Section 10(b) in The Credit Information Companies Regulations, 2006
(b)Access to, and modification of, the credit information:(i)Every credit information company shall-(A)establish and adopt procedures relating to disclosure to a person, upon his request, his own credit information and subject to his satisfactory identification; and(B)provide reasonable time and opportunity to such person for establishing his identity and the credit information company may call for his personal attendance, if so necessary, and production of such other documents as may be necessary as proof of his identity.(ii)Every specified user on receipt of a request as per sub-section (3) of section 21 of the Act, from a client or a borrower, as the case may be, for updating of his credit information, shall intimate about such request to the credit information company which had furnished such credit information to the specified user.(iii)Every credit information company on receipt of the intimation from a specified user, shall intimate about the request made by the borrower or the client, as the case may be, the credit institution which had furnished such credit information to the credit information company .(iv)Every specified user, credit information company, and credit institution, shall take prompt action in relation to updating of the credit information and to send the intimation and their response with proper co-ordination amongst them so as to ensure that the requisite action is taken in this behalf within the time limit as provided under sub-section (3) of section 21 of the Act.
