Section 36 in The Bihar Co-operative Societies Act, 1935
36. Inspection of books by Registrar.
(1)Registrar may, on the application of a creditor of a registered society, inspect or direct some person authorised by him in this behalf by order in writing, to inspect the books of the society.(2)No inspection shall be made or directed under sub-section (1) unless the applicant-(a)satisfies the Registrar that the debt is a sum then due, and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(b)deposits with the Registrar such sum as security for the costs of the proposed inspection as the Registrar may require.(3)Where an inspection is made under sub-section (1), the Registrar shall communicate the results of such inspection to the creditor, to the society and to the financing bank, if any, to which the society is affiliated.
