Section 17 in Assam Co-Operative Societies Act, 2007
17. Fees etc.
(1)Registration fees amounting to one percent of the proposal authorized share capital of the proposed cooperative society shall have to be deposited by Treasury Challan [or by electronic payment, as the case may be,] [Inserted by Assam Act No. 4 of 2019, dated 7.3.2019.] along with the application for registration of the proposed cooperative society. The Registrar may, however, revise the registration fees from time to time on merit and on case to case basis maximum of which shall not exceed 50% of the registration fees calculated under this section.(2)Subject to the provisions of sub-section (3) of Section 81 i and sub-section (2) and (6) of Section 87 respectively, the Registrar J may by order prescribe a scale of fees to be paid by a cooperative '5 society for various services rendered by him under this Act.Chapter - III Membership
