Section 20 in The Central Warehousing Corporation Rules, 1963
20. Inspection of Register.
(1)The register, except when closed under rule 21, shall be open to inspection by any shareholder, free of charge, at the Head office of the Corporation during business hours, subject to such reasonable restrictions as the Corporation may impose, so however that not less than two hours in each day may be allowed for inspection.(2)A shareholder shall not have the right to make a copy of any entry in the register by himself, but may, except when the register is closed under rule 21, require a copy of the register or any part thereof, on pre-payment therefor at the rate of fifty Naye paise for every one hundred words or fractional part thereof required to be copied.
