Section 7 in Securities Contracts (Regulation) Rules, 1957
7. Renewal of recognition.
(1)Three months before the expiry of the period of recognition, a recognised stock exchange desirous of renewal of such recognition may make an application to the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, w.e.f. 23.12.1996.] in Form A.(2)The provisions of rule 3, rule 4, rule 5, rule 5A and rule 6 shall apply in relation to renewal of recognition as they apply in relation to grant of recognition except that the fee payable in respect of an application for renewal of recognition shall be rupees two hundred.
