Securities And Exchange Board Of India - Subsection
Section 16(8) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(8)With respect to listing of privately placed units,-(a)its units shall be mandatorily listed on the designated stock exchange(s) within thirty working days from the date of [allotment] [Substituted 'final closing' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).];(b)trading lot for the purpose of trading of units on the designated stock exchange shall be rupees one crore.[Notwithstanding the above, if an InvIT invests not less than eighty per cent of the value of the InvIT assets, [in completed and revenue generation assets] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] the trading lot for the purpose of trading of units on the designated stock exchange of such InvIT shall be rupees two crore;]
