Section 63(1) in The Delhi Co-Operative Societies Act, 2003
(1)The Registrar shall, on the application of creditor of a co-operative society, inspect or direct a subordinate official authorised by him by order in writing in this behalf, to inspect the books of the co-operative society :Provided that no such inspection shall be made unless the applicant -(a)satisfies the Registrar that the debt is 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 proposed inspection as the Registrar may require.
