Depositories Act, 1996

[Act No. 22 of Year 1996, dated 20th. September, 1995]

Contents
Sections
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Certificate Of Commencement Of Business
3	Certificate of commencement of business by depositories
Chapter III	Rights And Obligations Of Depositories, Participants, Issuers And Beneficial Owners
4	Agreement between depository and participant
5	Services of depository
6	Surrender of certificate of security
7	Registration of transfer of securities with depository
8	Options to receive security certificate or hold securities with depository
9	Securities in depositories to be in fungible form
10	Rights of depositories and beneficial owner
11	Register of beneficial owner
12	Pledge or hypothecation of securities held in a depository
13	Furnishing of information and records by depository and issuer
14	Option to opt out in respect of any security
15	Act 18 of 1891 to apply to depositories
16	Depositories to indemnify loss in certain cases
17	Rights and obligations of depositories, etc
Chapter IV	Enquiry And Inspection
18	Power of Board to call for information and enquiry
19	Power of Board to give directions in certain cases
Chapter V	Penalty
20	Offences
21	Offences by companies
Chapter VI	Miscellaneous
22	Cognizance of offences by courts
23	Appeals
23A	Appeal to Securities Appellate Tribunal
23B	Procedure and powers of Securities Appellate Tribunal
23C	Right to legal representation
23D	Limitation
23E	Civil court not to have jurisdiction
23F	Appeal to High Court
24	Power of Central Government to make rules
25	Power of Board to make regulations
26	Power of depositories to make bye-laws
27	Rules and regulations to be laid before Parliament
28	Application of other laws not barred
29	Removal of difficulties
30	Amendments to certain enactment
31	Repeal and saving
The Schedule	Amendments To Certain Enactments
	Part I
	Part II
	Part III
	Part IV
	Part V
	Part VI
Depositories (Appeal To Central Government) Rules, 1998
1	Short title and commencement
2	Definitions
3	Form of appeal
4	Time within which appeal is to be preferred
5	Payment of fees
6	Contents of appeal
7	What to accompany Form
8	Filing of affidavits
9	Rights of appellant to appear before the Central Government
10	Authorizing a representative to appear
11	Authorization to be filed
12	Procedure for filing appeal
13	Furnishing of information and documents
14	Date and place of hearing of appeal to be communicated
15	Hearing of appeal
16	Orders by Central Government
17	Order to be signed and dated
18	Order to be communicated to the party
Form	Appeal

An Act to provide for regulation of depositories in securities and for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Forty-seventh Year of the Republic of India as follows:-

Comment: The Act seeks to regulate depositories in securities and matters connected or incidental thereto.