SCHEDULE XVIII

(Clause 7.6.1.1.(c))

BASIS OF ALLOTMENT PROCEDURE

Size of public offer - 2,00,000 equity shares of Rs.10/- each .

No. of times oversubscribed - 3 times.

Total Number of shares applied for - 6,00,000 equity shares.
 
Sr. 

No.

No. of

Shares applied

For

category (Category-wise)

No. of applicants Total No. Of shares

applied by 

each

applicant

(2x3) 

Proportionate allocation to each 

Category

(One-third)

No. of

Shares

Allotted

Per

application by rounding off

No. of 

successful applicants

Total No. of shares allotted 

(6x7)

(1) (2) (3) (4) (5) (6) (7) (8)
               
1. 100 1,500 1,50,000 50,000 100 500 50,000
        +9,900*   + 99* + 9,900
2. 200 400 80,000 26,700 100 267 26,700
               
3. 300 300 90,000 30,000 100 300 30,000
               
4. 400 300 1,20,000 40,000 100 300 30,000
               
5. 500 200 1,00,000 33,300 200 167# 33,400
        + 100 #      
6. 600 100 60,000 20,000 200 100 20,000
               
      6,00,000 2,00,000     2,00,000

Notes:

  1. In the above example the number of shares allocable to each category of the applicants have been arrived at in column no. 5 in proportion to the number of times the issue has been oversubscribed.
  2. In the case of category number 4, the number of shares actually allotted is less than the number of shares available for allotment in that category on proportionate basis. This surplus has been included in the category 1 i.e. The applicants who had applied for minimum number of shares (after making adjustments for exceptional situations as in (c) below.
  3. The adjustment is on account of rounding off the number of successful applicants in category 5 from 166.5 to167.
  4. In the case of applicants in categories 1 and 2 who have applied for 100 and 200 shares respectively, the applicants in each of the above categories shall be entitled to 33 and 66 equity shares respectively which have been rounded off to marketable lots of 100 each. As a result the successful applicants shall be getting 100 shares.
  1. In the case of applicants in category 3,4, 5 and 6 they should be respectively
entitled to allotment of 100, 133, 166 and 200 equity shares respectively. However, the actual entitlement would be rounded off to 100 shares each for categories 3 and 4 and 200 shares for categories 5 and 6 respectively.

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