Section 50A in The Chhattisgarh Co-operative Societies Rules, 1962
50A. [ Levy of audit fees. [Inserted by notification dated 26-7-1963.]
(1)Every society the accounts of which are audited under sub-section (1) of Section 58 shall [***] pay to the State Government a charge for the audit of its accounts for each cooperative year in accordance with the scale laid down in the Schedule in respect of the class of society to which it belongs.(2)The Registrar shall communicate the charges payable by the society under sub-rule (1) by an order in writing in Form FF to be delivered personally or sent by post to the address of the society under certificate of posting:Provided that in the case of a primary credit society affiliated to a Co-operative Central Bank, the order shall be communicated to such Bank.]
