Section 7(1) in Kerala Cooperative Societies Act, 1969
(1)If the Registrar is satisfied [within a period of ninety days from the date of receipt of the application] [Inserted by Kerala Act No. 1 of 2000.]-(a)that the application complies with the provisions of this Act and the rules;(b)that the objects of the proposed society are in accordance with section 4;(c)that the area of operation of the proposed society and the area of operation of another society of similar type do not overlap;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and(e)that the proposed society complies with the requirements of sound business, he may register the society and its bye-laws within a period of ninety days of receipt of application.
