Section 66 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
66. Record of services.
(1)Every participant shall maintain the following records and documents, namely : -(a)records of all the transactions entered into with a depository and with a beneficial owner;(b)details of securities dematerialised, rematerialised on behalf of beneficial owners with whom it has entered into an agreement;(c)records of instructions received from beneficial owners and statements of account provided to beneficial owners; and(d)records of approval, notice, entry and cancellation of pledge or hypothecation, as the case may be.(2)Every participant shall make available for the inspection of the depository in which it is a participant all records referred to in sub-regulation (1).(3)Every participant shall allow persons authorised by the depository in which it is a participant to enter its premises during normal office hours and inspect its records.(4)Every participant shall intimate the Board the place where the records and documents are maintained.(5)Subject to the provisions of any other law, the participant shall preserve records and documents for a minimum period of eight years.
