Section 54(4) in Haryana Registration and Regulation of Societies Act, 2012
(4)All expenses incidental or preliminary to the inquiry shall, where such inquiry is held,(a)on application, be defrayed by the applicants thereof or out of the assets of the Society or by the members of the Society, in such proportion as the District Registrar may, by order in writing direct; and(b)on a reference from the District Collector or the Government or the District Registrars, own motion, be defrayed out of the assets of the Society and shall be recoverable as arrears of land revenue.
