Section 39(2) in Uttar Pradesh Chit Funds Act, 1975
(2)Every foreman shall be bound to produce the chit books and records before the Registrar or the officer authorised under subsection (1) at such time and place as he may require and shall furnish to him any other information as he may require :Provided that such inspection may be made at the premises of the foreman if he pays in advance such fees as may be prescribed for the inspection :Provided further that if the foreman is a banking company as defined in the Banking Companies Act, 1949, such inspection shall be made only at the premises of the Company and only on a working day and such foreman shall pay such fees as may be prescribed for the inspection.
