Shri S Raman, Whole Time Member, Securities and Exchange Board of India (SEBI), has passed an interim order cum Show Cause Notice dated March 12, 2015  in the matter of Golden Heaven Agro Project India Limited, inter-alia directing that the company shall not mobilize funds from investors. Further, the company and its directors are prohibited from issuing prospectus or any offer document or issue advertisement for soliciting money from the public for the issue of securities, in any manner whatsoever, either directly or indirectly, till further orders. The company and its directors are also restrained from accessing the securities market and further prohibited from buying, selling or otherwise dealing in the securities market, either directly or indirectly, till further directions.

The Company and its directors have further been directed not to dispose of any of the properties or alienate or encumber any of the assets of the Company without prior permission of SEBI and not to divert any funds raised from public at large through the offer of Redeemable Preference shares, which are kept in bank account(s) and/or in the custody of the company.

The company was engaged in fund mobilizing activity through issue of Redeemable Preference shares to more than 49 person without complying with the relevant provisions of the Companies Act, 1956.

The full text of the order is available on the website: www.sebi.gov.in