CORRIGENDUM
TO THE PUBLIC ANNOUNCEMENT
TO THE
SHAREHOLDERS OF ROCHEES BREWERIES LIMITED
Registered
Office : B-5,
Rochees Marg, Kanwar Nagar, Jaipur, Rajasthan - 302
002
Tel:
0141-2634311 Fax: 0141-2634310
This corrigendum is in
continuation to the Public Announcement (“PA”) that appeared in this newspaper
on the 15th November 2002 and should be read in conjunction with the
PA and the Letter of Offer to be issued to the shareholders of Rochees Breweries
Ltd (RBL).
A.
Revised Activity
Schedule
|
Activity |
Date as per PA |
Revised
Date |
|
Specified
Date |
7th December
2002 (Saturday) |
7th December
2002 (Saturday) |
|
Date by which Letter of
Offer will be despatched to the shareholders |
16th
December 2002 (Monday) |
30th
December 2002 (Monday) |
|
Offer opening
date |
23rd
December 2002 (Monday) |
4th January
2003 (Saturday) |
|
Offer closing
date |
21st January
2003 (Tuesday) |
3rd February 2003
(Monday) |
|
Last date for revising
offer price/no. of shares |
14th January
2003 (Tuesday) |
23rd January
2003
(Thursday) |
|
Last date for withdrawal of shares
tendered on this Offer |
18th January
2003 (Saturday) |
29th January
2003 (Wednesday) |
|
Date by which
acceptance / rejection would be intimated and the payment for acquired
shares and / or the share certificate for the rejected shares will be
despatched |
20th
February 2003 (Thursday) |
20th
February 2003 (Thursday) |
There has been no
competitive bid. The tenure of the bank guarantee executed in favour of the
Manager has been extended upto 25th March
2003.
B.
Acceptance from shareholders
of RBL of those shares tendered in the offer made by SABMiller India Ltd.
(formerly South African Breweries India Ltd./SABI), South African Breweries
International (Asia) B.V. and SABMiller Plc (formerly South African Breweries
Plc.) which are lying with MCS Limited
Due to delay in receiving
the required approval from Foreign Investment Promotion Board (FIPB), SABI has
been unable to complete the offer as on date and SABI is still awaiting the
required approval.
Accordingly, shareholders of
RBL who had tendered their shares in response to the aforesaid public offer made
by SABMiller India Ltd. (formerly South African Breweries India Ltd./SABI),
South African Breweries International (Asia) B.V. and SABMiller Plc (formerly
South African Breweries Plc.) which closed on January 15th, 2002 and whose
shares are lying with MCS Ltd., the Registrar to the said offer, are also
eligible to participate in this offer by Mysore Breweries Ltd. These
shareholders may follow the procedure under para 8(xiv) of the Letter of Offer.
The liability of SABI (including the interest amount) would continue towards the
shareholders who do not withdraw from the earlier open offer made by
SABI.
Shares of such shareholders who chose not to
participate in this Offer would
continue to be in the custody of the Registrar and subject to the Terms and
Conditions of the earlier offer. Hence, if the FIPB approval is received by
SABI, such shareholders would receive from SABI Rs.10.15 per share and 15% penal
interest from 13th February 2002 upto the date of despatch of the consideration
by SABI. However, if the FIPB approval is rejected, shares of such shareholders
lying in the custody of the Registrar would be returned by registered
post.
C.
Deemed Acceptance of
Physical Shares
In case of receipt of only
the physical shares and the duly signed transfer deed, the Offer shall be deemed
to have been accepted. However, if only the shares are received, they would be
returned at the closure of the Offer.
D.
Delisting
Acquirer and PACs undertake
to make an offer to buy the outstanding shares remaining with the shareholders
in accordance with the Guidelines specified by SEBI in respect of De-listing of
Securities in case the public shareholding is reduced to 10% or less after the
present Offer.
The Board of Directors of
the Mysore Breweries Limited, SABMiller India Ltd, South African Breweries
International (Asia) B.V., SABMiller Plc and Pals Distilleries Ltd accept full
responsibility for the information contained in this corrigendum and also for
the obligations of the Acquirer/ Persons Acting in Concert laid down in the SEBI
(SAST) Regulations and any subsequent amendments thereto.
The other terms and
conditions of the offer remain unchanged. The Public Announcement and this
corrigendum is also become available on SEBI website www.sebi.gov.in.
|
Issued
By: MANAGER TO THE
OFFER
STRATCAP SECURITIES
(INDIA) PVT LTD Strategic House, 44,
Mint Road,
Fort, Mumbai – 400 001
Tel: 022-56349946-49
Fax: 022-22642393
E-mail: info@strategicindia.net Contact Person :
Ms.Natasha Fernandes
|
On Behalf
of: ACQUIRER
MYSORE
BREWERIES LIMITED
Jalahalli
Camp Road, Yeswanthpur, Bangalore – 560 022. Tel:
080-3375227 Fax: 080-3378313 And Persons Acting in
Concert: SABMiller India Ltd, SABMiller plc, South African Breweries
International (Asia) B.V. and Pals Distilleries Ltd. |
Forms/
Documents to be sent to:
REGISTRAR TO THE
OFFER
MCS
Ltd.
Sri Venkatesh
Bhavan Road No. 11, MIDC,
Andheri (E), Plot No. 27, Mumbai- 400
093 Tel: 022- 2821 5235
Fax:
022- 2835 0456
E-mail:
mcsmum@vsnl.com Contact
Person: Mr.
Ashok Gupta
|
Date
:
24th December 2002
Place
:
Mumbai