Section 3 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
3. Application for grant of certificate.
(1)An application by a registrar to an issue or a share transfer agent for grant of a certificate shall be made to the Board in Form A.(1A)[ An application for registration made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1452(E), dated 7.9.2006](2)The application under sub-regulation (1) may be made for any of the following categories, namely :-(a)Category I : to carry on the activities as a registrar to an issue and share transfer agent;(b)Category II : to carry on the activity either as a registrar to an issue or as a share transfer agent;(3)Notwithstanding anything contained in sub-regulation (1), any application made by a registrar to an issue or a share transfer agent prior to coming into force of these regulations containing such particulars as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.
