Section 8 in Securities and Exchange Board of India (Custodian) Regulations, 1996
8. Procedure and grant of certificate.
(1)After considering the application under regulation 3, with reference to the matters specified in regulation 6, if the Board on being satisfied that all particulars sought have been furnished and the applicant is eligible for the grant of a certificate, shall send an intimation of the same to the applicant.(2)On receipt of an intimation from the Board under sub-regulation (1), the applicant shall pay to the Board a registration fee specified in Part A of Second Schedule in the manner specified in Part B thereof.(3)The Board shall thereafter grant a certificate in Form B to the applicant on receipt of the registration fee.[Provided that the Board may restrict the certificate of registration to providing custodial services either in respect of securities or [goods of a client or] [Inserted by Notification S.O No. 39(E), dated 12.1.2006 (w.e.f. 16.5.1996).] in respect of gold or gold related instruments of a [mutual fund] [Substituted 'client' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] [or title deeds of real estate assets held by a real estate mutual fund scheme] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).].(4)A custodian of securities holding a certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Custodian of Securities) (Amendment) Regulations, 2006 mayProvide custodial services in respect of gold or gold related instruments of a mutual fund only after taking prior approval of the Board.](5)[ A custodian of securities holding a certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Custodian of Securities) (Amendment) Regulations, 2008 may provide custodial services in respect of title deeds of real estate assets held by a real estate mutual fund scheme.] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).](6)[ A custodian holding a certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Custodian of Securities) (Amendment) Regulations, 2018, may provide custodial services in respect of goods only after taking prior approval of the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).]
