Section 297 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
297. Liability for contravention of the Act, rules or the regulations.
(1)The listed issuer or any other person thereof who contravenes any of the provisions of these regulations, shall, in addition to the liability for action in terms of the securities laws, be liable for the following actions by the respective stock exchange(s), in the manner specified by the Board:(a)imposition of fines;(b)suspension of trading;(c)freezing of promoter/promoter group holding of designated securities, as may be applicable in coordination with depositories;(d)any other action as may be specified by the Board from time to time.(2)The manner of revocation of actions specified in clauses (b) and (c) of sub-regulation (1), shall be in the manner specified by the Board.
