Section 162 in The Delhi Co-operative Societies Rules, 2007
162. Public documents.
(1)The following documents shall be treated as public documents.(a)The Registration Register;(b)The Registration certificate of a co-operative society.(c)The registered bye-laws of the co-operative society including registered amendments.(d)Any order cancelling the registration of a co-operative society;(e)Annual audited accounts of the co-operative society furnished to the Registrar;(f)Any decision of the Registrar or award of the Arbitrator.(g)Reports of inspection under section 62 and section 66.(2)Without prejudice to the provisions of section 123, 124, 128 and 131 of the Indian Evidence Act, 1872, all the public documents shall be open to inspection by any member of the public on payment of a fee of twenty five rupees on each occasion for any lawful purpose.
