Section 68 in Sikkim Co-Operative Societies Act, 1978
68. Costs of enquiry.
- Where an enquiry is held under section 66, or an inspection is made under section 67, the Registrar may apportion the costs, or such of the costs, as he may think fit, between the society, the members or creditors demanding an enquiry or,. inspection, and the officers or former officers and the members or past members of the society as the case may be:Provided, however, that.(a)no order of the apportionment of the costs, shall be made under this section unless the society or the person liable to pay the costs there under has had a reasonable opportunity of being heard; and(b)the Registrar shall state in writing the manner in which the costs are apportioned. '
