Section 55 in The Maharashtra Chit Funds Act, 1974
55. Levy of fees.
(1)There shall be paid to the Registrar such fees as the State Government may, from time to time, prescribe for,-(a)the registration of the by-laws of a chit under section 4;(b)the grant of a certificate of commencement under section 8;(c)filing with the Registrar, chit agreement and copies of documents under sections 12, 21, 22, 30 and 34;(d)the audit of the accounts of the Foreman under section 17;(e)the inspection of any document under section 54 or for the certificate, extract or copy of any document under that section;(f)such other matters as may appear to the State Government necessary to give effect to the purposes of this Act.(2)A table of fees payable under sub-section (1) shall be exhibited on a notice board in the office of the Registrar.
