Securities And Exchange Board Of India - Subsection
Section 10(16) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(16)The investment manager or its associates shall not obtain any commission or rebate or any other remuneration, by whatever name called, arising out of transactions pertaining to the InvIT other than as specified in the offer document or placement memorandum or any other document as may be specified by the Board for the purpose of issue of units.
