Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(2)In addition to the obligation of custodian of securities under any other regulations, the custodian of securities shall:(a)report to the depositories and the Board on a daily basis the transactions entered into by the foreign portfolio investor in the form and manner prescribed by the Board and/or depositories from time to time;(b)monitor investment of the foreign portfolio investors;(c)maintain the relevant true and fair records, books of accounts, and documents including the records relating to transactions of foreign portfolio investors;(d)report the holdings of foreign portfolio investors who form part of investor group to the depositories and the depositories shall club the investment limits to ensure that combined holdings of all these foreign portfolio investors remains below ten per cent of the issued capital of the investee company at any time.
