Section 107 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
107. In-principle approval of recognized stock exchange(s). - (1) The issuer or the issuing company, as the case may be, shall obtain in-principle approval from recognised stock exchange as follows:
(a)in case of an initial public offer or an issue of Indian Depository Receipts (hereinafter referred to as `IDRs') , from all the recognised stock exchange(s) on which the issuer or the issuing company, proposes to get its specified securities or IDRs, as the case may be, listed; and(b)in case of other issues, before issuance of further securities, as follows:(i)where the securities are listed only on recognised stock exchange(s) having nationwide trading terminals, from all such stock exchange(s);(ii)where the securities are not listed on any recognised stock exchange having nationwide trading terminals, from all the stock exchange(s) on which the securities of the issuer are proposed to be listed;(iii)where the specified are listed on recognised stock exchange(s) having nationwide trading terminals as well as on the recognised stock exchange(s) not having nationwide trading terminals, from all recognised stock exchange(s) having nationwide trading terminals.
