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State of Maharashtra - Section

Section 4 in The Maharashtra Cooperative Societies Rules, 1961

4. [ Application for registration and registration fees. [Substituted By G. N. Of 14-2-1975.]

(1)Every application for registration of a society under Section 8 shall be made in Form 'A' in Marathi, Hindi or English, and shall, subject to the provisions of sub-section (2) of Section 8 and sub-rules (2) and (3), be signed by the applicants and shall, in addition to four copies of the proposed bye-laws of the society, be accompanied by:
(a)a list of persons who have contributed to the share capital, together with the amount contributed by each of them, and the entrance fee paid by them;
(b)a certificate from the Bank or Banks stating the credit balance therein in favour of the proposed society;
(c)a scheme showing the details explaining how the working of the society will be economically sound and, where the scheme envisages the holding of immovable property by the society, the description of such property proposed to be purchased, acquired or transferred to the society;
(d)such other documents as may be specified in the model bye-laws, if any, framed by the Registrar;
(e)[ the registration fees at the following rates, namely:-]
        Rs.
(i) [ [Substituted by G. N. of 2-12-2000.] Agricultural Societies (a) Marketing Societies 1,250
(b) Other Agricultural Societies 150
(ii) Crop Protection Societies     250
(iii) Lift Irrigation Societies     250
(iv) Consumers' Societies (a) Canteens 500
(b) Primary Consumer Stores in-  
  (i) Rural Area 150
  (ii) Urban Area 250
(c) Wholesale Consumer Stores 2,500
(d) Departmental Consumer Stores 1,600
(v) Co-operative Banks (a) Central Bank 5,000
(b) Other Banks (excluding Salary Earners' Co-operative Societies) 2,500
(c) Salary Earners' Co-operative Societies 500
(vi) Farming Societies (a) Collective Farming Societies 150
(b) Joint Farming Societies 150
(c) Dairy Farming Societies 150
(vii) Housing Societies (excluding societies of Backward Classpersons) (a) Tenant Ownership Housing Societies 2,500
(b) Tenant Co-partnership Housing Societies 2,500
(c) Other Housing Societies 2,500
(viii) Housing Societies of Backward Class Persons     50
[(viii-a) [Inserted by G.N. of 30-10-2003] Housing Societies of Lok Awas Yojana     50]
(ix) Processing Societies (a) Agricultural Processing Societies (excluding Sugar Factoriesand Spinning Mills) 1,250
(b) Industrial Processing Societies 500
(x) Co-operative Sugar Factories     25,000
(xi) Co-operative Spinning Mills     15,000
(xii) Producers' Societies (A) Industrial Producers Societies 150
(xiii) Resources Societies (a) Credit Resource Societies (excluding Salary Earners'Societies)-  
  (i) Agriculture 150
  (ii) Urban Credit Societies 250
(b) Non-credit Resource Societies 150
(c) Service Resource Societies 150
(xiv) General Societies (a) Social 250
(b) Commercial 1,250
(xv) Societies not falling under any of the above entries     500]
(2)Where any member of a society to be registered is a registered society, a member of the committee of such registered society shall be authorised by that committee by a resolution to sign the application for registration and the bye-laws on its behalf, and a copy of such resolution shall be appended to the application.
(3)Where any member of a society to be registered is a firm, company, other corporate body, society registered under the Societies Registration Act. 1860, or local authority or public trust registered under any law for the time being in force for the registration of such trusts, then such firm, company, corporate body, society, local authority or public trust, as the case may be, shall duly authorise any person to sign the application for registration and the bye-laws on its behalf, and a copy of the resolution giving such authority shall be appended to the application.
(4)The application shall be sent to the Registrar by registered post or delivery by hand [or by electronic mode.] [Added by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]]