35. Central Record-keeping Agency/Authorized Collection Centre bound to provide information.
- During such inspection the Inspecting Officer or the expert/agency may require the Officer In-charge of the inspected branch/office to provide any information on soft and or hard copy of any electronic or digital record related to the collection and remittance of Court Fees relating to any period of same and the concerned Central Record-keeping Agency or Approved Intermediary shall provide such information or (sic on) priority basis.
