Certificate to be furnished by machinery Manufacturer
Industrial Development Bank of India Bombay/Calcutta/Delhi/Madras.
Dear Sirs,
We hereby certify that the undernoted bills/promissory notes arose out of bona fide commercial or trade transaction(s) relating to our sales of indigenous machinery manufactured by us and sold on deferred payment basis, and have been drawn by an industrial concern as defined in Section 2(c) of the Industrial Development Bank of India Act, 1964.
We also confirm that in the case of ____________ availing itself of rediscounting facility from the Industrial Development Bank of India (IDBI) in respect of the aforesaid bills/promissory notes, IDBI will be under no obligation to present the bills/promissory notes for repayment on due dates and notwithstanding the non-presentation, we will remain liable on the said bills/promissory notes. A certified copy of the relevant authorisation for waiving the presentation is enclosed/has already been forwarded to you.
We further certify that—
- We have paid in full for machinery purchased from third parties which forms complete section(s) of the equipment/plant under sale, or
- the stipulation at (1) above does not apply to machinery/equipment under sale.
Address of factory:
Nature of industry:
Yours faithfully,
_________________
List of bills/promissory notes
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S.NO. |
Date of bill/ promissory note
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Name and address of drawer/maker
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Amount of bill / promissory note
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Usance
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Name of endorsee
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Total:
