Section 50(4) in U.P. State Co-operative Societies Election Rules, 2014
(4)Notwithstanding anything in these rules, the applicant filing the election suit shall deposit the fees as follows in the head of account fixed by the State Government and shall enclose the original receipt with the plaint:-(a)in case of primary cooperative societies- Rs. one thousand.(b)in case of District/Central cooperative societies - Rs. two thousand(c)in case of State Level/ Apex Cooperative Societies - Rs. five thousandProvided that, the suit shall not be accepted if the receipt of fees is not submitted.Chapter- VIII Offence and Penalties
