Section 14 in Uttarakhand Self Reliant Co-Operatives Act, 2003
14. Fee for services.
(1)The submission of Memorandum for registration as a co-operative under this Act shall be accompanied by a fee amounting to one percent of the authorized equity capital of the proposed co-operative, such, however, that the fee shall be not less than rupees two hundred;Provided that the fee shall be rupees two hundred in the case of such co-operatives as do not intend to have any equity capital.(2)The fee to be paid by co-operatives and others for various service rendered by the Registrar under this Act may be fixed by the Government and made known to the Registrar, who in turn shall make such information available to any interested person :Provided that any change in the fee payable for any service may be made by the Government only after publishing in two leading vernacular newspapers or advertising in the vernacular electronic media, inviting comment from those affected.
