Section 6(4) in The Securities Contracts (Regulation) Act, 1956
(4)Where an inquiry in relation to the affairs of a recognised stock exchange or the affairs of any of its members in relation to the stock exchange has been undertaken under sub-section (3),—(a)every director, manager, secretary or other officer of such stock exchange;(b)every member of such stock exchange;(c)if the member of the stock exchange is a firm, every partner, manager, secretary or other officer of the firm; and(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 (a), (b) and (c), whether directly or indirectly; shall be bound to produce before the authority making the inquiry all such books of account, and other documents in his custody or power relating to or having a bearing on the subject-matter of such inquiry and also to furnish the authorities within such time as may be specified with any such statement or information relating thereto as may be required of him.
