Section 23 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
23. Filing of transactions of securitisation, reconstruction and creation of security interest.
- [(1)] [Section 23 renumbered as sub-section (1) by Act No. 44 of 2016.] The particulars of every transaction of securitisation, asset reconstruction or creation of security interest shall be filed, with the Central Registrar in the manner and on payment of such fee as may be prescribed [* * *] [Omitted 'within thirty days after the date of such transaction or creation of security, by the asset reconstruction company or the secured creditor, as the case may be:' by Act No. 44 of 2016.][* * *] [Omitted 'Provided that the Central Registrar may allow the filing of the particulars of such transaction or creation of security interest within thirty days next following the expiry of the said period of thirty days on payment of such additional fee not exceeding ten times the amount of such fee.' by Act No. 44 of 2016.][Provided [* * *] [Inserted by Act No. 1 of 2013] that the Central Government may, by notification, require registration of all transactions of securitisation, or asset reconstruction or creation of security interest which are subsisting on or before the date of establishment of the Central Registry under sub-section (1) of section 20 within such period and on payment of such fees as may be prescribed.](2)[ The Central Government may, by notification, require the registration of transaction relating to different types of security interest created on different kinds of property with the Central Registry.(3)The Central Government may, by rules, prescribe forms for registration for different types of security interest under this section and fee to be charged for such registration.] [Inserted by Act No. 44 of 2016.]
