Section 92(6) in The Delhi Co-operative Societies Rules, 2007
(6)The transferee shall submit the following documents alongwith application form for satisfaction of the committee:(a)Affidavit on a stamp paper of Rs. 10/- for discharging all the liabilities to the cooperative society in respect of the flat/plot or common areas which may be outstanding against the allottee or occupant of the flat or plot within a period of ninety days of raising the demand by the society(b)Attested copy of duly registered sale deed, agreement to sell and conveyance deed; as the case may be.(c)Original share certificate issued to the allottee and in case the original share certificate is not available, the transferee shall execute an indemnity bond to indemnify the society for any losses caused on this account.(d)Receipt of transfer fee of five hundred rupees for the Common Good Fund of the co-operative housing society;
