Section 162 in The U.P. Co-operative Societies Rules, 1968
162.
Consistent with any instructions issued by the Registrar-(i)a co-operative society, the principal business whereof is production, marketing or distribution of goods or providing of certain services, may distribute bonus to its members to the extent of half of the net profits available for distribution under sub-section (2) of Section 58 on their non-credit dealings with the society;(ii)a co-operative farming society may pay bonus [to the extent of seventy-five per cent of its net profits available for distribution under sub-section (2) of Section 58] to its members in respect of their land and labour contribution made to the society. The valuation of such contribution shall be determined in accordance with the procedure laid down in the bye-laws.
