Section 88(2) in Assam Co-Operative Societies Act, 2007
(2)An inspection of a registered society shall also be made by the Registrar or any person authorized by him in this behalf by an order in writing at any time on the application of a creditor of a registered society :Provided that no inspection shall be made under sub-section unless-(i)the creditor deposits with the Registrar such sum as security for the cost of the proposed inspection as the Registrar may require; and(ii)the creditor satisfies the Registrar that the alleged debt is a sum then due and that he has demanded payment thereof and has not received satisfactory response within a reasonable time :Provided further that no inspection shall be conducted under this sub-section without giving the society an opportunity of being heard.The result of an inspection under this section shall be communicated to the society and if held at the instance of a creditor, to the creditor.
