Section 20(2) in The Central Warehousing Corporation Rules, 1963
(2)A shareholder shall not have the right to make a copy of any entry in the register by himself, but may, except when the register is closed under rule 21, require a copy of the register or any part thereof, on pre-payment therefor at the rate of fifty Naye paise for every one hundred words or fractional part thereof required to be copied.
