Section 15 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
15. Fee for service.
(1)Every application for registration under this Act shall be accompanied by a registration fee amounting to one per cent of the authorised equity capital of the proposed cooperative, such however, that the fee shall be not less than rupees one hundred and not more than rupees five thousand;Provided that the fee shall be rupees two hundred in the case of such cooperatives as do not intend to have any equity capital.(2)The Registrar may declare a reasonable scale of fee to be paid by cooperatives and others for various services rendered by him/her under this Act.
