Securities Contracts (Regulation) Act, 1956

Act No.42 OF 1956

Contents
Sections	Particulars
Preliminary
1	Short title, extent and commencement
2	Definitions
Recognised Stock Exchanges
3	Application for recognition of stock exchanges
4	Grant of recognition to stock exchanges
5	Withdrawal of recognition
6	Power of Central Government to call for periodical returns or direct inquires to be made
7	Annual reports to be furnished to Central Government by stock exchanges
8	Power of Central Government to direct rules to be made or to make rules
9	Power of recognised stock exchanges to make bye-laws
10	Power of Central Government to make or amend bye-laws of recognised stock exchanges
11	Power of Central Government to supersede governing body of a recognised stock exchange
12	Power to suspend business of recognised stock exchanges
13	Contracts in notified areas illegal in certain circumstances
14	Contracts in notified areas to be void in certain circumstances
15	Members may not act as principals in certain circumstances
16	Power to prohibit contracts in certain cases
17	Licensing of dealers in securities in certain areas
18	Exclusion of spot delivery contracts from sections 13,14, 15 and 17
19	Stock exchanges other than recognised stock exchanges prohibited
20	Prohibition of options in securities
21	Power to compel listing of securities by public companies
22	Right of appeal against refusal by stock exchanges to list securities of public companies
23	Penalties
24	Offences by companies
25	Certain offences to be cognizable
26	Jurisdiction to try offences under this Act
Miscellaneous
27	Title to dividends
28	Act not to apply in certain cases
29	Protection of action taken in good faith
30	Power to make rules
31	The Bombay Securities Contracts Control Act, 1925 (Bombay Act 8 of 1925), is hereby [repealed]

An Act to prevent undesirable transactions in securities by regulating the business of dealing therein, by prohibiting options and by providing for certain other matters connected therewith.

BE it enacted by Parliament in the Seventh Year of the Republic of India as follows: