Section 17(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)Where the copy of the draff order or gist thereof is communicated under sub-rule (2) by any person authorised by the Registrar, the Registrar may, by order, determine the costs to be paid to the Government or to the person authorised, as the case may be, and direct its recovery from the society concerned or the amalgamated society.
