Section 45N(1) in The Reserve Bank of India Act, 1934
(1)The Bank may, at any time, cause an inspection to be made by one or more of its officers or employees or other persons (hereafter in this section referred to as the inspecting authority)—(i)of any non-banking institution, including a financial institution, for the purposes of verifying the correctness or completeness of any statement, information or particulars furnished to the Bank or for the purpose of obtaining any information or particulars which the non-banking institution has failed to furnish on being called upon to do so; or(ii)of any non-banking institution being a financial institution, if the Bank considers it necessary or expedient to inspect that institution.
