Section 156(2) in West Bengal Co-operative Societies Rules, 2011
(2)The fees for annual audit shall be calculated at the following rates, namely(i)Where the working capital does not exceed one lakh rupees at the rate of five rupees for every one thousand rupees or part thereof subject to a minimum of one hundred rupees.(ii)Where the working capital exceeds one lakh but does not exceed fifty lakh rupees five hundred rupees plus at the rate of eighty rupees for every one lakh rupees or part thereof on the amount exceeding one lakh rupees.(iii)Where the working capital exceeds fifty lakhs rupees but does not exceed one crore rupees Four thousand five hundred rupees plus at the rate of eighty rupees for every one lakh rupees or part thereof on the amount exceeding fifty lakh rupees.(iv)Where the working capital exceeds one crore rupees but does not exceeds one hundred crore rupees Nine thousand four hundred rupees plus at the rate of one hundred rupees for every one crore rupees or part thereof on the amount exceeding one crore rupees.(v)Where the working capital exceeds one hundred crore rupees Nineteen thousand three hundred rupees plus at the rate of seventy five rupees for every one crore rupees or part thereof on the amount exceeding one hundred crore rupees.
