Section 165(5) in The Delhi Co-operative Societies Rules, 2007
(5)The Information officer shall, on receipt of a application as expeditiously as possible, and in any case within thirty days of the receipt of application, either provide information on payment of prescribed fee or reject the application on any of the following reasons namely:(a)Information which has been expressly forbidden to be published by any court of law or tribunal or the disclosure of which may constitute contempt of court;(b)Information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes;(c)Information which relates to personal information the disclosure of which has no relationship to any public activity or interest or which would cause unwarranted invasion of the privacy of the individual; or(d)The information which is prior to five years except the permanent records as mentioned in schedule I of the Rules.
