(1)The register of members, commencing from the date of the registration of the company, shall he kept at the registered office of the company and, except when closed under the provisions of this Act, shall during business hours (subject to sue reasonable restrictions, as the company in general meeting may impose, so that not less than two hoi in each day be allowed for inspection) be open to the inspection of any member gratis, and to the inspection of any other person on payment of one rupee, 01 such less sum as the company may prescribe, for each inspection.(2)Any member or other person may require copy of the register, or of any part thereof, or of the list and summary required by this Act, or any p* thereof, on payment of six annas for every hundred; words or fractional part thereof required to be copied.(3)If any inspection or copy required under this section is refused, the company shall be liable for each refusal to a fine not exceeding twenty rupees and to a further fine not exceeding twenty rupees for every day during which the refusal continues, and every officer of the company who knowingly authorises or permits the refusal shall be liable to the like penalty, and the Court may by order compel an immediate inspection of the register.
