(1)The register of members, commencing from the date of the registration of the company, shall he kept at the registered office of the company and, except when closed under the provisions of this Act, shall during business hours (subject to sue reasonable restrictions, as the company in general meeting may impose, so that not less than two hoi in each day be allowed for inspection) be open to the inspection of any member gratis, and to the inspection of any other person on payment of one rupee, 01 such less sum as the company may prescribe, for each inspection.
