Section 63 in Jammu and Kashmir Chit Funds Act, 2016
63. Levy of fees.
(1)There shall be paid to the Registrar such fees as the Government may, from time to time, prescribe for-(a)the issue of previous sanction under section 4 ;(b)the filing of the chit agreement of the Registrar and the registration of the chit under section 7 ;(c)the filing of a declaration with the Registrar and the grant of a certificate of commencement under section 9 ;(d)the filing of copies of documents under any of the provisions of this Act ;(e)the audit of the accounts of the foreman under section 61 ;(f)the inspection of documents under section 62 ;(g)the obtaining of certified copies or extracts of documents and records under section 62 ; and(h)such other matters as may appear necessary to the Government.(2)A table of fees prescribed under sub-section (1) shall be exhibited on a notice board in the office of the Registrar.
