Section 29 in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
29. Power to relax strict enforcement of the regulations.
(1)The Board may suo motu or on an application made by a company, for reasons recorded in writing, grant relaxation from strict compliance with any of these regulations subject to such conditions as the Board deems fit to impose in the interests of investors in securities and the securities market.(2)A company making an application under sub-regulation (1), shall pay a non-refundable fee of rupees one lakh by way of a banker's cheque or demand draft payable at Mumbai in favour of the Board.
