Section 15(2) in Securities Contracts (Regulation) Rules, 1957
(2)Every member of a recognised stock exchange shall maintain and preserve the following documents for a period of two years:(a)Member's contract books showing details of all contracts entered into by him with other members of the same exchange or counterfoils or duplicates of memos of confirmation issued to such other members.(b)Counterfoils or duplicates of contract notes issued to clients.(c)Written consent of clients in respect of contracts entered into as principals.
