Section 96(2) in The Meghalaya Co-operative Societies Act
(2)The person seizing the property of the society under sub-section (1) shall prepare an inventory of the properties seized in duplicate with this signature and require the officer or member of the society from whose possession or custody the property is seized to put his signature in witness thereof and, if such officer or member refused to sign, then the person seizing the property shall call upon two or more persons to sign the seizure list. A copy of the list prepares under this section signed by the witnesses shall be delivered to the officer of the society.
