Section 6 in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
6. Procedure for grant of certification.
(1)The Board on being satisfied that the [trust] [Substituted 'applicant' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] fulfils, the requirements specified in regulation 4 shall send intimation to the [trust] [Substituted 'applicant' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] and on receipt of the payment of registration fees as specified in Schedule II, grant certificate of registration in Form B under Schedule I:Provided that the Board may grant in-principle approval to the [trust] [Substituted 'applicants' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).], where it deems fit and on satisfaction of all requirements as specified in regulation 4, grant final registration to the applicant.(2)The registration may be granted with such conditions as may be deemed appropriate by the Board.
