Section 98 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
98. Liability for contravention of the Act, rules or the regulations.
(1)The listed entity or any other person thereof who contravenes any of the provisions of these regulations, shall, in addition to liability for action in terms of the securities laws, be liable for the following actions by the respective stock exchange(s), in the manner specified in circulars or guidelines issued by the Board:(a)imposition of fines;(b)suspension of trading;(c)freezing of promoter/promoter group holding of designated securities, as may be applicable, in coordination with depositories.(d)any other action as may be specified by the Board from time to time(2)The manner of revocation of actions specified in clauses (b) and (c) of sub-regulation (1), shall be as specified in circulars or guidelines issued by the Board.
