Section 29 in Telangana Societies Registration Act, 2001
29. Fees to be fixed by the Government.
(1)The Government shall, from time to time, prepare a table of fees payable,-(a)for registration of Societies which may include Mahila Mandals and Youth Associations;(b)for filing or recording or registering any document required by this Act to be filed or recorded;(c)for inspection of documents in the custody of the Registrar;(d)for making or granting copies of reasons, entries or documents, before or after registration; and(e)for such other matters appear to the Government necessary to give effect to the purposes of this Act.(2)The table of fees so prepared shall be notified.(3)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 Government.
