Section 15 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
15. Duty not to make false statements and revocation of unique identification number.
(1)No person shall make a false statement or misrepresent any fact in any application made to the Designated Service Provider under these regulations.(2)Every application made to the Designated Service Provider under these regulations and every intimation made under regulation 17 shall be certified to be true and correct:(a)in case of an intermediary, by its whole time director, managing partner, managing trustee or sole proprietor, as the case may be, and by its compliance officer;(b)in case of a listed company, by its whole time director and its company secretary or auditor, and(c)in case of an investor, by him.
