Section 140 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
140. Opening of the issue.
(1)Subject to the compliance with the provisions of the Companies Act, 2013, a public issue may be opened within twelve months from the date of issuance of the observations by the Board under sub-regulation (4) of regulation 123; orProvided that in case of a fast track issue, the issue shall open within the period specifically stipulated under the Companies Act, 2013.(2)In case of shelf prospectus, the first issue may be opened within three months of issuance of observations by the Board.(3)The issue shall be opened after at least three working days from the date of [filing] [Substituted 'registering' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] the red herring prospectus with the Registrar of Companies in case of book built issues and prospectus with the Registrar of Companies in case of fixed price issues.
