Section 124(4) in The Delhi Co-operative Societies Rules, 2007
(4)Within a period of sixty days after the issue of the certificate referred to in sub-rule (3), the decree holder shall apply in Form no. 29 to the Recovery Officer, delivered in person and a receipt obtained or sent by registered post. The application shall be accompanied by:(a)A certified copy of the award;(b)original certificate issued by the Registrar under sub-rule (3) ; and(c)receipted pay-in-slip for deposit of execution fee in the Office of the Registrar.Provided that the Registrar may extend the period of sixty days after hearing the reasons for delay by the decree holder.
