(2)The registers, indexes, returns and copies of certificates and other documents referred to in sub-section (1) shall, except when the register of members or debenture holders is closed under the provisions of this Act, be open during business hours (subject to such reasonable restrictions, as the company may impose, so that not less than two hours in each day are allowed for inspection) to the inspection-(a)of any member or debenture holder, without fee; and(b)of any other person, on payment of [such sum as may be prescribed] [ Substituted by Act 31 of 1988, Section 67, for " a fee of one rupee" (w.e.f. 15.7.1988).] for each inspection.
