Section 204 in West Bengal Co-operative Societies Rules, 2011
204. Inspection of documents in the office of the Registrar.
(1) Any person may inspect the following documents in the office of the Registrar or of any person subordinate to him :(i)application for registration of societies;(ii)certificate of registration;(iii)bye-laws of societies;(iv)amendment of bye-laws;(v)order directing dissolution of the society;(vi)order cancelling the registration of a society;(vii)annual returns;(viii)audit certificate;(ix)annual balance sheet;(x)order of supersession of board;(xi)order of approval,of membership and removal of a member;(xii)register of societies;(xiii)order refusing registration of societies or amendment of bye-laws; and(xiv)dispute case records;(2)[(i) Certified copies of any document which any person has a right to inspect under sub-rule (1) or of any notification, memorandum or order issued by the State Government shall be supplied by the Registrar to a person on payment of fees, at the rate of fifteen rupees for each foolscap page or part thereof typed in double space or at the rate of five rupees for each page, if photo copied. The fee shall be paid in court fee stamps.] [[Substituted by Serial No. (34) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :(2)Certified copies of any document which any person has a right under sub-rule (1) to inspect shall be supplied on foolscap page typed in double spaces.]](ii)On receipt of an application, the applicant shall forthwith, or on a date not later than seven days from the date of receipt of application, be intimated about the requisites required to be supplied by him.(iii)If the requisities are not supplied within seven days from the date of intimation, the application for certified copy shall be rejected and thereafter the party may obtain certified copy by filing fresh application with requisites required.(iv)The certified copy Shall be supplied, as far as practicable, within fifteen days from the date on which the requisities are supplied.
