(1)there shall be paid to the Registrar such fees as the Government may, from time to time , prescribe for -(a)the registration of the bye-laws of a chit under Section 3;(b)the grant of a certificate of commencement under Section 7;(c)filing with the Registrar of the Chit agreement and copies of documents under Section 11, 20,21,29 and 32;(d)the audit of the accounts of the foreman and the issue of an audit certificate under section 51;(e)the inspection of documents under Section 52;(f)the certified copy or extract of document under section 52;(g)such other matters as may appear to give effect to the purposes of this Act.(2)A table of fees payable under sub-section (1) shall be exhibited in a notice board at the office of the Registrar
