Section 246 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
246. Filing of the offer document.
(1)The issuer shall file a copy of the offer document with the Board through the lead manager(s), immediately upon [filing] [Substituted 'registration' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] of the offer document with the Registrar of Companies:(2)The Board shall not issue any observation on the offer document.(3)The lead manager(s) shall submit a due-diligence certificate as per Form A of Schedule V including additional confirmations as provided in Form G of Schedule V along with the offer document to the Board.(4)The offer document shall be displayed from the date of filing in terms of sub-regulation (1) on the websites of the Board, the lead manager(s) and the SME exchange(s).(5)The draft offer document and the offer documents shall also be furnished to the Board in a soft copy.
