SEBI introduces e-payment facility for payment of penalties, disgorgement amounts, etc.
In order to enable ease of paying penalties, disgorgement amounts, settlement amounts, legal charges and recovery amounts, SEBI is introducing an option for e-payment of such amounts. Such payments may be remitted to the SEBI accounts detailed below:
Account No. for remittance of penalties levied by Adjudication Officer | |
Bank Name | State Bank of India |
Branch | Bandra-Kurla Complex |
RTGS Code | SBIN0004380 |
Beneficiary Name | SEBI – Penalties Remittable To Government of India |
Beneficiary A/c No. | 31465271959 |
Account No. for remittance of Settlement Amounts and Legal Charges/Recovery Amounts | |
Bank Name | Bank of India, |
Branch | Bandra-Kurla Complex |
RTGS Code | BKID 0000122 |
Beneficiary Name | Securities and Exchange Board of India |
Beneficiary A/c No. | 012210210000007 |
Account No. for remittance of Disgorgement Amounts | |
Bank Name | Bank of India, |
Branch | Bandra-Kurla Complex |
RTGS Code | BKID 0000122 |
Beneficiary Name | Securities and Exchange Board of India |
Beneficiary A/c No. | 012210210000008(for orders under Section 11B of SEBI Act) 012210210000007(for orders under Section 12A of the SCR Act and 19A of Depositories Act) |
All payees are advised to henceforth, forward the details and confirmation of the payments so made, to the concerned dealing department of SEBI for their records as per the format provided at Annexure A.
Mumbai
August 09, 2016
Annexure A
Format for forwarding details and confirmations of e-payments made to SEBI
1. Case Name :
2. Name of Payee:
3. Date of payment:
4.Amount Paid:
5.Transaction No:
6. Bank Details in which payment is made:
7. Payment is made for: (like penalties/disgorgement/recovery/Settlement amount and legal charges along with order details)
August 09, 2016