Section 30 in The Company Law Board Regulations, 1991
30. Inspection of record and supply of certified copies.
(1)The record of a pending case shall be open, as of right, to the inspection and supply of the certified copies thereof to the parties or their authorized representatives, on making an application in writing and on payment of a fee of fifty rupees per day for inspection of documents of a case and ten rupees per page for supply of certified copies of order or any other document respectively and the inspection of record shall be pre-requirement for supply of certified copy of a case.(2)The applicant shall distinctly specify in the application, the record of a case for which inspection or certified copies are desired and the application may either be presented at the filing counter or may be sent by post at the address of' the concerned Company Law Board Bench along with the requisite fees.(3)A person, who is not a party to the proceedings, has, however, no right to inspect or to obtain certified copies of the records of a pending case except with the consent of the party who has filed the case or under the orders of the Bench.(4)The inspection of record shall not be permitted on the date fixed for its hearing without the order of the Bench.(5)After receipt of an application, the inspection shall be allowed within a period of two working days and certified copies shall be supplied within a period of three working days respectively. G.S.R. 32(E) dated 18/1/2012
