Section 84 in Himachal Pradesh Co-Operative Societies Rules, 1971
84. Audit fee.
(1)Audit fee in respect of audit of accounts shall be paid by all, or any types of societies at such rates as may be fixed by the Registrar, from time to time.Provided that the Government may in special circumstances in its discretion exempt any society, or class of societies from the payment of audit fee assessed, in whole or in part, for such period as it may specify.(2)All fees payable under this rule shall be recoverable in the manner specified in section 90 of the Act.(3)The audit fee assessed under sub-rule (1) shall be deposited by the society in the Government treasury within a period of one year after the close of co-operative year for which it was assessed.
