Section 135 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
135. Security deposit.
(1)The issuer shall, before the opening of the subscription list, deposit with the designated stock exchange, an amount calculated at the rate of one per cent. of the issue size available for subscription to the public in the manner specified by the Board and/or the stock exchange(s).(2)The amount specified in sub-regulation (1) shall be refundable or forfeitable in the manner specified by the Board.
