Section 000(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)(a)A person referring a dispute under sub-sec. (1) of Section 61 of the Act or preferring an appeal under sub-section (1) of Section 76 of the Act, shall deposit in advance the fees mentioned in Rule 48 for deciding the dispute or an appeal, as the case may be.(b)The Registrar, arbitrator or other person deciding a dispute under sub-section (4) of Section 62 of the Act and the Tribunal deciding an appeal under sub-section (1) of Section 76 of the Act shall have power to order the costs incurred in determining such dispute or appeal to be paid either out of the funds of the society by such party or parties to the dispute or appeal as he or it may think fit.(c)[ The Registrar or the Tribunal may in his or its own discretion remit the whole or any part of the fees deposited under Clause (a)] [Substituted by G.O.Ms.No. 1802, F & A, dated 2-7-1965.].
