Section 84(b) in The Assam Co-operative Societies Rules, 1953
(b)Remuneration to the arbitrators will be fixed by the Registrar subject to a minimum of five rupees and maximum of fifty rupees to each arbitrator in each case, payable from the funds of the society and realisable as cost against the party or parties against whom any sum would be found due by the arbitrator or arbitrators or the Chairman.
