Section 57A in The M.P. Co-Operative Societies Act, 1960
57A. [ Taking possession of record and property. [Inserted by M.P. Act No. 14 of 1976.]
(1)Where the Registrar is satisfied that the books and records of a society are likely to be suppressed, tampered with or destroyed, or the funds and property of a society are likely to be misappropriated or misapplied, the Registrar or the person authorised by him may apply to the Executive Magistrate within whose jurisdiction the society is functioning, for seizing and taking possession of the records and property of the society.(2)On receipt of the application under sub-section (1), the Magistrate may authorise any police officer not below the rank of a sub-inspector to enter and search any place where the records and property are kept are likely to be kept and to seize them and handover possession thereof to the Registrar or the person authorised by him, as the case may be.]
