Section 62(1) in Sikkim Co-Operative Societies Act, 1955
(1)When an inquiry is held under section 60 (1) or an inspection is made under section 61 (1) the Registrar may after giving the parties an opportunity of being heard, apportion the cost or such part of the cost as he may deem fit, between the society, the members thereof or the affiliating society or the creditor or' creditors applying for such inspection or inquiry, as the use may be, and the officers, former officers, members and past members of the society.
