Certificate to be furnished by purchaser of machinery

Place ___________

Date____________

____________________ Bank of India, Bombay/Calcutta/Delhi/Madras.

We certify that in connection with our purchases of indigenous machinery we have not since the _____________ to this date drawn or accepted (either ourselves or through any bank or other financial institution) usance bills of exchange or made promissory notes (inclusive of bills of exchange/promissory notes listed below) in excess of Rs. __________ under the Bills Rediscounting Scheme of the ________________ Bank of India.

We further certify that the machinery covered by the bills/promissory notes listed below is not required for implementation of a new project. We undertake not to draw or accept bills of exchange or make promissory notes in excess of Rs. ___________ in aggregate, under the above Scheme, during the limit year ___________ to ____________.

The machinery covered by the bills/promissory notes listed below is required for implementation of our new project at ________  for manufacture of _________. We certify that in connection with our purchases of indigenous machinery for the new project, we have not, to this date, drawn or accepted (either ourselves or through any bank or other financial institution) usance bills of exchange or made promissory notes (inclusive of bills of exchange/promissory notes listed below) in excess of Rs. ____________ under the Bills Rediscounting Scheme of the _______________ Bank of India. We undertake not to draw or accept bills of exchange or make promissory notes in excess of Rs. _____________ in aggregate, under the above Scheme, in respect of machinery/capital equipment, required for the implementation of the said new project.

We further certify that the machinery covered by the bills of exchange/ promissory notes listed below is required for our own use. We hereby authorise the _______________ Bank of India to inspect/verify the relative machinery at any time at its discretion either before or after the rediscounting of the undernoted bill(s)/promissory note(s). We also undertake not to sell or otherwise dispose of the said machinery so long as the bill(s) /promissory note(s) remain(s) unpaid by us.

The address(es) of our factory and registered/administrative office(s) are given below:

List of bills/promissory notes enclosed

S.NO.	Date of bill/ promissory note	Name and address of drawer/maker	Amount of bill / promissory note	Usance	Name of endorsee

 

Total:

Address of the factory:

Address of registered/administrative office:

 Nature of industry:

________________

 (Signature of the purchaser)

 

We certify that Mr. ____________________ is authorised to sign the above certificate on behalf of ______________. His signature has been verified by us.

Place:

Date: