Section 36(1) in The Delhi Co-operative Societies Rules, 2007
(1)A member of a co-operative society or any other person may inspect the following documents in the office of the Registrar, and may obtain certified copies thereof, on payment of the following fees:-(i)Application for registration of a co-operative society (Form No.1) - rupees.10 per page;(ii)Certificate of registration of a co-operative society- rupees 10 per page;(iii)Bye-laws of a co-operative society - rupees 10 per page;(iv)Amendment of bye-laws of a co-operative society- rupees 10 per page;(v)Order of cancellation of the registration of a co-operative society - rupees 10 per page;(vi)Audit report of a co-operative society - rupees 10 per page;(vii)Annual balance sheet of a co-operative society - rupees 10 per page;(viii)Order under section 66 of the Act for inquiring the conduct of a person - rupees 10 per page;(ix)Order referring a dispute for decision under section 71 of the Act - rupees 10 per page;(x)Order of supersession of a committee or removal of any member thereof - rupees 10 per page;(xi)Any decision, order award, and judgment against which provision of appeal is provided. - rupees 10 per page;
