Section 54 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
54. Records to be maintained.
(1)Every depository shall maintain the following records and documents, namely : -(a)records of securities dematerialised and rematerialised;(b)the names of the transferor, transferee, and the dates of transfer of securities;(c)a register and an index of beneficial owners;(d)details of the holding of the securities of beneficial owners as at the end of each day;(e)records of instructions received from and sent to participants, issuers, issuers' agents and beneficial owners;(f)records of approval, notice, entry and cancellation of pledge or hypothecation, as the case may be;(g)details of participants;(h)details of securities declared to be eligible for dematerialisation in the depository; and(i)such other records as may be specified by the Board for carrying on the activities as a depository.(2)Every depository shall intimate the Board the place where the records and documents are maintained.(3)Subject to the provisions of any other law the depository shall preserve records and documents for a minimum period of eight years.
