Section 19 in Securities and Exchange Board of India (Custodian) Regulations, 1996
19. Maintenance of records and documents and furnishing of information.
(1)Without prejudice to the provisions of any other law for the time being in force every [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] shall maintain the following records and documents, namely -(a)records containing details of securities [goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).],[assets or documents] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).] received and released on behalf of each client;(b)records containing details of monies received and released on behalf of each client;(c)records containing details of rights or entitlements of each client arising from the securities held on behalf of the client;(d)records containing details of registration of securities in respect of each client;(e)ledger for each client;(f)records containing details of instructions received from and sent to clients;(g)records of all reports submitted to the Board.(2)Every [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] shall intimate to the Board the place where the records and documents under sub-regulation (1) are maintained.(3)Every [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] shall preserve the records and documents maintained under sub-regulation (1) for a minimum period of five years.
