Section 374(b) in The U.P. Co-operative Societies Rules, 1968
(b)No copy shall be granted under sub-rule (a) unless the Registrar, Arbitrator, President of the Board of Arbitrators, the appellate authority or the liquidator, as the case may be, is satisfied that the person applying for such a copy requires it to seek redress in any matter in which he has an interest or for any other lawful purpose.
