Section 20 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
20. Information to the Board.-
Every Foreign Institutional Investor shall, as and when required by the Board or the Reserve Bank of India, submit to the Board or the Reserve Bank of India, as the case may be, any information, record or documents in relation to his activities as a Foreign Institutional Investor as the Board or as the Reserve Bank of India may require.
