Securities and Exchange Board of India (Issue and Listing of Debt Securities)(Second Amendment) Regulations, 2017

No. SEBI/LAD-NRO/GN/2017-18/023.? In  exercise of the powers conferred under Section 30 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  (Issue and Listing of Debt Securities) Regulations, 2008, namely,–

1.These   regulations   may  be  called  the Securities and Exchange Board of India (Issue  and Listing of Debt Securities)(Second Amendment) Regulations, 2017.

2. They shall come into force on the date of their publication in the Official Gazette.

3. In the Securities  and Exchange  Board of India (Issue and Listing of Debt Securities)  Regulations, 2008, in sub-regulation (1) of Regulation (2), —

i. in clause (e), the existing definition of the term “debt securities” shall be substituted with the following definition, namely –

“(e) “debt securities”  means non-convertible  debt securities  which create or acknowledge indebtedness and includes debentures, bonds and such other securities of a body corporate or a Trust  registered  with the Board  as a Real  Estate  Investment  Trust  or an Infrastructure Investment Trust, or any statutory body constituted by virtue of a legislation, whether constituting a charge on the assets of the body corporate or not, but excludes bonds issued by Government or such other bodies as may be specified by the Board, security receipts and securitized debt instruments;”

ii. in clause (g), after the words “recognized  stock exchange” and before the symbol “;”, the following words “and  includes  a  Trust  registered   with  the  Board  as  a  Real  Estate Investment Trust or an Infrastructure Investment Trust and whose units are listed  in recognized stock exchange(s)” shall be inserted.

[ADVT.-III/4/Exty./349/17]

Footnote:

1. The Securities and Exchange Board of India (Issue And Listing Of Debt Securities) Regulations,  2008, were published in the Gazette of India on 6th June, 2008 vide No. LADNRO/GN/2008/13/127878.

2.They were subsequently amended on –

(a) 12th October, 2012 by Securities  and Exchange  Board of India (Issue and Listing of Debt Securities) (Amendment) Regulations, 2012 vide No. LAD-NRO/GN/2012-13/19/5392.

(b) 31st January,  2014 by Securities  and Exchange  Board of India (Issue and Listing of Debt Securities) (Amendment) Regulations, 2014 vide No. LAD-NRO/GN/2013-14/43/207.

(c) 23rd  May,  2014  by  Securities   and  Exchange   Board  of  India  (Payment   of  Fees)  (Amendment) Regulations, 2014 vide No. LAD-NRO/GN/2014-15/03/1089.

(d) 24th March,  2015 by Securities  and Exchange  Board of India  (Issue and Listing  of Debt Securities) (Amendment) Regulations, 2015 vide No. LAD-NRO/GN/2014-15/25/539.

(e) 2nd September,  2015 by Securities  and Exchange  Board of India (Listing Obligations  and Disclosure Requirements) Regulations, 2015 vide No. SEBI/LAD-NRO/GN/2015- 16/013.

(f) 25th   May,   2016   by   Securities   and   Exchange   Board   of   India   (Issue   and   Listing   of   Debt Securities)(Amendment)Regulations, 2016 vide No. LAD-NRO/GN/2016-17/004.

(g) 6th March, 2017 by Securities and Exchange Board of India (Payment of Fees and Mode of Payment) (Amendment) Regulations, 2017 vide No. LAD-NRO/GN/2016-17/037.

(h) 13th   June,  2017  by Securities  and  Exchange  Board  of  India  (Issue  and  Listing  of  Debt  Securities) (Amendment) Regulations, 2017 vide No. SEBI/LAD-NRO/GN/2017-18/009.

 Securities and Exchange Board of India

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