for subscribed

------------------------------------------------------------------------------------------------

NRIs

FIs

FIIs

MFs

Employees

Others

(Specify)

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The firm allottees who did not meet their commitments though mentioned in the prospectus (Please give their names and amount and whether the promoters have subscribed to that amount before opening of the issue).

9. Actual Date of finalisation of Basis of Allotment (enclose copy) :

10. Allotment Details

10.1 No. of successful allottees per 1 lac shares :

2. No. of successful allottees from

3. No. of instruments allotted to

4. Percentage of stockinvest

10.5 No. of unsuccessful allottees :

11. Actual Date(s) of completion of

despatch of -

(a) Refund Orders :

(b) Cancelled stock invests :

(c) Certificates/Allotment Letters :

(d) Certificate/allotment letter against

application by stock Invest :

(e) Reasons for delay in

despatch, if any :

6. Whether interest paid for delayed

12. If there is a reservation for NRIs, date(s)

(a) Refund Orders :

(b) Cancelled Stockinvests :

(c) Certificate/Allotment Letters :

(d) Reasons for delay in despatch, if any :

(e) Whether interest paid for delayed period :

6. Date of submission of application to the

certificates :

(g) Date of approval received from RBI :

13. Amount of refund due : Rs.

14. Refund Banker(s) (Name and Address):

15. Date of transfer of refund

amount to Refund Banker, if any :

16. Date of completion of despatch of refund orders/

cancelled stock invests :

17 Name of Regional Stock Exchange :

18 Names of other stock exchanges

where listing is sought :

19. Date on which application

was filed with each stock exchange

for listing of instruments :

20. Date when listing and trading permission

of permission letters of stock exchanges) :

21. Reasons for delay in listing for trading, if any :

TO BE FILLED UP IN CASE OF UNDERSUBSCRIBED ISSUES ONLY:

1. If the issue underwritten, mention the

2. Extent of under subscription

on the date of closure of the issue

a) Percentage :

b) Amount :

3. Total no. of Underwriters :

4. If devolvement notices had not been issued,

5. No. of Underwriters to whom

devolvement notices had been issued :

6. Date of Issue of devolvement notices :

7. No. of Underwriters who

did not pay devolvement (Please give names,

amount underwritten and reasons for not paying) :

8. In case of default from underwriters,

mention how the shortfall was met :

9. In case where FIs/MFs had subscribed to make

a) Name of FI/MF :

b) No. of Instruments applied for :

c) Amount Received :

CERTIFIED that the information given above and also in the enclosures are true to the best of our knowledge and no refund orders / allotment letters / certificates are pending for despatch in respect of the issue.

CERTIFIED that shares to be locked in are duly inscribed with the words "Share cannot be hypothecated / transferred / sold till .........)
 
 

Signed by ... Signed by .....

Registrars to the Issue Company
 
 

Signed by.....

Lead Merchant Banker(s)

Place: Date :

Note:

(i) It is the responsibility of Lead Merchant banker(s) to give correct information after verifying the facts from the company and the Registrar to the issue.

(ii) The lead merchant banker shall enclose a certificate from the refund banker that the amount of refund due from the company to investors is deposited in a separate account giving details of the total amount deposited in the account and date of deposit.
 
 

SUBSCRIPTION STATUS : (SUBSCRIBED / UNDERSUBSCRIBED)

3-DAY MONITORING REPORT

(RESPONSIBILITY: POST ISSUE LEAD MERCHANT BANKER)

(To be submitted IN DUPLICATE: Within 3 days from closure of the Rights Issue)

1. Name of the Company :

2. Issue Opening date :

3. Actual closing date :

4. Date of filing letter of

offer with the stock Exchange :

5. Issue Details (as per the letter of offer) :

5.1 Basis of offer (Ratio) :

5.2 Nature of instrument :(Equity/FCD/PCD/NCD/Others, etc)

5.3 Offer price per instrument :

5.4 Amt. per instrument on application :

5.5 Issue Size : Amt in Rs lakhs

6. Record date :

7. Provisional Subscription Details of the issue:

i) Total Amount to be collected on application : Rs lakhs

ii) Amount collected on application : Rs lakhs

iii) % subscribed i.e. % of (ii) to (i) : (%)

iv) Please tick mark whether 90% minimum subscription collected :

(i) YES (ii) NO

Signed by ... Signed by .....

Registrars to the Issue Company

Signed by.....

Lead Merchant Banker(s)

Place: Date :

Note:

It is the responsibility of Lead Merchant banker(s) to give correct information after verifying it from the company and the Registrar to the issue.
 
 

SUBSCRIPTION STATUS : (SUBSCRIBED / UNDERSUBSCRIBED)

50-DAY MONITORING REPORT

(RESPONSIBILITY: POST ISSUE LEAD MERCHANT BANKER)

(To be submitted IN DUPLICATE : Within 50 days from closure of the Rights Issue)

1. Name of the Company :

2. Issue Opening date :

3. Actual closing date :

4. Issue Details ( as per the letter of offer)

4.1 Basis of offer :

4.2 Nature of instrument : (Equity/FCD/PCD/NCD, etc.)

4.3 Offer price per instrument :

4.4 Amt. per instrument on application :

4.5 Issue Size : Rs in lakhs

5. 3 Day Report Due on :

Submitted on :

6. No. of Collecting Banks :

(Also specify No. of Bank Branches)

7. Bank-wise names of branches which did

not submit final consolidated certificate within

21 days from closure of issue and mention

the dates when they actually submitted :

8. Details of Subscription :

(i) percentage of rights taken up by-

a) Promoters :

b) Other Shareholders :

(ii) percentage of rights renounced by -

a) Promoters :

2. Others :

3. percentage of rights taken by

4. percentage at the disposal of the

(v)Out of the unsubscribed portion as in

(iv) above, taken by:

(a) Promoters :

(b) Others :
 
 

9. Promoters shareholdings : No .of Shares Percentage

(a) Prior to the Issue :

(b) On Expanded Capital after the rights issue:

10. Date of finalisation of allotment (enclose

11. (a) Name and Address of

(b) Amount of refund due :

3. Date of transfer of refund amount

12. Actual Date(s) of completion of

despatch of -

(a) Refund Orders :

(b) Certificate/Allotment Letters :

(c) Reasons for delay in despatch, if any :

4. Whether interest paid for delayed

13. Name of Regional Stock Exchange :

14. Names of other stock exchanges

where listing is sought :

15. 42nd day from the date of closure

16. Date on which application was filed with each

17. Date when listing and trading permission given

permission letters of stock exchanges) :

18. Reason for delay in listing for trading, if any:

1. Extent of under subscription on the date of

a) Percentage :

b) Amount :

2. Details of Standby assistance, if any

(a) No. of Underwriters :

1. No. of Underwriters who did not pay

underwritten and reasons for not paying) :

3. In case where FIs/MFs had subscribed to make

a) Name of FI/MF :

b) No. of Instruments applied for :

c) Amount Received :

CERTIFIED that the information given above and also in the enclosures are true to the best of our knowledge and no refund orders / allotment letters / certificates are pending for despatch in respect of the issue.

CERTIFIED that shares to be locked in are duly inscribed with the words "Share can not be hypothecated / transferred / sold till .........)
 
 

Signed by ... Signed by .....

Registrars to the Issue Company

Signed by.....

Lead Merchant Banker(s)

Place: Date :

Note:

(i) It is the responsibility of Lead Merchant banker(s) to give correct information after verifying it from the company and the Registrar to the issue.

(ii) The lead Merchant Banker shall enclose a certificate from the refund banker that the amount of refund due from the company to investors is deposited in a separate account giving details of the total amount deposited in the account and date of deposit.