Section 15 in The Orissa Self-Help Co-operatives Act, 2001
15. Fee for services.
(1)Every memorandum of association for registration under this Act shall be accompanied by a registration fee amounting to one percent of the authorised equity capital of the proposed Co-operative, subject to a minimum of rupees one hundred and maximum of rupees five thousandProvided that the fee shall be rupees two hundred in the case of such Co-operatives who do not intend to have any equity capital.(2)The Registrar may declare a reasonable scale of fee to be paid by Co-operatives for various services rendered by the Registrar under this Act.Chapter -III Membership
