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FORM OF
ACCEPTANCE CUM ACKNOWLEDGEMENT (All terms and
expressions used herein shall have the same meaning as ascribed thereto in the
Letter of Offer) THIS DOCUMENT
IS IMPORTANT AND REQUIRES YOUR IMMEDIATE ATTENTION (Please send
this Form of Acceptance with enclosures to the Registrar to the Offer as
mentioned herein)
From: Name: Address:
Tel. No.:
Fax No.:
E-mail: To,
IT People Private
Limited, Unit No.11, Goradia
Industrial Estate, Goregaon
(West), Mumbai- 400
062 Maharashtra,
India. Dear Sir /
Madam, Sub: Open Offer to acquire
27,71,000 fully paid-up equity shares of Rs. 10/- each, at an Offer Price of Rs.
2.50/- per equity share of Balwas e-Com India
Limited representing 27.21% of the
total issued, subscribed and paid-up equity share capital and total voting capital by IT People Private
Limited
SHARES
IN PHYSICAL FORM
SHARES
IN DEMAT FORM 7.
I
/ We hold the following equity shares in Demat Form and accept the Offer and
enclose a original Depository Delivery Instruction / Counterfoil of Delivery
Instruction duly acknowledged by DP in respect of my / our equity shares as
detailed below:
10. I / We confirm that the equity shares of
BEIL which are being tendered herewith by me / us under this Offer, are free from
liens, charges and encumbrances of any kind whatsoever. 11. I
/ We authorise the Acquirer to accept the equity shares so offered or such
lesser number of equity shares that the Acquirer may decide to accept, in full
or in part, in consultation with the Manager to the Offer and in terms of the
said Letter of Offer and I / we further authorise the Acquirer to apply and
obtain on our behalf split of share certificate(s) as may be deemed necessary by
them for the said purpose. 12. I
/ We further authorise the Acquirer to return to me / us, at my / our risk,
equity share certificate(s) in respect of which the Offer is not accepted or not
found valid / split certificate, specifying the reasons thereof and in case of
dematerialised shares to the extent not accepted to release to my Depository
Account, at my sole risk.
14. I
/ We undertake to execute such further document(s) and give such further
assurance(s) as may be required or expedient to give effect to my / our agreeing
to sell the said equity shares. 15. I
/ We irrevocably authorise the Acquirer or the Registrars to the Offer to send
by Registered Post, at my / our risk, the Cheque(s) / Demand Draft(s) / Pay
Order(s) in full and final settlement of the consideration amount and excess
share certificate(s), if any, to the sole / first holder at the address
mentioned hereunder and if full address is not given below the same will be
forwarded at the address registered with BEIL: Yours
faithfully,
Note: In case of joint
holdings, all shareholders must sign. In the case of body corporate, stamp of
the company should be affixed and necessary resolution should be
attached. Place:
Date :
* Strike out if not applicable. ACKNOWLEDGEMENT
SLIP IT
People Private Limited, Unit
No.11, Goradia Industrial Estate, Goregaon (West), Mumbai- 400 062, Maharashtra,
India. Open Offer to acquire
27,71,000 fully paid-up equity shares of Rs. 10/- each, at an Offer Price of
Rs.2.50/- per equity share of Balwas e-Com India
Limited representing 27.21% of the
total issued, subscribed and paid-up equity share capital and total voting capital by IT People Private
Limited Received from
Mr. / Ms. / Mrs. ������...�����������������.. Ledger Folio No. �����������..
Number of certificates�����../# DP Name ����..�������.. DP � ID ������� Beneficiary
ID ������.. Copy
of the Delivery Instruction to (DP) or counterfoil of the Delivery
Instruction(s) for.....................shares
credited to the Special Depository Account opened by the Registrars to the Offer
enclosed as
per the Letter of Offer dated F4riday, February 14, 2003. # Delete whichever is not
applicable Stamp
Authorised Signatory
Date
------------------------------------------------------------------------------------------------------------------------------------- Note: All future
correspondence, if any, should be addressed to REGISTRARS TO THE OFFER
Bigshare
Services Private Limited Contact person: Mr. Varghese
P. A. E-2,
Ansa Industrial Estate, Saki Vihar, Road, Sakinaka, Andheri (East), Mumbai
� 400 072 Telephone
nos.: (022) � 2-856-0652 / 53; Fax no.: (022) � 2-852-5207 -------------------------------------------------------------------(Tear
Here) --------------------------------------------------- INSTRUCTIONS 1
Please read the enclosed
Letter of Offer carefully before filling-up this Form of
Acceptance. 2
The Form of Acceptance should
be filled-up in English only. 3
Signature(s) other than in
English, Hindi, Marathi and thumb impressions must be attested by a Notary
Public under his Official Seal. 4
In the case of demat shares,
the shareholders are advised to ensure that their equity shares are credited in
favour of the special depository account, before the closure of the Offer. The
Form of Acceptance cum Acknowledgement of such demat shares not credited in
favour of the special depository account, before the closure of the Offer will
be rejected. 5
Shareholders should enclose
the following:- i.
For Equity shares held in
demat form:- Beneficial
owners should enclose
�
Form of Acceptance cum
Acknowledgement duly completed and signed in
accordance with the instructions contained therein, as per the records of the
Depository Participant (DP). �
A copy of original Delivery
Instruction(s) or the counterfoil of the Delivery Instruction(s)
in
�Off-market� mode duly acknowledged by the DP. Unregistered owners should
enclose: �
Form of Acceptance cum
Acknowledgement duly completed and signed in
accordance with the instructions contained therein. �
A copy of original Delivery
Instruction(s) or the counterfoil of the Delivery Instruction(s)
in
�Off-market� mode duly acknowledged by the DP. ii.
For Equity shares held in
physical form:-
Registered Shareholders should enclose: �
Form of Acceptance cum
Acknowledgement duly completed and signed in
accordance with the instructions contained therein, by all shareholders whose
names appear on the share certificates. �
Original Share
Certificate(s). �
Valid Share Transfer
form(s) duly
signed as transferors by all registered shareholders (in case of joint holdings)
in the same order and as per specimen signatures registered with BEIL and duly
witnessed at the appropriate place. A blank Share Transfer form is enclosed
along with this Letter of Offer. Unregistered owners should
enclose: �
Form of Acceptance cum
Acknowledgement duly completed and signed in
accordance with the instructions contained therein. �
Original Share
Certificate(s). �
Original broker contract
note. �
Valid Share Transfer form(s)
as received
from the market. 6.
The details of buyer should
be left blank failing which the same will be invalid under the Offer. The
details of the Acquirer as buyer will be filled by the Acquirer upon
verification of the Form of Acceptance and the same being found valid. All other
requirements for valid transfer will be preconditions for valid
acceptance. 7.
The
Form of Acceptance, Share Certificate(s), Share Transfer Deed(s), copy of the
original Delivery Instruction(s) or the counterfoil of the Delivery
Instruction(s) and any other documents should be sent only to the Registrar to
the Offer and not to the Manager to the Offer or the Acquirer or the target
company. 8.
Shareholders
having their beneficiary account in CDSL have to use �INTER DEPOSITORY DELIVERY
INSTRUCTION SLIP� for the purpose of crediting their shares in the favour of the
special depository account with NSDL. 9.
Non-resident
shareholders should enclose a copy of the permission received from RBI for the
equity shares held by them in BEIL. If the equity shares are held under General
Permission of RBI the non-resident shareholder should state that the equity
shares are held under General Permission and whether on repatriable basis or non
repatriable basis. 10. Non
resident shareholders should enclose No Objection certificate / Tax Clearance
certificate from the Income Tax Authorities under Income-Tax Act, 1961,
indicating the tax to be deducted by the Acquirer before remittance of
consideration otherwise tax will be deducted at marginal rate as may be
applicable to the category of the shareholder on the consideration payable by
the Acquirer. 11. Collection Centre and availability of LoF,
FoA, FoW and Transfer Deed(s) The LoF, FoA, FoW and
Transfer Deeds will be available and can be submitted at the office of
Registrars to the Offer at the following address between working hours on any
working day during the period the open offer is open i.e Tuesday, February
18, 2003 to Wednesday, March 19, 2003 (other
than on Sundays and Bank Holidays). For
tendering the equity shares in the open offer, the completed FoA
should be sent by Hand Delivery or Registered Post at the office of Registrars to the Offer at the following
address so as to reach on or before
1700 hours on Wednesday,
March 19, 2003 (i.e.
the date of closure of the open
offer): Bigshare
Services Pvt. Ltd. E-2, Ansa
Industrial Estate, Saki Vihar Road, Sakinaka, Andheri
(East), Mumbai - 400 072. Telephone
Nos.: (022)-2-856-0652 / 53; Fax No.: (022)-2-852-5207 Contact
Person: Mr.
Varghese P.A. Mode of
Delivery: Registered
Post / Hand Delivery Days and Time:
Monday to Saturday Between: 1000
hours and 1700 hours |
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