OTHER ISSUE REQUIREMENTS
8.0 The Lead Merchant Banker shall ensure compliance with the following:
8.1 Public Offer by Unlisted Companies with Post Issue Capital upto Rs.5 crores
8.1.1 An unlisted company, with a commercial operation of less than two years proposing to issue securities to the public, resulting in post issue capital of Rs.3 crores and not exceeding Rs.5 crores, shall be eligible to apply for listing of securities only on those stock exchange(s) where trading of securities is screen-based.
8.1.2 The issuer company shall appoint market maker(s) on all the stock exchanges where the securities are proposed to be listed.
8.1.3 The appointment of market makers shall be subject to the following :-
i. At least one market maker undertakes to make market for a minimum period of 18 months and at least one additional market maker undertakes to make market for a minimum period of 12 months from the date on which the securities are admitted to dealing.
ii. Market makers undertake to offer buy and sell quotes for a minimum depth of 3 marketable lots;
iii. Market makers undertake to ensure that the bid-ask spread (difference between quotations for sale and purchase) for their quotes shall not at any time exceed 10%:
iv. The inventory of the market makers on each of such stock exchanges, as on the date of allotment of securities, shall be at least 5% of the proposed issue of the company.
8.1.4 The unlisted companies whose capital after the proposed issue of securities is less than Rs.3 crores shall be eligible to be listed only on the Over the Counter Exchange of India.
8.2 Listing of pure debt / convertible instruments issued by Unlisted infrastructure companies and Municipal Corporations
8.2.1 An unlisted infrastructure company making a public issue of pure debt instruments / convertible debt instruments and a Municipal Corporation making a public issue of pure debt instruments shall be eligible to apply for listing of these instruments in the stock exchanges subject to the following:
(i) all the financial data affected by the change in denomination of shares shall be clearly and unambiguously presented in the offer document.
(ii) comparison of financial ratios representing value per share and comparison of stock market data in respect of price and volume of securities shall be clearly and unambiguously presented in the offer document.
(iii) the capital structure incorporated in the offer document shall be clearly presented giving all the relevant details pertaining to the change in denomination of the shares.
8.3 Rule 19(2)(b) of SC (R) Rules, 1957
8.3.1 In case of a public issue by an unlisted company, the net offer to public shall be at least 25% of the post-issue capital.
8.3.2 In case of a public issue by a listed company, the net offer to public shall be at least 25% of the issue size.
8.3.3 An infrastructure company, satisfying the requirements in Clause 2.4.1 (iii) of Chapter II, inviting subscription from public may not be required to offer at least 25% of its securities to public for subscription as required under rule 19(2)(b) of SC(R) Rules, 1957.
8.3.4 In case of public issues or offers for sale of equity shares or
securities convertible at a later date into equity by unlisted companies
in the information technology sector at least 10% of the securities issued
by such company may be offered to the public subject to the following:-
(i) minimum twenty lacs securities are offered to the public (excluding
reservation, firm allotment and promoter's contribution); and
(ii) the size of the offer to the public i.e. the offer price multiplied by the number of securities offered to the public at point (i) above, is minimum Rs.50 crores.
8.3.5 The issuer company is free to make reservations and/or firm allotments
to various categories of persons mentioned hereafter for the remaining
of the issue size subject to other relevant provisions of these guidelines.
Explanation
Sr. No. | Category of Persons | |
(i) | Permanent employees (including working directors) of the company and in the case of a new company the permanent employees of the promoting companies | |
(ii) | Shareholders of the promoting companies in the case of a new company and shareholders of group companies in the case of an existing company | |
(iii) | Indian Mutual Funds | |
(iv) | Foreign Institutional Investors (including non resident Indians and overseas corporate bodies) | |
(v) | Indian and Multilateral development Institutions. | |
(vi) | Scheduled Banks |
Sr. No. | Category of Persons |
(i) | Indian and Multilateral Development Financial Institutions |
(ii) | Indian Mutual Funds |
(iii) | Foreign Institutional Investors (including non resident Indians and overseas corporate bodies) |
(iv) | Permanent / regular employees of the issuer company |
(v) | Scheduled Banks |
8.4.1 For the purposes of presentation of the capital structure in the
specified
format, the lead merchant banker shall take into account the following:
a) Proposed issue amount = (Promoters� contribution in the proposed issue) + (firm allotment) + (offer through the offer document).
b) Offer through the offer document shall include net offer to the public and reservations to the permitted reserved categories and shall not include the promoters� contribution in the proposed issue and firm allotment.
ii) The unsubscribed portion, if any, after such inter se adjustments amongst the reserved categories shall be added back to the net offer to the public.
8.6.1 Minimum Number of Share Applications and Application Money in public issue
i) In case of public issue at par, the minimum number of shares for which an application is to be made, shall be fixed at 200 shares of face value of Rs.10/- each.
ii) Where the public issue is at a premium or comprises security, whether convertible or non-convertible, or the public issue is of more than one security, the minimum application moneys payable in respect of each security by each applicant, shall not be less than Rs 2000/- irrespective of the size of premium subject to applications being for a multiple of tradeable lots;
Provided that the maximum tradeable lot in any case shall not exceed 100 shares.
Offer price per share | Minimum Tradeable lot
|
Up to Rs 100 | 100 Shares |
Rs 101- Rs 400 | 50 Shares |
More than Rs. 400 | 10 Shares |
8.7.1 No company shall make any further issue of capital in any manner whether by way of issue of bonus shares, preferential allotment, rights issue or public issue or otherwise, during the period commencing from the submission of offer document to the Board on behalf of the company for public or rights issues, till the securities referred to in the said offer document have been listed or application moneys refunded on account of non-listing or undersubscription, etc.
8.7.2 (a) No company shall, pending conversion of Fully Convertible Debentures (FCDs) or Partly Convertible Debentures (PCDs), issue any shares by way of bonus or rights unless similar benefit is extended to the holders of such FCDs or PCDs, through reservation of shares in proportion to such convertible part of FCDs/PCDs.
Provided that shares resulting from the conversion of PCDs/FCDs/Warrants issued prior to the announcing of the record date in relation to rights issue may be granted listing by the concerned Stock exchange(s).
8.8 Period of Subscription
8.8.1 Public Issues
(a) Subscription list for public issues shall be kept open for at least 3 working days and not more than 10 working days.
(b) The public issue made by an infrastructure company, satisfying the requirements in Clause 2.4.1 (iii) of Chapter II may be kept open for a maximum period of 21 working days.
(c) The period of operation of subscription list of public issue shall be disclosed in the prospectus.
8.8.2 Rights Issues
8.8.2.1 Rights issues shall be kept open for at least 30 days and not more than 60
days.
8.9 Price Band
8.9.1 If in a draft offer document submitted to the Board, a price band as per the provisions of clause 3.5.1 of Chapter III of these Guidelines is mentioned, suitable explanatory notes indicating the financial implications, if the price were to be fixed at different ranges within the price band approved by the company Board / General Body, shall be disclosed in the offer document.
8.10 Retention of Oversubscription
8.10.1 The quantum of issue whether through a rights or a public issue, shall not exceed the amount specified in the prospectus/ letter of offer.
Provided that an oversubscription to the extent of 10% of the net offer to public is permissible for the purpose of rounding off to the nearer multiple of 100 while finalising the allotment.
8.11 Underwriting
8.11.1 The issuers have the option to have a public issue underwritten by the underwriter.
8.11.2 In respect of every underwritten issue, the lead merchant banker(s) shall accept a minimum underwriting obligation of 5% of the total underwriting commitment or Rs.25 lacs whichever is less.
8.12 Updation of Offer Document
8.12.1 The Lead Merchant Banker shall ensure that the particulars as per audited statements contained in the offer document are not more than 6 months old from issue opening date.
8.12.2 In respect of a Government company making a public issue, the auditors report in the prospectus shall not be more than six months old as on the date of filing of the prospectus with the Registrar of Companies or the Stock Exchange as the case may be.
8.13 Compliance Officer to be Appointed by Lead Merchant Banker
8.13.1 The merchant bankers shall appoint a senior officer as Compliance Officer to ensure that all Rules, Regulations, Guidelines, Notifications etc. issued by the Board, the Government of India, and other regulatory organizations are complied with.
8.13.2 The Compliance Officer shall co-ordinate with regulatory authorities in various matters and provide necessary guidance as also ensure compliance internally.
8.13.3 The Compliance Officer shall also ensure that observations made/ deficiencies pointed out by the Board do not recur.
8.14 Incentives to Prospective Shareholders
8.14.1 The issuer shall not offer any incentives to the prospective investors by way of medical insurance scheme, lucky draw, prizes, etc.
8.15 New Financial Instruments
8.15.1 The lead manager shall ensure adequate disclosures in the offer document, more particularly relating to the terms and conditions, redemption, security, conversion and any other relevant features of any new financial instruments such as Deep Discount Bonds, Debentures with Warrants, Secured Premium Notes etc.
8.16 Issue of Debentures Bearing Interest Less Than Bank Rate
8.16.1 Whenever FCDs are issued bearing interest at a rate less than the Bank Rate, the offer document shall contain disclosures about the price that would work out to the investor, taking into account the notional interest loss on the investment from the date of allotment of FCDs to the date(s) of conversions).
8.17 Requirement of Monitoring Agency
8.17.1 In case of issues exceeding Rs.500 crores, the issuer shall make arrangements for the use of proceeds of the issue to be monitored by one of the financial institutions.
8.17.2 A copy of the monitoring report as per the format specified at Schedule-XIX, shall be filed with the Board by the said monitoring agency, on a half yearly basis, till the completion of project, for the purposes of record.
8.18 Safety Net or Buy Back Arrangement
8.18.1 Any safety net scheme or buy-back arrangements of the shares proposed in any public issue shall be finalised by issuer company with the lead merchant banker in advance and disclosed in the prospectus.
8.18.2 Such buy back or safety net arrangements shall be made available only to all original resident individual allottees.
8.18.3 Such buy back or safety net facility shall be limited upto a maximum of 1000 shares per allottee and the offer shall be valid at least for a period of 6 months from the last date of despatch of securities.
8.18.4 The financial capacity of the person making available buy back
or safety net facility shall be disclosed in the draft prospectus.
8.19 Utilisation of funds in case of Rights Issues
8.19.1 The issuer company may utilise funds collected against rights issues after satisfying regional stock exchange that minimum 90% subscription has been received.
8.20 Option to Receive Securities in Dematerialised Form
8.20.1 The Lead merchant Banker shall incorporate a statement in the offer document and in the application form to the effect that the investors have an option to either receive securities in the form of physical certificates or hold them in a dematerialised form.
8.21 Issue Opening Date
8.21.1 An issue shall open within 365 days from the date of issuance of the observation letter by the Board, if any or 365 days from the 22nd day from the date of filing of the draft offer document with the Board, if no observation letter is issued.
8.21.2 Presentation of financials in case of change of denomination
In case of change in standard denomination of equity shares, the compliance with the following shall be ensured while making disclosure in the offer document:-
(i) all the financial data affected by the change in denomination of shares shall be clearly and unambiguously presented in the offer document.
(ii) comparison of financial ratios representing value per share and comparison of stock market data in respect of price and volume of securities shall be clearly and unambiguously presented in the offer document.
(iii) the capital structure incorporated in the offer document shall
be clearly presented giving all the relevant details pertaining to the
change in denomination of the shares.