Section 89(1) in Assam Co-Operative Societies Act, 2007
(1)When an inquiry is held under Section 87 or an inspection is made under Section 88, the Registrar may, alter giving the parties an opportunity of being heard, apportion the cost or such part of the cost as he may deem fit, between the society, the members thereof or the affiliating society or the creditor or creditors applying for such inspection or inquiry, as the case may be, and the officers, former officers, members and past members of the society.
