Section 4(1) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(1)The Inspecting Authority shall serve a notice of inspection to the service provider at least 10 days before the commencement of inspection:Provided that where the Inspecting Authority is satisfied that the notice will cause undue delay in inspection or there is an apprehension that records of the service provider may be destroyed, mutilated, altered, falsified or secreted, after the notice is served, it may, for reasons to be recorded in writing, dispense with such notice.
