Section 98(1) in The Orissa Co-operative Societies Rules, 1965
(1)Any decree-holder requiring the provisions of Clause (c) of Sub-Section (1) of Section 103 of the Act to be applied, shall apply to the Principal Officer of the Co-operative Department having jurisdiction over the area in which the cause of action arose and shall deposit necessary costs on a scale prescribed by the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] from time to time :Provided that the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] by an order in writing exempt a non-borrowing liquidated Society having no funds from payment of cost, prescribed under this Rule.
