Section 15G in The Securities and Exchange Board of India Act, 1992
15G. Penalty for insider trading.
If any insider who,—(i)either on his own behalf or on behalf of any other person, deals in securities of a body corporate listed on any stock exchange on the basis of any unpublished price-sensitive information; or(ii)communicates any unpublished price-sensitive information to any person, with or without his request for such information except as required in the ordinary course of business or under any law; or(iii)counsels, or procures for any other person to deal in any securities of any body corporate on the basis of unpublished price-sensitive information,shall be liable to a penalty which shall not be less than ten lakh rupees but which may extend to twenty-five crore rupees or three times the amount of profits made out of insider trading, whichever is higher.
