Securities And Exchange Board Of India - Subsection
Section 3(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(2)An application for grant of certificate of registration as InvIT shall be made by the sponsor [on behalf of the trust] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] in Form A as specified in the Schedule I and shall be accompanied by a non-refundable application fee as specified in Schedule II.
