Section 55(1) in The Maharashtra Chit Funds Act, 1974
(1)There shall be paid to the Registrar such fees as the State Government may, from time to time, prescribe for,-(a)the registration of the by-laws of a chit under section 4;(b)the grant of a certificate of commencement under section 8;(c)filing with the Registrar, chit agreement and copies of documents under sections 12, 21, 22, 30 and 34;(d)the audit of the accounts of the Foreman under section 17;(e)the inspection of any document under section 54 or for the certificate, extract or copy of any document under that section;(f)such other matters as may appear to the State Government necessary to give effect to the purposes of this Act.
