Section 18 in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
18. Duty to produce records etc.
(1)It shall be the duty of every person in respect of whom an inspection or investigation has been ordered under Regulation 17, to produce before the inspecting or the investigating officer such book, accounts and other documents in his custody or control and furnish him with such statements and information as the said officer may require from the purposes of the inspection or investigation.(2)Without prejudice to the generality of the provisions of sub-regulation (1) such person shall -(a)extend to the Inspecting or Investigating Officer reasonable facilities for examining any books, accounts and other documents in his custody or control (whether kept manually or in computer or in any other form) reasonably required for the purposes of the inspection or investigation;(b)to provide such inspecting or investigating officer copies of such books, accounts and records which, in opinion of the Officer, are relevant to the inspection or investigation or, as the case may be, allow him to take out computer printouts thereof.(c)to provide such assistance and co-operation as may be required in connection with the inspection or investigation and to furnish information relevant to such inspection or investigation as may be sought by such officer.(3)The Inspecting or Investigating Officer shall for the purpose of inspection or investigation, have the full powers;(a)of summoning andn enforcing the attendance of persons;(b)to examine orally and to record an oath the statement of the persons concerned, any director, partner, member or employee of such person.
