Section 21(4) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(4)After recording the status of information of default under sub-regulation (3), the information utility shall communicate the status of authentication in physical or electronic form of the relevant colour, as indicated in column (4) of the Table thereof, to the registered users who are -(a)creditors of the debtor who has defaulted;(b)parties and sureties, if any, to the debt in respect of which the information of default has been received.]
