(1)The copies kept at the registered office of the company in pursuance of section 117 of instruments creating any mortgage or charge registration under this Act with the registrar, and the register of mortgages kept in pursuance of section 123, shall be open at ail reasonable times to the inspection of any creditor or member of the company without fee, and the register of mortgages shall also be open to the inspection of any other person on payment of such fee, not exceeding one rupee for each inspection, as the company may prescribe.
