Securities And Exchange Board Of India - Subsection
Section 19(6) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(6)The disclosures in the offer document and transaction document shall include the following, as may be applicable,-(a)identity of the related parties and their relationship with the REIT or parties to the REIT;(b)nature and details of the transactions entered into or proposed to be entered into with such related parties including description and location of assets;(c)the price or value of the assets or securities bought or sold or leased or proposed to be bought or sold or leased and if leased or proposed to be leased, value of the lease;(d)ready reckoner rate of the real estate asset being bought or sold:Provided that where such ready reckoner rate are not available, property tax assessment value or similar published rates by Government authorities shall be disclosed;(e)summary of the valuation report(s);(f)the current and expected rental yield;(g)if the transactions are conditional upon the REIT receiving a stated amount of subscriptions, the minimum amount of such subscriptions to be received;(h)amount of borrowing and rate of interest in case of borrowing from any related party;(i)any other information that is required for the investor to take an informed decision.
