Section 6 in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011
6. Inspection of records of Central Register.
- The particulars of any transaction kept in the Central Registry shall be open for inspection to any person through the website of the Central Registry and during the business hours at the Central Registry on payment of fee specified in rule 7:Provided that the Central Registry may allow the inspection to be carried out through such person, authorised by it in this behalf.
