Section 90 in The Manipur Co-operative Societies Act, 1976
90. Constitution or recognition of federal authority to supervise the working of societies.
(1)The State Government may, by general or special order, require a society or a class of societies to make contribution of such sum every year as may be fixed by the Registrar towards the recoupment of expenditure which the State Government or any person authorised in that behalf has incurred or is likely to incur, in respect of supervision of societies.(2)A society to which sub-section (1) is applicable shall pay to such authority such fee as may be prescribed within a reasonable time, and if it fails to pay such fees within a reasonable time, the authority may recover it as if it were an arrear of land revenue.
