Section 28 in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
28. Notice before inspection.
(1)Before ordering an inspection under regulation 27, the Board shall give not less than ten days notice to the trustee of the REIT.(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors no such notice should be given, it may, by an order in writing, direct that the inspection of the affairs of the REIT be taken up without such notice.(3)During the course of an inspection, the REIT against whom the inspection is being carried out and parties to the REIT shall be bound to discharge their obligations as provided in regulation 29.
