Section 96(1) in The Delhi Co-Operative Societies Act, 2003
(1)Where the Registrar has reason to believe that a co-operative society -(a)[ has not commenced business within in one hundred eighty days from the date of its registration or the number of members has been reduced to less than fifteen; [[Substituted by Delhi Act 8 of 2006, section 11, for clauses (a) and (b) w (b), before substitutions, stood as under:"(a) has not commenced business within seven hundred seventy-five days after the date shown on its certificate of registration; or(b)has not carried on business for two consecutive co-operative years;"]](b)has not carried on business for two consecutive years in accordance with the bye-laws and the co-operative principles; or(c)has not got the accounts of the society audited since last three or more consecutive years;] he shall send to the co-operative society a letter by registered post, inquiring whether the co-operative society is carrying on business [or got its accounts audited] [Inserted by Delhi Act 8 of 2006, section 11].
