Section 51 in Tamil Nadu Societies Registration Act, 1975
51. Fees.
(1)There shall be paid to the Registrar in respect of the several matters mentioned in the Schedule, the fees therein specified.(2)The Government may, in their discretion, remit, in whole or in part, any fee payable under this Act.(3)The Government may, by notification, authorize the Inspector-General of Registration or any officer subordinate to him to exercise the power vested in them by subsection (2) and may in like manner withdraw such authority.(4)The exercise of the power delegated under subsection (3) shall be subject to such restrictions and conditions as may be specified in the notification and also to control and revision by the Government or by such officer as may be empowered by the Government in this behalf. The Government shall also have power to control and revise the acts or proceedings of any officer so empowered.(5)All fees paid to the Registrar in pursuance of this Act shall be accounted for to the Government.
