Section 64 in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
64. Suspension of certificate.-
The Board may suspend the certificate of registration granted to a depository or a participant, if such depository or participant:-(a)contravenes any of the provisions of the Act, the Depositories Ordinance, the bye-laws, agreements and these regulations;(b)fails to furnish any information relating to its activity as a depository or participant as required under these regulations;(c)does not furnish the information called for by the Board under clause (a) of sub-section (1) of section 18 of the Depositories Ordinance or furnishes information which is false or misleading in any material particular;(d)does not co-operate in any inspection or investigation or enquiry conducted by the Board;(e)fails to comply with any direction of the Board issued under section 18 of the Depositories Ordinance; or(f)fails to pay the annual fee referred to in regulation 8.
