Section 8 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
8. Application by specified listed company.
(1)Every specified listed company shall make an application to the Designated Service Provider in accordance with [sub-regulation (1) or sub-regulation (2), as the case may be, of regulation 12] [Substituted for 'sub-regulation (2) of regulation 12' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] for allotment of unique identification numbers for itself and for its related persons.(2)Every public company specified in the notification issued under regulation 5 and which intends to get its securities listed in a recognized stock exchange shall make an application to the Designated Service Provider for allotment of unique identification numbers for itself and for the related persons mentioned in [clause (b) of regulation 5] [Substituted for 'clause (b) of regulation 4', by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] simultaneously with the filing of the offer document with the Central Listing Authority.
