Section 67(1) in Sikkim Co-Operative Societies Act, 1978
(1)The Registrar shall, on the application of a creditor of a society, inspect or direct some person authorised; by, him, by order in writing in this behalf to inspect the books of 'the society:Provided that no such inspection shall be made unless the applicant(a)satisfies the Registrar that the debt is a sum then due, and that he was demanded payment thereof and has not received satisfaction within a reasonable time; and(b)deposit with the Registrar such sum as security for the cost of proposed inspection as the Registrar may require.
