On 8-10-2025, the Securities and Exchange Board of India (‘SEBI’) notified the Review of Block Deal Framework, introducing a series of amendments aimed at strengthening transparency, efficiency, and regulatory oversight in large-volume equity trades. These changes reflect evolving market conditions and are based on recommendations from a SEBI Working Group, deliberations in the Secondary Market Advisory Committee (‘SMAC’), and public feedback.
The revised framework will be effective 60 days from the date of notification, i.e., 7-12-2025.
Key Takeaways:
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A block deal refers to the execution of large trades through a single transaction, typically negotiated between two parties, without putting either the buyer or seller at a disadvantage. These trades are conducted in designated windows outside the regular market to minimize price disruption 
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SEBI has formalized two distinct trading windows for block deals: - 
Morning Block Deal Window: ○ Timing: 08:45 AM to 09:00 AM ○ Reference Price: Previous day’s closing price 
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Afternoon Block Deal Window: ○ Timing: 02:05 PM to 02:20 PM ○ Reference Price: Volume Weighted Average Price (‘VWAP’) of trades executed between 01:45 PM and 02:00 PM ○ VWAP is calculated and disseminated between 02:00 PM and 02:05 PM 
 
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SEBI’s revised Block Deal Framework introduces several important changes to improve market transparency and efficiency. 
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The minimum order size has been increased from ₹10 crore to ₹25 crore, reflecting deeper market liquidity and institutional activity. 
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The price band for block deals has been widened to +3% of the reference price, offering more flexibility than the earlier ±1% range. 
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All trades must result in actual delivery, squaring off or reversal is not permitted. Block deals are now allowed under both the T+1 and optional T+0 settlement cycles. 
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Exchanges must disclose block deal details, including scrip name, client identity, quantity, and price, after market hours on the same day. 
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Additionally, exchanges, clearing corporations, and depositories are required to apply standard trading, settlement, and surveillance protocols to block deal windows, ensuring consistency with regular market operations. 
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Market Infrastructure Institutions (‘MIIs’) have been directed to take necessary steps: - 
Implement necessary systems and processes 
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Amend relevant byelaws, rules, and regulations 
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Disseminate the circular to market participants and investors via their websites 
 
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By raising thresholds, expanding price bands, and enforcing delivery and disclosure norms, the framework ensures that block deals remain a transparent and efficient mechanism for executing large trades. 
 
													 
											
