Section 30(1A) in The Karnataka Societies Registration Act, 1960.
(1A)Without prejudice to the generality of the provision of sub-section (1), the State Government may fix such fees and fines for the following, namely:-(a)For the registration of Societies under sub-section (1) of section 8.(b)For appeal before Karnataka Appellate Tribunal under sub-section (3) of section 8, sub-section (3) of section 9 and sub-section (3) of section 10.(c)For filing of charge in Memorandum of Association under sub-section (2) of section 9.(d)For filing of change of name, rules and regulations under sub-section (2) of section 10.(e)Filing of the List and Balance sheet and Income and Expenditure account under section 13.(f)Fines under sections 13 and section 28.(g)Fee for enquiry under section 25.1
