Section 6(1) in The Credit Information Companies (Regulation) Act, 2005
(1)The Reserve Bank may cancel a certificate of registration granted to a credit information company under sub-section (2) of section 5 if such company,—(i)ceases to carry on the business of credit information; or(ii)has failed to comply with any of the conditions subject to which the certificate of registration has been granted to it; or(iii)at any time fails to fulfil any of the conditions referred to in sub-clauses (a) to (c) of sub-section (1) or sub-section (2) of section 5; or(iv)fails—(a)to comply with the provisions of any law for the time being in force or any direction issued by the Reserve Bank under the provisions of this Act; or(b)to submit or offer for inspection its books of account and other relevant documents when so demanded by the officers, persons or agency referred to in sub-section (1) of section 12.
