Section 38H in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
38H. Trading of security receipts.
(1)The security receipts issued on a private placement basis, which are listed on recognised stock exchanges, shall be traded and such trades shall be cleared and settled in recognised stock exchanges subject to conditions specified by the Board.(2)The trading lot of the security receipts shall not be less than Rs 10 lakh.(3)The trades of security receipts which have been made over the counter, shall be reported on a recognized stock exchange having a nation-wide trading terminal or such other platform as may be specified by the Board.(4)The Board may specify conditions for reporting of trades on the recognized stock exchange or other platform referred to in sub-regulation (3).
