Section 4(5) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(5)The service provider shall allow the Inspecting Authority to have access to the premises occupied by such service provider or by any other person on its behalf and extend facility for examination of any records in the possession of the service provider or any such other person and provide copies of records or other material which in the opinion of the Inspecting Authority are relevant for the inspection.
