Section 61(2) in Sikkim Co-Operative Societies Act, 1955
(2)An inspection of a registered society shall be made by the Registrar or any person authorised 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 this sub-section unless (1) 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 satisfaction within a reasonable timeProvided further that no inspection shall be conducted under this sub-section with out giving the society an opportunity of being heard.
