In view of the prevailing situation due to Covid 19 pandemic and representations received from the Debenture Trustees, SEBI has been decided to extend the timelines for compliance with the following regulatory requirements of the SEBI circular dated November 12, 2020 for the quarter/ half year/ year ending March 31, 2021, as under :
|
S. No. |
Regulatory requirements of SEBI circular dated November 12, 2020
|
Current Timeline |
Extended Timeline |
| 1. | Submission of reports/ certifications to Stock Exchanges as per clause 2.1
of the circular
|
July 15,2021 |
|
| a. Asset Cover Certificate | August 31, 2021 | ||
| b. A statement of value of pledged securities
|
August 31, 2021 | ||
| c. A statement of value for Debt Service Reserve Account (DSRA) or any other form of security offered
|
August 31, 2021 | ||
| d. Net worth certificate of guarantor (secured by way of personal guarantee) | October 31, 2021 | ||
| e. Financials/value of guarantor prepared on basis of audited financial statement etc. of the guarantor (secured by way of corporate guarantee) | October 31, 2021 | ||
| f. Valuation report and title search report for the immovable/movable assets, as applicable. | October 31, 2021 | ||
| 2. | Following disclosures on the website as per clause 4 of circular:
i. Monitoring of asset cover certificate and quarterly compliance report of the listed entity. ii. Monitoring of utilization certificate iii. Status of information regarding breach of covenants/terms of the issue, if any action taken by debenture trustee iv. Status regarding maintenance of accounts maintained under supervision of debenture trustee
|
July 15, 2021 |
August 31, 2021 |
