Section 4 in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
4. Intimation of business.
(1)Every financial establishment shall intimate the Competent Authority about its business in the area of jurisdiction of such Authority in such form, in such manner and within such time, as may be prescribed.(2)Every financial establishment shall file all periodical statements to the Competent Authority in the area of jurisdiction of such Authority in such form, in such manner, and within such time, as may be prescribed. The Competent Authority may share such statements with any other regulator or authority including the Securities and Exchange Board of India (SEBI), the Registrar of Companies (ROC) and the Reserve Bank of India (RBI).(3)The Competent Authority may, by a general or special order, direct any financial establishment in its jurisdiction to furnish such statements, information or particulars relating to or connected with deposits received by such establishment, as may be prescribed.(4)Whosoever contravenes the provision of this section shall be punished with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.
