Securities And Exchange Board Of India - Subsection
Section 19(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)The intermediary shall allow the inspecting authority to have reasonable access to the premises occupied by such intermediary or by any other person on its behalf and also extend reasonable facility for examining any books, records including telephone records and electronic records and documents in the possession of the intermediary or any such other person and also provide copies of documents or other material which in the opinion of the inspecting authority are relevant for the purposes of the inspection.
