Securities And Exchange Board Of India - Subsection
Section 31(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)The credit rating agency shall -(a)allow the inspecting officer to have reasonable access to the premises occupied by such credit rating agency or by any other person on its behalf;(b)extend to the inspecting officer reasonable facility for examining any books, records, documents and computer data in the possession of the credit rating agency; and(c)provide copies of documents or other materials which, in the opinion of the inspecting officer, are relevant for the purposes of the inspection or investigation, as the case may be.
