Section 15(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)Every memorandum of association for registration under this Act shall be accompanied by a registration fee amounting to one percent of the authorised equity capital of the proposed Co-operative, subject to a minimum of rupees one hundred and maximum of rupees five thousandProvided that the fee shall be rupees two hundred in the case of such Co-operatives who do not intend to have any equity capital.
