(1)There shall be paid to the Registrar such fees as the Administrator 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 Sections 11, 20, 21, 29 and 32;(d)the inspection of documents under Section 52;(e)the certificate, copy of or extract of documents under Section 52;(f)the audit of the accounts of the foreman and the issue of an audit certificate;(g)such other matters as may appear necessary to give effect to the purposes of this Act.(2)A table of fees payable under sub-section (1) shall be published in the Delhi Gazette. -
