Section 92B(1) in The U.P. Co-operative Societies Act, 1965
(1)There shall be established a fund, to be called the Cooperative Collection Fund to which the following amounts shall be credited, namely:-(a)all costs of collection recovered on an amount due to a Cooperative Society;(b)all costs of execution recovered on an award, order or certificate for recovery under clause (a) or clause (b) of Section 92;(c)such other amounts as the State Government may direct.
