Section 82 in Haryana Registration and Regulation of Societies Act, 2012
82. Fees for various purposes to be fixed by the Government.
(1)The Government shall prescribe the fees payable for following purposes, namely:(i)application for approval of name;(ii)application for registration of Society;(iii)filing or recording or registering any document required by the Act or the rules made thereunder;(iv)inspection of documents in the custody of the Registrar;(v)making or granting copies of any entries or documents before or after registration;(vi)filing of appeals; and(vii)such other matters as appear to the Government necessary to give effect to the purposes of the Act including late fees.(2)All fees and penalties payable under the provisions of the Act, if not paid, shall be recoverable as arrears of land revenue. The amount so collected shall be credited to the consolidated fund of the State.
