Securities And Exchange Board Of India - Subsection
Section 74(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(1)Any beneficial owner, who has entered into an agreement with a participant, shall inform the participant of the details of the certificate of security which is to be dematerialised, and shall surrender such certificate to the participant :Provided that where a beneficial owner has appointed a custodian of securities, then he may surrender the certificates of security to the participant through his custodian of securities.
