Section 31(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)No recoupment of the amount invested under this rule shall be necessary where the investment is made-(a)by a society from its building fund constituted out of profits; or(b)by a society, other than a credit society, in which the share capital raised from the members is intended to built up the special kind of business for which it has been registered.
