4.1.2. For unlisted companies eligible to bring out public issues at premium in accordance with Clause 3.2.2 in Chapter III, the promoters shall contribute not less than 50% of the post-issue capital of the issuer company.

Provided that if the size of the issue exceeds Rs.100 crores; Promoting companies' contribution shall be computed on the basis of total equity to be issued (including premium) at present and in future upon conversion of optionally convertible instruments including warrants.

Such contribution may be computed by applying the slab rates in the manner mentioned below:
 

Size of Capital Issue  (Including Premium)	Percentage of contribution
On first 100 crores of issue	50%
Next 200 crores	40%
Next 300 crores	30%
Balance issue amount	15%

Note: While computing the extent of promoters contribution, the amount to be computed against the last slab shall be so adjusted that on average promoters contribution is not less than 20% of the post-issue capital after conversion.

4.5. Promoters Contribution in Case of Public Issues by Infrastructure Companies

4.5.1  For unlisted infrastructure companies eligible to bring out public issues at premium in accordance with Clause 3.2.2 of Chapter III, the promoters along with equipment suppliers and other strategic investors shall contribute not less than 50% of the post-issue capital of the issuer company at the same or higher price than the price at which the securities are being offered to the public.

4.5.2  The contribution by equipment suppliers and other strategic investors shall be eligible to be treated as promoters contribution.

Chapter V

5.7.3 After the prospectus or letter of offer has been filed with the Registrar of Companies or stock exchange, the printed prospectus or letter of offer shall be forwarded to Board at least 10 days prior to the issue opening date.

Chapter VII

7. 1 Association of Resource Personnel

7.1.1 Lead Merchant Banker responsible for post issue obligations (Post-issue Lead Merchant Banker) shall ensure that a public representative nominated by the Board is associated in the process of finalisation of basis of allotment in following cases :

1. Par issues with oversubscription level of more than 5 times.
2. Premium issues with oversubscription level of more than 2 times.

Chapter XVI

[old clause] 16.1.4(b)The lead merchant banker shall submit one final printed copy of the Final offer document to Primary Market Department, SEBI, Mittal Court, A Wing, Ground Floor, Nariman Point, Mumbai.

[old schedule] SCHEDULE XXIII

1. The Lead merchant banker shall forward a copy of the Draft Prospectus, to the Board in the form of a floppy duly Write Protected with the name of the company and the Lead merchant banker mentioned on the label.


ii.) Data Format
 

2. The file shall be in the ASCII format with `Carriage Return’ (CR) and `Line Feed’ (LF) characters only.


Page break or `Form Feed’ (FF) characters shall be avoided where

possible.

3. The width of each line shall be a maximum of 70 characters.
4. Table, if any, shall be given with columns separated by spaces only. Larger table may have each row wrapped.
5. In case of large files, the file may be split over two or more floppies.
6. The DOS attributes of the file shall be set as ARCHIVE and READ ONLY.
7. The file shall NOT contain any :

• control characters, other than CR and LF
• tabs or indents
• fond codes or print enhancement characters
• graphic images
• graphic line draw characters.

7. The file name shall be in the following format : XXX.NN

XXX - to indicate the name of the company

NN - to indicate the year.

iii) The Lead Merchant Banker shall submit a forwarding letter containing the following information.
 

1	Name of the Company
2	Issue Details
		Remarks
3	Printed copy enclosed
4	Floppy containing document enclosed
5	Floppy content is in:-
	i) Word Format (*.doc)
	ii) Rich Text Format (*.rft)
	iii) Hyper Text Mark-up language (*.html)
6	The columnar data/figures are in Table format
7	Printed copy is verified with floppy contents and both are in order.