Section 357 in The U.P. Co-operative Societies Rules, 1968
357.
No action shall be taken on any application for inspection of a co-operative society or for enquiry into the affairs or matters relating to the affairs of a co-operative society, moved by a person who is neither a member of the co-operative society nor a creditor thereof unless such application is accompanied by a fee of rupees five hundred:Provided that the amount in excess of the table of fees laid down in Rule 355 or 356 shall be refunded where on inspection or enquiry that allegations made in the said application are found to be correct.Explanation. - The term "member" for the purpose of this rule shall include a member of the general body and also a member of the Committee of Management of the society.
