Section 19(2) in The Credit Information Companies Rules, 2006
(2)Without prejudice to the generality of the policy and procedure to be adopted as per rule 18 and sub-rule (1) with respect to collection and maintaining of data, information and credit information in relation to its borrower and client, a credit institution shall also collect all relevant and authentic available data and information as per Form II for preparing, maintaining credit information in relation to them and for establishing their identity.
