Section 129(4) in The Delhi Co-operative Societies Rules, 2007
(4)In case of proceedings under clause (b) of section 105, if any person requires the issue of any process, or object to any process issued or proposed to be issued, or requires the adjournment of any proceedings, he shall pay the fee as fixed in schedule IV which may be revised by the Registrar from time to time. Thereafter the Recovery Officer shall issue processes. The provisions of section 36 to section 74, sections - 135, section 135A and Order XXI in the First Schedule of the Code of Civil Procedure, 1908 (Act V of 1908) shall mutatis mutandis apply to the executions ordered under clause (b) of section 105. The decree holder shall indicate whether he wishes to proceed in the first instance against the property of the defaulter or against his person.
