124. Right to inspect copies of instruments creating mortgages and charges, and company's register of mortgages:-
(1)The copies kept at the registered office of the company in pursuance of section 117 of instruments creating any mortgage or charge registration under this Act with the registrar, and the register of mortgages kept in pursuance of section 123, shall be open at ail reasonable times to the inspection of any creditor or member of the company without fee, and the register of mortgages shall also be open to the inspection of any other person on payment of such fee, not exceeding one rupee for each inspection, as the company may prescribe.(2)If inspection of the said copies or register is refused, the company shall be liable to a fine not exceeding fifty rupees and a further fine not exceeding twenty rupees for every day during which the refusal continues, and every officer of the company who knowingly authorises or permits the refusal shall incur the like penalty, and in addition to the above penalty, the Court may by order compel an immediate inspection of the copies or register.
