Section 6(1) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(1)Every Financial Establishment which carries on its business as such in the State of Uttar Pradesh on or after the commencement of this Act shall make a report to the Director General, Institutional Finance and forward a copy thereof to the Collector and the Superintendents of Police of the district, mentioning the details about its authority to carry on such business, the location of the Financial Establishment in the State and its main Branch Office, if any, and permanent address of every person responsible for the management of, or conducting of the business of affairs of the Financial Establishment in the State with such particulars as may be prescribed.
