Section 11C(4) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(4)The Investigating Authority may keep in its custody any books, registers, other documents and record produced under sub- section (2) or sub- section (3) for six months and thereafter shall return the same to any intermediary or any person associated wi h securities market by whom or on whose behalf the books, registers, other documents and record are produced: Provided that the Investigating Authority may call for any book, register, other document and record if they are needed again: Provided further that if the person on whose behalf the books, registers, other documents and record are produced requires certified copies of the books, registers, other documents and record produced before the Investigating Authority, it shall give cer ified copies of such books, registers, other documents and record to such person or on whose behalf the books, registers, other documents and record were produced.
