(1)Any person, being -(a)a local authority or other public body or association; or(b)any authority of the State Government responsible for the collection of value added tax or sales tax or any other tax relating to the goods or services; or(c)an income-tax authority appointed under the provisions of the Incometax Act, 1961;(d)a Banking company within the meaning of clause (a) of section 45A of the Reserve Bank of India Act, 1934; or(e)a co-operative bank within the meaning of clause (dd ) of section 2 of the Deposit Insurance and Credit Guarantee Corporation Act,1961; or(f)a financial institution within the meaning of clause (c), or a non-banking financial company within the meaning of clause (f), of section 45-I of the Reserve Bank of India Act,1934; or(g)a State Electricity Board; or an electricity distribution or transmission licensee under the Electricity Act, 2003, or any other entity entrusted, as the case may be, with such functions by the Central Government or the State Government; or(h)the Registrar or Sub-Registrar appointed under section 6 of the Registration Act, 1908; or(i)a Registrar within the meaning of the Companies Act, 2013; or(j)the registering authority empowered to register motor vehicles under Chapter IV of the Motor Vehicles Act, 1988; or(k)the Collector referred to in clause (c) of section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013; or(l)the recognised stock exchange referred to in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956; or(m)a depository referred to in clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996; or(n)the Post Master General within the meaning of clause ( j) of section 2 of the Indian Post Office Act, 1898; or(o)the Director General of Foreign Trade within the meaning of clause (d) of section 2 of the Foreign Trade (Development and Regulation) Act,1992; or(p)the General Manager of a Zonal Railway within the meaning of clause (18) of section 2 of the Railways Act,1989; or(q)an officer of the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934,who is responsible for maintaining record of registration or statement of accounts or holding any other information under any of the Acts specified above or under any other law for the time being in force, which is considered relevant for the purposes of this Act, shall furnish such information to the proper officer in such manner as may be prescribed by rules made under this Act.
