Section 48(2) in The Karnataka Souharda Sahakari Act, 1997
(2)Where the Registrar has reasonable cause to believe that a Co-operative.-(a)has not commenced business within two years after registration; or(b)has not carried on business for two consecutive years; or(c)is no longer operating in accordance with the co-operative principles and the provisions of this Act, rules and the bye-laws of the Co-operative,he may suo moto [or on the recommendation of the federal co-operative] require the Chief Executive of the Co-operative to intimate whether such Co-operative is carrying on business or is submitting annual returns.
