Section 53B(7) in The Maharashtra Cooperative Societies Rules, 1961
(7)Before the 15th day of August next following the end of each co-operative year, every Primary Agricultural Credit Society shall furnish to the relevant Central Society such information as may be necessary for it to assess the amount of contribution payable for that year by the Primary Agricultural Credit Society under Rule 53-A. On receipt of such information, the relevant Central society shall scrutinise it, determine the amount of contribution payable by the Primary Agricultural Credit Society and shall, before the 15th day of September next following the end of the said co-operative year, serve a notice of demand on the Primary Agricultural Credit Society for payment of the amount of contribution to be determined. The relevant Central society shall also, before that date, furnish to the District Central Co-operative Bank of the District in which the Primary Agricultural Credit Societies furnishing the information operate, a statement indicating the name of each Primary Agricultural Credit Society, the rate of annual contribution payable by it under rule 53-A, the amount of contribution determined and the amount of arrears of contribution if any, which has remained to be paid by each Primary Agricultural Credit Society. On the service of a notice of demand, the Primary Agricultural Credit Society shall, before the 31st day of December next following the end of the aforementioned co-operative year, pay the amount of contribution payable by it for that year into the "Co-operative State Cadre Employment Fund" account in the District Central Co-operative Bank in the District in which such society operates.
