Section 57(3) in Andhra Pradesh Chit Funds Rules, 2008
(3)(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may in his opinion be necessary to meet the expenses including payment of fees to the Registrar or his nominee, as the case may be.(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar, after taking into account the amount deposited as above.(c)The Registrar may, by general or special order, has to specify the scale of fees and expenses to be paid to him or his nominee.
