Section 358(c) in The U.P. Co-operative Societies Rules, 1968
(c)where the reference is covered under sub-rule (2) or sub-rule (3) of Rule 229, be accompanied by a fee of Rs. 500. Provided that where a board of arbitrators is constituted under sub-section (1) of Section 71 on the request of the plaintiff, the amount of fee shall be that payable under the foregoing relevant clause with an addition either of 10 per cent thereof or Rs. 50 whichever is higher.
