Section 18 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
18. Fee for services.
(1)Registration fee amounting to one percent of the authorised equity capital of the proposed cooperative, subject to the minimum of rupees one hundred and maximum of rupees five thousand, shall be charged for registration of each co-operative :Provided that the fee shall be rupees two hundred in the case of such co-operatives which do not intend to have any equity capital.(2)Subject to the provisions of sub-section (2) and sub-section (6) of Section 53 the Registrar may, by order, prescribe a scale of fee to be paid by co-operatives and others for various services rendered by him under this Act.
