Companies Act, 1956
Sec 416 - Contracts by agents of company in which company
is undisclosed principal.
(1) Every person, being the manager or other
agent of a public company or of a private company which is a subsidiary of a
public company, who enters into a contract for or on behalf of the company in
which contract the company is an undisclosed principal shall, at the time of
entering into the contract, make a memorandum in writing of the terms of the
contract, and specify therein the person with whom it is entered into.
(2) Every such person who enters into a
contract as aforesaid shall forthwith deliver the memorandum to the company and
send copies thereof to each of the directors; and such memorandum shall be
filed in the office of the company and laid before the Board of directors at
its next meeting.
(3) If default is made in complying with the
requirements of this section,
(a) the contract shall, at the option of the
company, be voidable as against the company ; and
(b) the person who enters into the contract,
or every officer of the company who is in default, as the case may be, shall be
punishable with fine which may extend to two thousand rupees.