Securities And Exchange Board Of India - Subsection
Section 58(10) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(10)(a)If a beneficial owner intends to create a hypothecation on a security owned by him he may do so in accordance with the provisions of sub-regulations (1) to (9).(b)The provisions of sub-regulations (1) to (9) shall mutatis mutandis apply in such cases of hypothecation:Provided that the depository before registering the hypothecatee as a beneficial owner shall obtain the prior concurrence of the hypothecator.
