Annexure 1

Sub:  Option exercised under clause 2 of Schedule III A of SEBI (Stock Brokers and Sub Brokers) (Third Amendment) Regulations, 2006 (Regulations)

 

We, (name of the firm), Member, (name of the stock exchange) having SEBI Registration number ……….. were granted registration by the Board on (date of registration) [copy of registration certificate enclosed].

 

We have not completed five financial years from the date of grant of registration by the Board as on 31^st March, 2006 and are covered by the provisions of clause 1 (c) of Schedule III A of SEBI (Stock Brokers and Sub Brokers) (Third Amendment) Regulations, 2006. / We have completed five financial years from the date of grant of registration by the Board and are covered by the provisions of clause 1 (d) of Schedule III A of SEBI (Stock Brokers and Sub Brokers) (Third Amendment) Regulations, 2006 (Delete whichever is not applicable).

 

We hereby opt to pay the fee in respect of securities transactions including off market transactions undertaken by us as per Schedule III A of SEBI (Stock Brokers and Sub Brokers) (Third Amendment) Regulations, 2006 with effect from ………………

 

Thanking you,

 

 

Yours faithfully,

 

 

 

Compliance Officer