Section 373 in The U.P. Co-operative Societies Rules, 1968
373.
[(a) Any member of the public may be permitted on payment of a fee of rupees thirty, on each occasion of inspecting to inspect for any lawful purpose, any public document exclusive of public documents privileged under Sections 123, 124, 129 and 131 of the Indian Evidence Act, 1872, filed in the Office of the Registrar.] [Substituted by Notification No. 3849/XLIX-1-98-7(11)-97, dated 31-10-1998 (w.e.f. 31-10-1998).](b)No permission for inspection under sub-rule (a) shall be granted unless an application stating the particulars of the document to be inspected and the purpose of such inspection has been made to the Registrar and the Registrar is satisfied that the person applying for inspection wants to make the inspection to seek redress in any matter in which he has an interest or for any other lawful purpose.
