Section 15(i) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(i)receive share certificates or any other document as an evidence of investment in the foreign entity to the satisfaction of the Reserve Bank within six months, or such further period as Reserve Bank may permit, from the date of effecting remittance or the date on which the amount to be capitalised became due to the Indian party or the date on which the amount due was allowed to be capitalised;
