Section 14(2) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(2)[ On the Indian party winning the bid--(i)the authorised dealer may allow further remittances towards acquisition of the foreign company, subject to the ceilings specified in regulation 6; and(ii)the Indian party shall submit through the designated authorised dealer concerned a report to the Reserve Bank in Parts I and II of the Form ODI, as prescribed by the Reserve Bank from time to time, within 30 days of effecting the final remittance.]
