Section 209 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
209. Reporting of transactions by the promoters and promoter group.
(1)The issuer shall ensure that transactions in securities by the promoters and promoter group during the period between the date of filing of the draft offer document or offer document, as the case may be, and the date of closure of the issue shall be reported to the stock exchange(s) within twenty four hours of such transactions.
