Section 51 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
51. Post-issue advertisements.
(1)The lead manager(s) shall ensure that an advertisement giving details relating to subscription, basis of allotment, number, value and percentage of all applications including ASBA, number, value and percentage of successful allottees for all applications including ASBA, date of completion of despatch of refund orders, as applicable, or instructions to self-certified syndicate banks by the registrar, date of credit of specified securities and date of filing of listing application, etc. is released within ten days from the date of completion of the various activities in at least one English national daily newspaper with wide circulation, one Hindi national daily newspaper with wide circulation and one regional language daily newspaper with wide circulation at the place where registered office of the issuer is situated.(2)Details specified in sub regulation (1) shall also be placed on the websites of the stock exchange(s).
