Section 36(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(2)Without prejudice to the provisions of sub-regulation (1), an information utility shall provide a report to the Board annually, in the manner directed by the Board, stating the-(a)number and types of records collected;(b)number and types of users registered;(c)number and types of unique debts recorded;(d)number and types of security interests recorded;(e)volume of debts recorded;(f)volume of secured debts recorded;(g)number of instances and types of defaults recorded;(h)number and types of disputes recorded;(i)number of times information was accessed by the Adjudicating Authority and Board; and(j)any other information as may be directed by the Board.
