Section 52(1) in The Punjab Co-operative Societies Rules, 1963
(1)The Registrar shall have power to require the person referring a dispute under sub-section (i) of section 55 to deposit in advance the fee, if any, to be specified [by the Registrar keeping in view the nature of the case for deciding the dispute.] [Words substituted by the Punjab Government Gazette Notification dated 18.2.86 (Section 10 (i)]
