Section 28 in Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992
28. Liability for prosecution.
- A stock broker or a sub-broker shall be liable for prosecution under section 24 of the Act for any of the following violations, namely: -(i)Dealing in securities without obtaining certificate of registration from the Board as a stock broker or a sub-broker.(ii)Dealing in securities or providing trading floor or assisting in trading outside the recognized stock exchange in violation of provisions of the Securities Contract (Regulation) Act, 1956 or rules made or notifications issued thereunder.(iii)Market manipulation of securities or index.(iv)Indulging in insider trading in violation of Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992.(v)Violating the Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) Regulations, 2003.(vi)Failure without reasonable cause(a)to produce to the investigating authority or any person authorized by him in this behalf, any books registers, records or other documents which are in his custody or power;or(b)to appear before the investigating authority personally or to answer any question which is put to him by the investigating authority or(c)to sign the notes of any examination taken down by the investigating authority.(vii)Failure to pay penalty imposed by the adjudicating officer or failure to comply with any of his directions or orders.][Chapter VII [Inserted by Notification No. LAD-NRO/GN/2013-14/25/24775, dated 27.9.2013 (w.e.f. 23.10.1992).]
