Section 85 in The Tamil Nadu Co-Operative Societies Act, 1983
85. Costs of inquiry and inspection, etc.
(1)Where an inquiry is held under section 81 or an inspection or investigation is made under section 82, the Registrar may, after giving the parties an opportunity of making their representations, order the recovery of the entire cost or such part of the cost as he may think just from the society or the members or the creditors demanding the inquiry or inspection or investigation or from the officers or former officers of the society in such proportion as may be determined by the Registrar from all or any of them. Costs may also be awarded by the Registrar to the financing bank in the case of inspection of books under section 83, by the financing bank.(2)Any sum awarded by way of costs or ordered to be recovered under subsection (1) may be recovered as if it were an arrears of land revenue and for the purposes of such recovery, the Registrar shall have the powers of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).
