Section 97(4) in The Delhi Co-operative Societies Rules, 2007
(4)The Registrar, if comes to know through audit report or representation from at least ten members in writing, that the cooperative housing society or the apex has failed to take action against the defaulters for the recovery of dues of out goings and arrears of dues under sub-section (1) of section 84, of the Act shall after making such enquiry as he deems fit or on his motion, if satisfied, shall grant certificate for the recovery of the amount determined by him after the enquiry to dues as arrears and shall be recoverable as arrears of the land revenue.
