Section 3 in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
3. Registration of real estate investment trusts.
(1)No person shall act as a REIT unless it is registered with the Board under these regulations.(2)An application for grant of certificate of registration as REIT shall be made, by the sponsor [on behalf of the trust] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] in Form A as specified in the Schedule I to these regulations and shall be accompanied by a non-refundable application fee of such amount and shall be payable in the manner as specified in Schedule II to these regulations.(3)The Board may, in order to protect the interests of investors, appoint any person to take charge of records, documents of the [REIT] [Substituted 'applicant' by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] and for this purpose, also determine the terms and conditions of such an appointment.(4)The Board shall take into account requirements as specified in these regulations for the purpose of considering grant of registration.
