Section 12(2) in The Telecom Regulatory Authority Of India Act, 1997
(2)Where any inquiry in relation to the affairs of a service provider has been undertaken under sub-section (1),—(a)every officer of the Government Department, if such service provider is a department of the Government;(b)every director, manager, secretary or other officer, if such service provider is a company; or(c)every partner, manager, secretary or other officer, if such service provider is a firm; or(d)every other person or body of persons who has had dealings in the course of business with any of the persons mentioned in clauses (b) and (c),shall be bound to produce before the Authority making the inquiry, all such books of account or other documents in his custody or power relating to, or having a bearing on the subject-matter of such inquiry and also to furnish to the Authority with any such statement or information relating thereto, as the case may be, required of him, within such time as may be specified.
