Section 57(3) in The Chit Fund (Manipur) Rules, 1994
(3)(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may, in his opinion, be necessary to meet the expenses including payment of fees to the Registrar or his nominee as the case may be.(b)The Registrar may be general or special order specify the scale of fee and expenses to be paid to him or to his nominee.(c)The Registrar or his nominee shall collect the fees and expenses for determining the dispute from the foreman or from the party or parties to the dispute as he may think fit, according to the scale specified in Clause (b) of this sub-rule.
