Section 206 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
206. Post-issue advertisements.
(1)The lead manager(s) shall ensure that advertisement giving details relating to subscription, basis of allotment, number, value and percentage of all applications including ASBA, number, value and percentage of successful allottees for all applications including ASBA, date of completion of despatch of refund orders, as applicable, or instructions to self-certified syndicate banks by the registrar, date of credit of the IDRs and date of filing of listing application, etc. is released within ten days from the date of completion of the various activities in at least one English national daily newspaper with wide circulation, one Hindi national daily newspaper with wide circulation.(2)Details specified in sub regulation (1) shall also be placed on the websites of the stock exchanges where the securities are listed.
