Section 69(6) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(6)The costs of the inquiry or inspection apportioned by the Registrar under sub-section (1) of Section 87 shall be recovered as provided in Section 88. The Registrar may direct that such costs or any part thereof shall be paid in the first instance from the funds of the society or in case of inspection, from the amount deposited by the creditor under Clause (b) of sub-section (1) of Section 86 and then recovered and repaid to the society or the creditor, as the case may be.
