Section 59(4) in Andhra Pradesh Co-Operative Societies Rules, 1964
(4)[ The Registrar may, by order in writing, direct the person who is responsible for maintaining the books and the accounts ; to get any or all the accounts and the books required to be kept and maintained by the societies under this rule, written upto such date, in such form and within such time as he may specify. In case of failure of the person to do so the Registrar may depute an officer to write up the accounts and books. In such case it shall be competent for the Registrar to determine the cost with reference to the time involved in the work of the officer deputed to do so. Such cost shall be recovered from the person responsible to maintain the books and accounts etc., of the society] [Inserted by G.O.Ms. No. 220, F & A (Co-Operative IV), dated 9-4-1980. ].
