Section 33 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
33. Maintenance of proper books of accounts, records and documents.
(1)Every designated depository participant shall keep or maintain, as the case may be, the relevant true and fair records, books of accounts, and documents including the records relating to registration of foreign portfolio investors.(2)The designated depository participant shall intimate to the Board in writing the location where such books, records and documents will be kept or maintained.(3)Subject to the provisions of any other law for the time being in force, every designated depository participant shall preserve the books of accounts, records and documents specified in this regulation at all times.
