Section 11 in Orissa State Financial Corporation General Regulations, 1957
11. Inspection of share Register.
(1)The share register maintained under Regulation 8, except when closed under the provisions of these Regulations, shall be open to the inspection of any shareholder free of charge at the head office of the Corporation during business hours subject to such reasonable restrictions as the corporation may impose, but so that not less than two hours in each working day way be allowed for inspection,(2)A shareholder shall not have the light of himself to make a copy of any entry in any such register but may except when the register is closed ask the corporation to supply a copy of any such register or of any part thereof on prepayment therefor at the rate of 50 paise for every hundred words or fraction thereof required to be copied.
