Section 66(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)The Registrar may of his own motion and shall on the application of a creditor of a co-operative society, inspect or direct any person authorised by him by order in writing to inspect the books of the society and the Registrar or the person so authorised shall have all the powers of the Registrar when holding an inquiry/inspection under section 67:Provided that no such inspection shall be made on an application of a creditor under sub-section (1) unless the creditor(a)satisfies the Registrar that the debt or deposit is a sum then due and that he has demanded payment or return thereof and has received satisfaction within a reasonable time; and(b)deposits with the Registrar such sum as security for the cost of the proposed inspection as the Registrar may require.
