Section 83 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
83. Listing.
(1)Subject to the provisions of applicable laws in force, a depository may apply for listing of its securities on a recognised stock exchange if,(a)it is compliant with the provisions of these regulations particularly those relating to ownership and governance;(b)it has completed three years of continuous depository operations immediately preceding the date of application of listing; and(c)it has obtained approval of the Board.(2)The Board may specify such conditions as it may deem fit in the interest of the securities market including those in relation to transfer of shares held by any person.(3)A depository or its associates shall not list its securities on a recognized stock exchange that is an associate of the depository.
