Section 71(6) in The Maharashtra Cooperative Societies Rules, 1961
(6)The costs of the inquiry or inspection apportioned by the Registrar under subsection (1) of Section 85 shall be recovered as provided in Section 86. The Registrar may direct that such costs or any part thereof shall be paid in the first instance from the funds of the society or in case of inspection, from the amount deposited by the creditor under clause (b) of sub-section (1) of Section 84 and then recovered and repaid to the society or the creditor, as the case may be.
