Section 98(2) in The Delhi Co-operative Societies Rules, 2007
(2)If any member or purchaser fails to repay the defaulted amount after the receipt of the said notice within the period of thirty days, the committee after deliberating the matter shall authorize a person to refer the case to the Registrar. The Registrar on receipt of application from a committee may make further enquiries, if he consider it necessary and also provide an opportunity through a notice within sixty days of the receipt of application from the committee to clear the default within the period of ninety days. If a defaulter member still persists in default, the Registrar may issue a certificate for the recovery of defaulted amount along with interest and cost, if any, as arrears of land revenue,
