Section 11(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(2)The Registrar shall maintain a register relating to debentures containing the name, address and occupation of each holder of debenture, the amount, the period and the date of redemption. Such register shall, at all reasonable time during office hours, be open to inspection of the registered holder thereof or his legal representative or any person authorised in writing by him in this behalf.
