Section 42(3) in The Delhi Co-operative Societies Rules, 2007
(3)Without prejudice to sub-rule (1), a consumers' co-operative society, producers' cooperative society and any other co-operative society, if so, required by the Registrar by order shall submit, a statement of verification of the stock at the close of the preceding co-operative year of articles in which the society transacts business to the Registrar annually within such time as may be specified in that order.
