Section 30(1) in The Company Law Board Regulations, 1991
(1)The record of a pending case shall be open, as of right, to the inspection and supply of the certified copies thereof to the parties or their authorized representatives, on making an application in writing and on payment of a fee of fifty rupees per day for inspection of documents of a case and ten rupees per page for supply of certified copies of order or any other document respectively and the inspection of record shall be pre-requirement for supply of certified copy of a case.
