Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 53 in Securities Contracts (Regulation) Rules, 1957

53. What provisions have you made for the levy and recovery of fees, fines and penalties ?

Form B(See rules 6 and 7)[Securities and Exchange Board of India] [Substituted for 'Government of India, Ministry of Finance' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.]New Delhi, the 20 ...........No. ....................................The [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.], having considered the application for recognition/renewal of recognition made under section 3 of the Securities Contracts (Regulation) Act, 1956 by.............................. (name and address of exchange) and being satisfied that it would be in the interest of the trade and also in the public interest so to do, hereby grants, in exercise of the powers conferred by section 4 of the Securities Contracts (Regulation) Act, 1956 recognition to the said exchange under section 4 of the said Act for ................... year/years ending ......................20 .......on a permanent basis in respect of contracts in securities subject to the conditions stated herein below or as may be prescribed or imposed hereafter.
Seal of the[Board] [Substituted for 'Ministry' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.] Signature of Officer
Note:- Application for renewal of recognition shall be made so as to reach the Central Government not less than three months before the expiry of the period. (This certificate, will also have to be published as a Notification in the Gazette of India and also in the Official Gazette of the State in which principal office of the recognised stock exchange is situate).[Form C] [Substituted by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.](See rule 13)Notice to show cause against the withdrawal of recognitionThe Securities and Exchange Board of IndiaMumbai, the...........To....................................................................................................................................................................(name and address of the exchange)You are hereby called upon to show cause on or before ...................... at the office of ............................... ( designation of the officer) why the recognition granted to you under the Ministry of Finance/ the Securities and Exchange Board of India, Notification No. ............................ dated ......................... and Certificate No. ............................. dated .............................. should not be withdrawn for the reasons given in the annexure to this notice.By order and in the name of the Securities and Exchange Board of India.Seal of the Securities andExchange Board of India.