Section 62(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)The cost assessed under sub-rule (1) if not paid shall be recoverable from the society as laid down in section 90.If a society fails to submit any statement or fails to furnish any information within a specified time to the Registrar, the Registrar may cause such information furnished and statement prepared by employing necessary staff and may also assess its cost on the society which shall be recoverable from it as arrears of land revenue.
