Companies Act, 1956
Sec 58AA - Small
depositors
(1) Every company, which accepts deposits from
small depositors, shall intimate to the Company Law Board any default made by
it in repayment of any such deposits or part thereof or any interest thereupon.
(2) The intimation under sub-section (1)
shall, -
(a) be given within
sixty days from the date of default ;
(b) include particulars in respect of the
names and addresses of each small depositor, the principal sum of deposits due
to them and interest accrued thereupon.
Explanation - For removal of doubts,
it is hereby declared that the intimation under this section shall be given on
monthly basis.
(3) Where a company has made a default in
repayment of any deposit or part thereof or any interest thereupon to a small
depositor, the Company Law Board, on receipt of intimation under sub-section
(1) shall, -
(a) exercise, on its own motion, powers
conferred upon it by sub-section (9) of section 58A;
(b) pass an appropriate order within a period
of thirty days from the date of receipt of intimation under sub-section (1) :
Provided that the Board may pass order after
expiry of the period of thirty days, after giving the small depositors an
opportunity of being heard :
Provided further that it shall not be necessary
for a small depositor to be present at the hearing of the proceeding under this
sub-section.
(4) No company shall, at any time, accept
further deposits from small depositors, unless each small depositor, whose
deposit has matured, had been paid the amount of the deposit and the interest
accrued thereupon :
Provided
that nothing contained in this sub-section shall apply to -
(a) any deposit which has been renewed by the
small depositor voluntarily ; or
(b) any deposit, whose repayment has become impracticable
due to the death of the small depositor or whose repayment has been stayed by a
competent court or authority.
(5) Every company, which has on any occasion
made a default in the repayment of a deposit or part thereof or any interest
thereupon to a small depositor, shall state, in every future advertisement and
application form inviting deposits from the public, the total number of small
depositors and amount due to them in respect of which such default has been
made.
(6) Where any interest accrued on deposits of
the small depositors has been waived, the fact of such waiver shall be
mentioned by the company in every advertisement and application form inviting
deposits issued after such waiver.
(7) Where a company had accepted deposits from
small depositors and subsequent to such acceptance of deposits, obtains funds
by taking a loan for the purposes of its working capital from any bank, it
shall first utilize the funds so obtained for the repayment of any deposit or
any part thereof or any interest thereupon to the small depositor before
applying such funds for any other purpose.
(8) Every application form, issued by a
company to a small depositor for accepting deposits from him, shall contain a
statement to the effect that the applicant had been apprised of -
(a) every past default by the company in the
repayment of deposit or interest thereon, if any, such defaults has occurred;
and
(b) the waiver of interest under sub-section
(6), if any, and reasons therefor.
(9) Whoever knowingly fails to comply with the
provisions of this section or comply with any order of the Company Law Board
shall be punishable with imprisonment which ay extend to three years and shall
also be liable to fine for not less than five hundred rupees for every day
during which such non-compliance continues.
(10) If a company or any other person
contravenes any provision of this section, every person, who at the time the
contravention was committed, was a director of the company, as well as the
company, shall be deemed to be guilty of the offence and shall be liable to be
proceeded against and punished accordingly.
(11) The provisions of section 58A shall, as
far as may be, apply to the deposits made by a small depositor under this
section.
Explanation - For the purposes of
this section, "a small depositor" means a depositor who has deposited
in a financial year a sum not exceeding twenty thousand rupees in a company and
includes his successors, nominees and legal representatives.