Section 373(b) in The U.P. Co-operative Societies Rules, 1968
(b)No permission for inspection under sub-rule (a) shall be granted unless an application stating the particulars of the document to be inspected and the purpose of such inspection has been made to the Registrar and the Registrar is satisfied that the person applying for inspection wants to make the inspection to seek redress in any matter in which he has an interest or for any other lawful purpose.
