Section 14(1) in The Credit Information Companies (Regulation) Act, 2005
(1)A credit information company may engage in any one or more of the following forms of business, namely:—(a)to collect, process and collate information on trade, credit and financial standing of the borrowers of the credit institution which is a member of the credit information company;(b)to provide credit information to its specified users or to the specified users of any other credit information company or to any other credit information company being its member;(c)to provide credit scoring to its specified users or specified users of any other credit information company or to other credit information companies being its members;(d)to undertake research project;(e)to undertake any other form of business which the Reserve Bank may, specify by regulations as a form of business in which it is lawful for a credit information company to engage.
