Section 55 in Himachal Pradesh Societies Registration Act, 2006
55. Fees.
(1)The State Government may prescribe the fees chargeable for the following purposes, namely :-(a)for registration of Societies;(b)for inspection of documents in the custody of the Registrar;(c)for making or granting copies of orders, decisions, entries or documents, before or after registration; and(d)for such other matters as appear to the Government necessary to give effect to the purposes of this Act.(2)All fees, charges and other sums paid to the Registrar or any officer of the Government in pursuance of this Act, shall be credited to the Consolidated Fund of the State.
