Section 18 in The Punjab Non-Trading Companies Rules, 1963
18. Inspection, production and evidence of document.
(1)Any person who wishes to inspect a document registered, recorded or filed by or with the Registrar in pursuance of the principal Act, shall apply to him for the purpose and the application shall be accompanied by the fee specified in that behalf in clause (a) of sub-section (1) of section 610 of the principal Act.(2)The applicant shall be allowed to inspect the documents only in the presence of the Registrar or of a person authorised by him in this behalf, and only during office hours.(3)The applicant shall not be permitted to make a verbatim copy of the document inspected. He may, however, take any note in respect of the contents of the document inspected.
