Section 15 in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
15. Offer document and advertisements.
(1)The Offer document of the REIT shall contain material, true, correct and adequate disclosures to enable the investors to make an informed decision.(2)Without prejudice to the generality of sub-regulation (1), the offer document shall-(a)include all information as specified in Schedule III to these regulations or as specified in any circulars or guidelines issued by the Board in this regard;(b)not be misleading and not contain any untrue statements or misstatements;(c)not provide for any guaranteed returns to the investors;(d)include such other disclosures as may be specified by the Board.(3)Any advertisement material relating to any issue of units of the REIT shall not be misleading and shall not contain anything extraneous to the contents of the offer document.(4)If an advertisement contains positive highlights, it shall also contain risk factors with equal importance in all aspects including print size.(5)The advertisements shall be in accordance with the offer document and any circulars or guidelines as may be specified by the Board in this regard.
