Section 85(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Where an inquiry is held under section 81 or an inspection or investigation is made under section 82, the Registrar may, after giving the parties an opportunity of making their representations, order the recovery of the entire cost or such part of the cost as he may think just from the society or the members or the creditors demanding the inquiry or inspection or investigation or from the officers or former officers of the society in such proportion as may be determined by the Registrar from all or any of them. Costs may also be awarded by the Registrar to the financing bank in the case of inspection of books under section 83, by the financing bank.
