Section 67 in The U.P. Co-operative Societies Act, 1965
67. Costs of inquiry.
- Where an inquiry is held under Section 65, or an inspection is made under Section 66 on the application of a creditor, the Registrar may apportion the cost, or such part of the costs as he may deem fit, between the co-operative society to which the society concerned is affiliated, the society, the members or creditor demanding an inquiry or inspection and the officer or former officers of the society:Provided that-(a)no order for such apportionment shall be made unless the society or person sought to be made liable to pay the costs thereunder has been afforded a reasonable opportunity of being heard(b)the Registrar shall state in writing the grounds on which the costs are apportioned
