Section 12 in The Credit Information Companies Regulations, 2006
12.
(1)Every credit information company shall be entitled to charge such amount, as it may deem appropriate, not exceeding Rs. 15,00,000 towards fee, from credit institutions or credit information companies for admitting them as their member.(2)Every credit information company shall be entitled to charge such amount, as it may deem appropriate, not exceeding Rs. 15,00,000 in case of member credit information company and Rs. 50,000 in case of member credit institution towards the annual fee.(3)Every specified user shall furnish a copy of the credit information to such person as referred to in sub-section (1) of section 21 of the Act, subject to a charge of amount not exceeding Rs. 50.(4)For providing to an individual his own credit information, a credit information company may charge such amount as it deems appropriate not exceeding Rs. 100.(5)Every credit information company shall be entitled to charge from a specified user, such amount, as it may deem appropriate, not exceeding Rs. 500 for providing credit information report of an individual, and Rs. 5,000 for others.FORM A(See regulation 4)Application For Grant Of Certificate Of Registration
