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DEPUTY GENERAL MANAGER

MARKET REGULATION DEPARTMENT

E-mail: sundaresanvs@sebi.gov.in

 

MAPIN/Cir – 42/2004

December 1, 2004

 

To All

 

Foreign Institutional Investors (FIIs) and

Custodians of Securities

 

 

Dear Sir/Madam,

 

Sub:    Registration of FIIs and their Sub-Accounts under the Central Database of Market Participants (MAPIN database) - Clarifications

 

1.      SEBI, vide notification dated September 28, 2004, has notified FIIs and their sub-accounts as ‘specified investors’ who are required to obtain a Unique Identification Number (UIN) under the SEBI (Central Database of Market Participants) Regulations, 2003 by March 31, 2005.  Pursuant to the said notification, SEBI vide circular No.MAPIN/Cir-37/2004 dated October 27, 2004, specified the procedure to be followed by the ‘specified investors’ for obtaining the UIN.

 

2.      However, subsequently the custodians on behalf of the FIIs and their sub-accounts have submitted several representations to SEBI regarding the difficulties faced by them in complying with the requirements of the registration procedure. Pursuant to the above, a series of meetings was also held with the custodians during which certain amendments/modifications to the Application Forms were suggested in order to ease out the problems faced by the FIIs and their sub-accounts during the registration procedure.

 

3.      In view of the representations received and in order to remove the difficulties and hardships faced by the FIIs and their sub-accounts during the procedure for registration under the MAPIN database, certain modifications have been made to Form B of the application form. A copy of the revised Application Form - B to be used by FIIs and their sub-accounts to apply for a UIN is enclosed as Annexure A.


 

 

 

4.      In addition to the above, it is clarified that:

 

4.1.  In  Part A of Form B,

4.1.1.     Under the column ‘Previous Names (if any)’, the FII/sub account shall indicate any change of name subsequent to its registration with SEBI.

4.1.2.     Under the fields ‘Registration Number’, ‘Registration / Formation Date’ etc the FII/Sub account shall submit the particulars of its SEBI Registration.

4.1.3.     The ‘Address for communication’ of the FII / Sub-account shall be the address mentioned by the FII/Sub-Account at the time of obtaining registration from SEBI.

4.1.4.     The list of documents currently accepted as ‘Proof of Address’,  has been expanded to include the following documents:

 

a)     A copy of the application form submitted to SEBI for registration as a FII / sub-account.

b)     A copy of the letter sent by SEBI conveying approval of registration as a FII / sub-account to the concerned entity. The letter must bear the SEBI registration number and the mailing address of the FII / sub-account as well as the mailing address of the custodian.

c)      However, in cases where the domestic custodian has been changed and the new custodian does not have access to any of the documents mentioned at (a) and/or (b) above, a copy of the letter sent by SEBI  taking note of the change in custodian to the concerned FII / sub-account. The letter must bear the SEBI registration number and the mailing address of the FII / sub-account as well as the mailing address of the custodian.

 

4.2.  In Part B of Form B, the column titled ‘Net-worth’ need not be filled in by the FII/Sub account.

 

4.3.  In Part C of Form B,

4.3.1.     The column for ‘Relationship’ will be filled in by the FIIs and their Sub-accounts in accordance with Note No. 5.

4.3.2.     Where the application form is submitted by an authorized representative of the FII / sub-account, a duly notarized copy of the Power of Attorney must accompany the form. 


 

 

 

4.4.  Entities not registered with SEBI but investing through the GDR / FDI route are presently not notified as ‘specified investors’ under the captioned regulations.

 

4.5.  The custodians may make the payment towards the registration fees through a consolidated demand draft.

 

5.      This clarificatory circular is being issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992, read with Regulation 16A of the SEBI (Central Database of Market Participants) Regulations, 2003 to protect the interest of investors in securities and to promote the development of, and to regulate the securities market.

 

 

Yours faithfully,

 

 

 

V S SUNDARESAN

 

 

Encl: A copy of revised Application Form B

FORM B

 

Application Form / Form for intimating changes – Bodies Corporate, Intermediaries and  specified investors

 

[Note: All persons mentioned in regulation 12(2) shall fill up Part A & Part C. If applicant is specified intermediary or registered with SEBI, it shall fill up Part A, B & C of this form]

 

(For use by POS only)

 

Registration Fee – Rs. --- (Demand drafts in favour of ‘_____’ Only)

 

TIN ID:

 

Drawn on Bank

Data Uploaded on: __/ __/ ____

 

DD No.

 

Payable at

 

 

PART A

 

 

FIRST APPLICATION

 

AMENDMENT

Unique ID No.

 

 

 

 

 

 

 

 

 

(Please provide in case of amendment only)

 

Organisation Name

(Name written here will appear on the identity card)

 

 

Short Name

 

 

 

 

 

 

 

 

 

 

 

Previous Names (if any)

Effective Date

 

1)

 

 

 

 

 

 

 

 

2)

 

 

 

 

 

 

 

 

3)

 

 

 

 

 

 

 

 

4)

 

 

 

 

 

 

 

 

5)

 

 

 

 

 

 

 

 

 

d

d

m

m

y

y

y

y

 

Form / Type  of Organisation as on the date of this application (Please tick only one)

 

 

Public Limited Company

 

Private Limited Company

 

Company Limited by Guarantee

 

 

 

 

 

 

 

Scheduled Commercial Bank

 

Urban Bank

 

Co-operative Bank

 

 

 

 

 

 

 

Registered Trust

 

Unregistered Trust

 

Proprietorship Firm

 

 

 

 

 

 

 

Registered Partnership Firm

 

Unregistered Partnership Firm

 

NBFC

 

 

 

 

 

 

 

Registered Society

 

Unregistered Society

 

Foreign Institutional Investor

 

 

 

 

 

 

 

Others

 

Foreign Venture Capital Investors

 

Sub-accounts

 

Registration No.

 

Registration/ Formation Date

 

 

 

 

 

 

 

 

 

 

 

 

d

d

m

m

y

y

y

y

 

State of Registration

 

Head Office City

 

Note:

(i)                  Copy of the registration document/partnership deed/trust deed may be submitted.

(ii)                Original documents will be verified by Registration Officer at the time of submitting application form.

 

Sr.

Stock Exchange on which the company is listed (if applicable)

1

 

2

 

3

 

Address for Communication: (Mailing address to be used by SEBI)

House No./Apt Name/Block No:

 

Road/Street/Lane:

 

Area:

 

City/Post/Taluka:

 

Pin

 

 

 

 

 

 

 

Telephone:

 

 

 

 

 

       

 

 

 

 

 

 

 

 

 

 

                

STD Code

 

Telephone Number

 

 

Proof of Address (Please Tick)

 

 

Copy of Income Tax Return

 

Bank Statement

 

Leave & License Agreement

 

Sale Agreement

 

 

Copy of SEBI approval letter / Copy of SEBI letter conveying change in custodian to FII/ Copy of original application form submitted to SEBI (any one)

 

ROC Registration Certificate  

 

Please provide details of document submitted

Document No.

Place of Issue

Document Date

 

 

 

 

 

 

 

 

 

 

 

 

 

 

d

d

m

m

y

y

y

y

 

Declaration

 

On behalf of ______________________________________________________, we hereby confirm the following:

 

 

 

We have not applied for unique identification number under this application earlier and we are applying for the first time.

 

 

OR

 

 

We have applied for registration earlier and unique identification number has been allotted to us. This

 

 

application is for intimation of changes in the information given earlier.

 

We declare that this application is made in the capacity of the applicant as a Body Corporate / Intermediary / Other entity.  We certify that the information given in this form is true and correct.

 

Authorised Signatory (Copy of Power of attorney to be provided)

Name

Designation

Signature

 

 

 

 

Place:

Date:

Acknowledgement

Part – A

 

 

FIRST APPLICATION

 

AMENDMENT

Unique identification number

 

 

 

 

 

 

 

 

 

(Please provide in case of amendment only)

 

(For use by POS only)

 

TIN :

 

We acknowledge the receipt of application form together with fee.  Please collect the identity card on date mentioned below.

 

 

 

 

 

 

 

 

d

d

m

m

y

Y

y

y

 

 

Date:                                                                                                                                                                                                                                                                                                                                                                                                             POS Seal and Signature
PART B

 

DETAILS TO BE PROVIDED IF THE APPLICANT IS REGISTERED WITH SEBI

 

Networth (Rs. in lakh rounded off to the nearest lakh)

 

 

 

 

 

 

 

 

 

 

As on year ended __/ __/ ____

 

 

 

 

 

 

 

 

 

 

 

 

Intermediary / Investor Type #

SEBI Registration No.

SEBI Registration Date

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

d

d

m

m

y

y

y

y

 

 

# Please write from the list below. In case space is not sufficient, please attach additional sheets containing the details in the above stated format. Additional sheet may be printed on letterhead of the organisation and duly signed. In case of multiple SEBI registrations, please mention each separately.

 

Sr

Type of Intermediary/ Investor

Sr

Type of Intermediary / Investor

1

Banker to Issue

12

Portfolio Manager

2

Clearing Corporation

13

Registrar & Transfer Agent Category - I

3

Collective Investment Scheme

14

Registrar & Transfer Agent Category - II

4

Credit Rating Agency

15

SLS Approved Intermediary

5

Custodian

16

Stock Broker *

6

Debenture Trustee

17

Stock Exchange

7

Depository

18

Sub Broker **

8

Depository Participant

19

Underwriter

9

Investor Association (SEBI Recognised)

20

Venture Capital Fund

10

Merchant Banker Category – I

21

Foreign Institutional Investor

11

Mutual Fund

22

Sub-account

                                                                  23 Foreign Venture Capital Investor

* In case of Stock Brokers, please mention in the following format

** In case of Sub- Brokers, please mention in the following format

‘Stock Broker – XYZ Stock Exchange’

‘Sub Broker – XYZ Stock Exchange’

 

Declaration

 

On behalf of ______________________________________________________, we hereby declare and state that the information given in this form is true and correct.

 

 

Authorised Signatory (Copy of power of Attorney to be provided)

Name

Designation

Signature

 

 

 

 

 

(for use by POS only)

 

It is hereby confirmed that the above information is verified with the original documents submitted and found to be in accordance with such documents.

 

 

Signature of Registration Officer:

 

Seal:

 

 

PART C

 

Form for Establishing Association / Dissociation

 

[Note: (1) This form is to notify association/ dissociation between intermediary/listed company/ specified investor with related persons and such other persons as is required under these regulations. This form has to be submitted after the unique identification number has been allotted to Company/ Intermediary/specified investor. (2) Please submit separate forms for association and dissociation]

 

 

Request For Association

 

Request For Dissociation

 

Name of the Applicant

 

Nature of the Applicant

Intermediary / Listed Company / Other Corporate/ FII/Sub-account/FVCI/Other specified investor  

 

Unique identification number

 

 

 

 

 

 

 

 

 

 

We notify the association/dissociation between our organisation and the entities listed here below, as per the details given below.

 

NAME

Unique ID No.

Relationship

(Refer Note 1, 2 & 5)

Type Of Intermediary / Investor

(Refer Note 3)

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

Notes:

1.        Relationships specific to specified Listed Company are – Associate, Compliance Officer of listed company, Director, Managing Director/Whole Time Director, Promoter, Designated Employee of Listed Company, Subsidiary/Holding Company and Relatives of above.

2.        Relationships specific to specified Intermediary are – Associate, Company, Director, Managing Director/Whole Time Director/Partner/Proprietor, Promoter/Sponsor, Personnel, Compliance Officer of intermediary, Office Bearer of Investor Association and Relatives of above.

3.        Please mention ‘Type of Intermediary’ if the role selected is Compliance Officer of Intermediary. A complete list of intermediaries is given in Part B of the application form.

4.        Please attach additional sheets containing the details in the above stated format if required. Additional sheet may be printed on letterhead and duly signed.

5.        Relationship specific to FII / FVCI is FII/Sub-account.

 

Authorised Signatory (Copy of Power of Attorney to be provided)

 

Name

Designation

Signature

 

 

 

 

Acknowledgement

 

PART C

 

Form for Establishing Association / Dissociation

 

 

Request For Association

 

Request For Dissociation

 

 

Unique identification number

 

 

 

 

 

 

 

 

 

 

 

We acknowledge the receipt of application form. The relationship as applied for will be established by ___/___/______

 

Date:                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                         Signature of Registration Officer and Seal