Section 223 in The U.P. Co-operative Societies Rules, 1968
223.
(a)Within 60 days of the receipt of the note of the assessment, a co-operative society shall, without prejudice to the provisions of Rule 222, remit to the local treasury or to the Central Co-operative Bank of the district, as the Registrar may direct, the audit fee due from the society.(b)Where the audit fee is remitted to the Central Co-operative Bank or is paid by the Central Co-operative Bank on behalf of affiliated co-operative credit societies under Rule 222, the amount of audit fee shall be credited to a separate account in the Central Bank named as "co-operative societies audit fee accounts", and the amount at the credit of this account shall be remitted to the local treasury under instructions from the Registrar.
