(1)There shall be paid to the Registrar such fees as may be prescribed; for -(a)the registration of the bye-laws of a chit under section 3;(b)the grant of a certificate of commencement under section 7;(c)filing with the Registrar of the chit agreement and copies of the documents under sections 12, 22, 23, 31 and 34 ;(d)the inspection of documents and record under section 55:(e)the certified copies or extracts of documents and records under section 55;(f)the audit of the accounts of the foreman and the issue of an audit certificate; and(g)such other matters as may be prescribed.(2)A table of the fees payable under sub-section (1), shall be published in the official Gazette.
