Section 67 in Karnataka Co-Operative Societies Act, 1959
67. Costs of Inquiry.
- Where an inquiry is held under section 64 or an inspection is made under section 65 on the application of a creditor, the Registrar may apportion the costs, or such part of the costs, as he may deem fit, between the co-operative society to which the society concerned is affiliated, the society, the members or creditor demanding an inquiry or inspection, and the [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or former [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the society:Provided that,-(a)no order of apportionment of the costs shall be made under this section unless the society or the person sought to be made liable to pay the costs thereunder has had a reasonable opportunity of being heard;(b)the Registrar shall state in writing the grounds on which the costs are apportioned.
