Section 63(1) in Jammu and Kashmir Chit Funds Act, 2016
(1)There shall be paid to the Registrar such fees as the Government may, from time to time, prescribe for-(a)the issue of previous sanction under section 4 ;(b)the filing of the chit agreement of the Registrar and the registration of the chit under section 7 ;(c)the filing of a declaration with the Registrar and the grant of a certificate of commencement under section 9 ;(d)the filing of copies of documents under any of the provisions of this Act ;(e)the audit of the accounts of the foreman under section 61 ;(f)the inspection of documents under section 62 ;(g)the obtaining of certified copies or extracts of documents and records under section 62 ; and(h)such other matters as may appear necessary to the Government.
