Section 12A in The Securities And Exchange Board Of India (Amendment) Act, 2002
12A. Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.- No person shall directly or indirectly-(a) use or employ, in connection with the issue, purchase or sale of any securities listed or proposed to be listed on a recognised stock exchange, any manipulative or deceptive device or contrivance in contravention of the provisions of this Act or the ules or the regulations made thereunder;
(b)employ any device, scheme or artifice to defraud in connection with issue or dealing in securities which are listed or proposed to be listed on a recognised stock exchange;(c)engage in any act, practice, course of business which operates or would operate as fraud or deceit upon any person, in connection with the issue, dealing in securities which are listed or proposed to be listed on a recognised stock exchange, in contr vention of the provisions of this Act or the rules or the regulations made thereunder;(d)engage in insider trading;(e)deal in securities while in possession of material or non- public information or communicate such material or non- public information to any other person, in a manner which is in contravention of the provisions of this Act or the rules or the reg lations made thereunder;(f)acquire control of any company or securities more than the percentage of equity share capital of a company whose securities are listed or proposed to be listed on a recognised stock exchange in contravention of the regulations made under this Act.".
