Section 8(5) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(5)The Deputy Commissioner of the District under whose local jurisdiction of Financial Establishment is conducting its business operations or any other officer authorized by the Government may, at any time, direct any Financial Establishment carrying on business in the area of jurisdiction of the Competent Authority to furnish in such form, such information relating to or connected with the deposits received by it, as may be specified in a general or a special order.
