Section 137 in West Bengal Co-operative Societies Act, 2006
137. Delivery of possession of books, accounts etc. of Co-operative society.
(1)If the board of a Co-operative society or a liquidator appointed under section 107 is resisted in, or prevented from, taking possession of any books, accounts, documents, securities, cash or other properties of a Co-operative society by any person not entitled to be or to remain in possession o the same, the board of directors or the liquidator, without prejudice to the penal measures provided in this Act, apply to any Metropolitan Magistrate or Judicial Magistrate of the first class within whose jurisdiction such person resides or such books, accounts, documents, securities, cash or other properties lie for seizing and taking possession of the same.(2)On receipt of an application under sub-section (1), such Metropolitan Magistrate or Judicial Magistrate of the first class, as the case may be, shall authorise any police officer not below the rank of sub-inspector to enter and search any place where such books, accounts, documents, securities, cash or other properties are kept or likely to be kept and to seize and hand over possession of the same to the person authorised by the. board in this behalf or to the liquidator, as the case may be.
