Financial Statements : FY 2014-15 and Onwards

Business Rules

As per provisions of Schedule III, Accounting Standards, Company laws, other relevant notifications/circulars, etc, few disclosures are to be mandatorily “tagged” with appropriate taxonomy element. A list of such mandatory “tagging” is provided in the Business Rule that is associated with the taxonomy. Business Rules indicates the disclosures that are to be mandatorily reported for preparation of a Valid XBRL instance document.
However, it is to be noted that Business Rules are the minimum set of rules which are required to be reported by a company in its XBRL instance document. The complete information required to be filed with the Registrar of Companies should be captured in the XBRL instance documents for submission with MCA. It is to be noted that even if any element is optional or exempted in the business rules, but the same is available in the approved Financial Statements of a company, then the same should be reported in the XBRL instance document.