Section 62 in The Assam Co-operative Societies Act, 1949
62. Cost of inquiry and inspection.
(1)When an inquiry is held under Section 60(2) or an inspection is made under Section 61(2), the Registrar may, after giving the parties an opportunity of being heard, apportion the cost or such part of the cost as he may deem fit, between the society the members thereof or the affiliating society or the creditor or creditors applying for such inspection or inquiry as the case may be, and the officers, former officers, members and past members of the society.(2)No expenditure from the fund of a registered society shall be incurred for the purpose of defraying any cost in support of any appeal preferred by any person other than the society itself against an order under sub-section (1).(3)Any person authorised by the Registrar under Sections 60 and 61 shall have all the powers of the Registrar when acting under these sections.(4)Recovery of costs. - Any sum awarded by way of cost under this section shall be recoverable through a Co-operative Demand Certificate.
