Section 30 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
30. Maintenance of proper books of accounts, records and documents.
(1)Every foreign portfolio investor shall keep or maintain, as the case may be, the following books of accounts, records and documents, namely:-(a)true and fair accounts relating to remittance of initial corpus for buying, selling and realising capital gains of investment made from the corpus;(b)accounts of remittances to India for investments in India and realising capital gains on investments made from such remittances;(c)bank statement of accounts;(d)contract notes relating to purchase and sale of securities; and(e)communication from and to the designated depository participants, stock brokers and depository participants regarding investments in securities.(2)The foreign portfolio investor shall intimate to its designated depository participants, in writing, the location where such books, records and documents will be kept or maintained.
