Companies Act, 2013
81.
Register
of charges to be kept by Registrar.
1. The Registrar shall,
in respect of every company, keep a register containing particulars of the
charges registered under this Chapter in such form and in such manner as may be
prescribed.
2. A register kept in
pursuance of this section shall be open to inspection by any person on payment
of such fees as may be prescribed for each inspection.