Section 69(4) in The Delhi Co-Operative Societies Act, 2003
(4)Where the Registrar takes action under sub- section (3), the Registrar may call upon the person concerned whom he considers to be responsible for not complying with the direction made under sub-section (2) and after giving such person an opportunity of being heard, may require him to pay to the co-operative society the expenses paid or payable by him to the Government as a result of his failure to take action.
