Section 82(5) in The Delhi Co-operative Societies Rules, 2007
(5)The person or the official authorised to conduct the inquiry or inspection shall submit the report to the Registrar, on all the points mentioned in the order referred to in sub-rule (1) of rule 82. The report shall contain the findings and the reasons therefore supported by such documentary or other evidence as recorded by him during the course of enquiry or inspection and shall also specify in the report, the cost of the inquiry or inspection together with reasons, and recommend the Registrar the manner in which the entire cost or part thereof may be apportioned, amongst the parties as specified in section 64 of the Act. The Registrar shall pass such orders thereon as may be considered just after giving a reasonable opportunity to the person or persons concerned.
