Section 67 in Uttarakhand Co-Operative Societies Act, 2003
67. costs of inquiry.
- Where an inquiry is held under section 65, or an inspection is made under section 66 on the application of a creditor, the Registrar may apportion the cost, or such part of the costs as he may deem fit, between the co-operative society to which the society concerned is affiliated, the society, the members or creditor demanding an inquiry or inspection and the officer or former officer of the society :Provided that-(a)no order for such apportionment shall be made unless the society or person sought to be made liable to pay the costs there under has been afforded a reasonable opportunity or being heard;(b)the Registrar shall state in writing the grounds on which the costs are apportioned.
