Section 60 in The Chhattisgarh Co-Operative Societies Act, 1960
60. Inspection of books of society.
(1)The Registrar may on his own motion, or on the application of creditor of a society inspect or direct any person authorised by him by general or special order in writing in this behalf, to inspect the books of the society :Provided that no such inspection shall be made on the application of a creditor unless the applicant-(a)satisfies the Registrar that the debt is a sum then due and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(b)deposits with the Registrar such sum as security for the costs of the proposed inspection as the Registrar may require.(2)The Registrar shall communicate the results of any such inspection-(a)where the inspection is made of his own motion, to the society; and(b)where the inspection is made on the application of a creditor, to the creditor and the society.
