Open a Demat Account
You can obtain application form from any Depository Participant (DP) registered with Depository and SEBI.
To identify the nearest DP available in your locality, you may obtain the contact details from Depository or
SEBI Website (www.sebi.gov.in).
The duly filled application form along with PAN Card and Proff of Address can be submitted to the DP. Any of the following documents is accepted as Proff of Address:
- Passport
- Voter ID Card
- Photo Identify Card issued by Central Government /
Statement Government / Statutory bodies / Banks / Public sector undertakings / Colleges affiliated to universities
- Credit card / Debit card statement
- Bank passbook
- Ration card
- Electricity bill / Residential telephone bill (not older than two months)
- Leave and Licence agreement
DP may request you to show the original documents for verification at the time of submission of application.
You have to enter into an agreement with DP in the standard format, which gives details of rights and duties of investor and DP.
You are entitled to receive a copy of the agreement and schedule of charges for future reference.
On furnishing the requisite documents and signing the agreement, DP will open account and give your 16 digit demat account number (8 digit DPID and 8 digit Client ID).
This is also called as Beneficial Owner Identification number (BO ID). All your purchases / investment in Securities will be added (credited) to this account.
If you sell your securities, your demat account will be reduced (debited).
You can have multiple demat accounts if you so wish. You can choose your DP as per your convenience and there is no complusion to open DP account with your stock broker.
Broadly, charges are applicable for:-
- Dematerialisation and Rematerialisation of your securities
- Annual account maintenance charges
- Transactions fees (only for sell transactions
Apply for Initial Public Offering (IPO)
You can obtain application from Syndicate member (Stock broker), Collection centers, Registrar to the issue (RTI),
Self Certified Syndicate Bank (SCSB), Bankers to the issue or from the websites of the Stock Exchanges.
You are entitled to receive abridged offer document along with application form. You can obtain full Offer document from Company, SEBI or from the websites of Company, Stock exchanges.
Please read the offer document carefully before investing. Do not invest on tips or market sentiments. The offer document is also called as Prospectus.
- Status of the Applicant
- Name of the applicant
- Age of the applicant (age of first holder, in case of application is by joint holders)
- Depository participant name
- DP Account number
- Category of the investor
- Details of the payment (Cheque or Demand Draft number, Bank name) or Signing the undertaking authorising the bank to mark lien of the funds
- PAN
- Signature of applicant
While filling the application, ensure that it is filled legibly without any crossing, corrections and over writing.
Please strike off the non applicable fields.
If you are making payment by Cheque/Demand Draft, always mention the application form number on the reverse of the draft / cheque. Do not make payment by cash/ postal order / money order.
The shares will be allotted or unblock of amount in your bank account (in case of ASBA applications) with in 12 working days. If payment is made by Cheque/Demand Draft, registrar will dispatch the refund orders with 12 working days.
Point to remember: The shares allotted will be available for sale only on or after 12th working day from the closure of the issue. Please do not sell the allotted shares before listing (generally, in case of Further Public Offering (FPO), investors sell shares before 12th working day and default in delivery).