Section 10(ii) in The Rajasthan Financial Corporation General Regulations, 2002
(ii)A shareholder shall not have the right himself to make a copy of any entry in any such register, but may, except when the register is closed, require a copy of any such register or of any part thereof on prepayment therefore at the rate as may be decided by the Managing Director from time to time with the approval of Board for every hundred words of fractional part thereof required to be copied.
