Section 23 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
23. Access to information.
(1)An information utility shall allow the following persons to access information stored with it-(a)the user which has submitted the information;(b)all the parties to the debt and the host bank, if any, if the information is of the categories in section 3 (13) (a), (c) and (d);(c)the corporate person and its auditor, if the information is of the categories in section 3 (13) (b) and (e);(d)the insolvency professional, to the extent provided in the Code;(e)the Adjudicating Authority;(f)the Board;(g)any person authorised to access the information under any other law; and(h)any other person who the persons referred to in (a), (b) or (c) have consented to share the information with.(2)An information utility shall in all cases enable the user to view-(a)the date the information was last updated;(b)the status of authentication; and(c)the status of verification while providing access to the information.(3)An information utility shall provide information to the Adjudicating Authority and Board free of charge.
