NAME OF THE MONITORING AGENCY:

MONITORING REPORT FOR THE HALF YEAR ENDED _________

1. Name of the Company:

2. About the issue whose proceeds to be monitored

type of instrument(Equity/FCDs, NCDs ,PCDs etc)

2. Issue size (Rs crores)

3. Give details of the arrangement made by you to ensure

4. Project details (to be monitored):

a. Name of the project (particulars and location):

b. Cost of the project details: (Rs crores)

(As mentioned in the offer document)
 

Item Head	Original Cost	Revised	Remarks

If, any cost overrun, how it is proposed to be financed.

c. Progress in the project:

i) Expenditure incurred during the six months period (Rs crores)

Item Head

During Six months

Cumulative

1. Means of finance raised during six months period (Rs. Crores)

1. If total cumulative amount raised is more than the expenditure incurred on the project, explain how the surplus funds are utilised / proposed to be utilised. Give details on investment like instruments, maturity, earnings and other conditions. Indicate name of the party / company in which amounts have been invested. The following data shall be given separately for investment in group companies and others:

instrument Rs in lakhs date

1. Comments of Monitoring Agency on utilisation of funds.


f) If there is any delay in implementation of the project, the same may be specified the reason thereof and the proposed course of action. (Please give the comparative statement of schedule of various activities as mentioned in the offer document and their actual implementation).

2. Status of Government / statutory approvals related to the project as disclosed in offer document.
3. Technical assistance / collaboration (Please mention arrangements contemplated at the time of issue and the progress thereafter)
4. Major deviations from the earlier progress reports.
5. Any favourable / unfavourable events affecting / improving project viability.
6. Any other relevant information.

Signature

Name:

Designation:

(Name of the Monitoring Agency)
 

15.1.10 A certificate duly signed by the issuer company and counter signed by statutory auditor or by Company Secretary in practice to the effect that the provision of clause 15.1.1 to 15.1.9 have been complied with shall be forwarded to the Board.