Section 111 in Rajasthan Co-operative Societies Rules, 2003
111. Supply of copies of documents by societies and fees therefor.
(1) A member of a society requiring a copy of any of the documents under sub-section (2) of section 113, may apply to the society for the same. Every such application shall be accompanied by a fee of rupees two for each folio. On receipt of the deposit, the society shall issue a receipt for the same.(2)Where the copies are prepared, the amount due from the member according to the scale laid down in sub-rule (1), shall be retained by the society as copying fees and the surplus amount, if any, remaining out of the deposit shall be refunded to the member at the time of supplying copies. Where the amount deposited by the member is found to be insufficient to cover the copying fees, the member shall be called upon to pay the deficit before taking delivery of the copies.(3)The copies shall be certified and signed as to true copies by any person mentioned in the rule 106.
