Section 52(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)[ A society may create the Dividend Equalization Fund and credit to it a sum need exceeding 2 percent of the paid-up share capital in any year, until the total amount in such Fund amounts to 9 percent of the paid-up share capital. The society may draw upon this fund in any year only when it is unable to maintain a uniform rate of dividend it has been paying during the last preceding five years] [Substituted by G.N. of 8-11-1971.] or more.
