Section 73(4) in The Delhi Co-operative Societies Rules, 2007
(4)A distribution of the remaining balance of profits under section 53 of the Act, after the distribution of dividend shall be in accordance with the bye-laws of the society regarding such distribution. It shall be in proportion to the wages earned by each member in the case of a producer's society, and to the amount of goods purchased by each member, or where it is so provided in the bye-law by each member or customer in the case of consumer society. It shall also be proportion to the amount of rent paid by each member in the case of a housing co-operative society, in proportion to the goods obtained or sold through the marketing co-operative society by each member, or to the loans borrowed from and the deposits made with the co-operative credit society by each member.
