Section 64 in The Delhi Co-Operative Societies Act, 2003
64. Cost of inquiry.
- Where an inspection is held under section 61, or an inquiry is made under sections 62, the Registrar may apportion the costs or such part of the costs as he may think fit, between the co-operative society, the members or creditor demanding an inspection or inquiry if any and the officers or former officers and the members or past members of the co-operative society :Provided that -(a)no order of the apportionment of the costs shall be made under this section unless the co-operative society or the person liable to pay the costs thereunder has had reasonable opportunity of being heard;(b)the Registrar shall state in writing under his own hand the grounds on which the costs are apportioned.
