Section 62 in The M.P. Co-Operative Societies Act, 1960
62. Costs of inquiry.
- Where an inquiry is held under Section 59 or an inspection is made under Section 60 on the application of a creditor, the Registrar may apportion the costs, or such part of the costs as he may deem fit, between the society to which the society concerned is affiliated, the society concerned, the members or creditors demanding an inquiry or inspection, and the officers or former officers of the society ;Provided that-(a)no order of apportionment of the costs shall be made under this section unless the society or the person sought to be made liable to pay the costs thereunder has had a reasonable opportunity of being heard;(b)the Registrar shall state in writing the grounds on which the costs are apportioned.
