Securities And Exchange Board Of India - Subsection
Section 21(5) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(5)A half yearly valuation of the assets of the InvIT shall be conducted by the valuer for the half-year ending September 30th for a publicly offered InvIT for incorporating any key changes in the previous six months and such half yearly valuation report shall be prepared within one month from the date of end of such half year.[Provided that in case the consolidated borrowings and deferred payments of an InvIT, in terms of Regulation 20, is above forty nine per cent, the valuation of the assets of such InvIT shall be conducted by the valuer for quarter ending June, September and December, for incorporating any key changes in the previous quarter and such quarterly report shall be prepared within one month from the date of the end of such quarter.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.]
