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THE GAZETTE OF EXTRAORDINARY PART �III � SECTION 4 PUBLISHED BY AUTHORITY SECURITIES AND EXCHANGE BOARD OF NOTIFICATION Mumbai, the 31st �March, 2008 SECURITIES AND
EXCHANGE BOARD OF F. No. 11/LC/GN/2008/21669 -� In exercise
of the powers conferred by section 30 read with clause (k) of sub-section (2)
of section 11 of the Securities and Exchange Board of India Act, 1992 (15 of
1992), the Board hereby makes the following Regulations to further amend the Securities
and Exchange Board of India (Buy Back of Securities) Regulations, 1998, Securities
and Exchange Board of India (Custodian of Securities) Regulations, 1996, Securities
and Exchange Board of India (Merchant Bankers) Regulations, 1992, Securities
and Exchange Board of India (Mutual Funds) Regulations, 1996, Securities and
Exchange Board of India (Substantial Acquisition of Shares and Takeovers)
Regulations, 1997 and Securities and Exchange Board of India (Venture Capital
Funds) Regulations, 1996, namely :- Short title 1.�� These
regulations may be called the Securities and Exchange Board of India (Payment
of Fees) (Amendment) Regulations, 2008. Commencement 2.�� They
shall come into force on Amendment to the Securities and Exchange Board of 3. In the Securities
and Exchange Board of India (Buy-Back of Securities) Regulations, 1998 in
Schedule IV, for paragraph (1), the following paragraph shall be substituted,
namely:- �(1).
Every merchant banker shall while submitting the offer
document or a copy of the public announcement to the Board, pay fees as set out
below:-
Amendment to the Securities and Exchange Board of 4. In the Securities and Exchange
Board of India (Custodian of Securities) Regulations, 1996, in Second Schedule, in Part A,
for the figures �0.001%�, the figures �0.0005%� shall be substituted. Amendment to the Securities
and Exchange Board of 5. In the Securities and Exchange Board of India
(Merchant Bankers) Regulations, 1992, in Schedule IV, for clause 1, the
following clause shall be substituted, namely:- �1. There shall be charged on every draft offer document
submitted by a merchant banker to the Board, a fee at the following rates: A. Public Issues
B. Rights Issues
Amendment to the Securities
and Exchange Board of 6. In the
Securities and Exchange Board of (i)
In the Second
Schedule, in paragraph I, in item B, for the words �fifty lakhs�, the following
words shall be substituted, namely:- �twenty five lakhs� (ii)����� In the Second Schedule, in paragraph I, for item D,
the following item shall be substituted, namely:- �D. Filing fees for offer
documents ������ 0.005 per cent of the
amount raised in the new fund offer, subject to a minimum of rupees one lakh and a maximum of rupees fifty lakhs.� Amendment to Securities
and Exchange Board of 7. In the
Securities and Exchange Board of i)��� in regulation 4, in sub-regulation (3), for
the words �one lakh rupees�, the words �fifty thousand rupees� shall be
substituted;��� ii)�� in regulation 18, for sub-regulation (3), the
following sub-regulation shall be substituted, namely:- �(3) The acquirer shall, while filing the draft
letter of offer with the Board under sub-regulation (1), pay a fee as mentioned
in the following table, by bankers� cheque or demand
draft drawn in favour of the �Securities and Exchange
Board of India�, payable at Mumbai:
Amendment to Securities
and Exchange Board of 8.�� In
the Securities and Exchange Board of India (Venture Capital Funds) Regulations,
1996, in Second Schedule, in Part A, for the word and figure �Rs. 10,00,000�,
the word and figure �Rs. 5,00,000�� �shall be substituted. � C. B. BHAVE CHAIRMAN SECURITIES AND
EXCHANGE BOARD OF [ADVT. III/IV/69ZB/2008/Exty.] |
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