Section 76 in The Tripura Co-operative Societies Rules, 1976

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State of Tripura - Section

Section 76 in The Tripura Co-operative Societies Rules, 1976

76. Levy of audit fees.

- Every co-operative society shall pay to the State Government a fees for the audit of its account for each co-operative year under sub-section (7) of Section 79 as provided below:

(a)No society should be levied audit fee if it does not complete 3 co-operative years of working.

(b)A credit type of society, a society for Scheduled Castes or Scheduled Tribes or a cottage industry society or a farming society should not be levied audit fees it their turnover does not exceed Rs. 20,000 only.

(c)For all other societies audit fees fees are levied at the following rates;

(i)Agricultural Credit Societies

for the working capital exceeding 20 (twenty) thousand rupees - @ 1/16th per cent.

(ii)Agricultural Non-Credit Societies

for the first 1 (one) lakh of rupees of turnover	1/16th per cent
for a turnover between 1 (one) lakh and 3 (three) lakhs ofrupees-
for the first 1 lakh	1/16 per cent
for the rest	1/32 per cent
for a turnover above rupees 3 (three) lakhs	1/64 per cent

(iii)For all non-Agricultural Societies

for the first 20 (twenty) thousand working capital	¼ per cent
exceeds 20 (twenty) thousand of rupees	⅛ per cent

(iv)For all types of Co-operative Banks including Land Development Banks

for the first 1 (one) lakh of working capital	⅛ per cent
for working capital from 2 (two) lakhs to 5 (five) lakhs	1/32 per cent
amount exceeding 5 (five) lakhs of working capital	1/64 per cent
subject to a maximum of Rs. 1,000

(v)Housing Societies

for a turnover up to 1 (one) lakh	1/16 per cent
for a turnover from 1 (one) lakh to 3 (five) lakhs	1/32 per cent
for a turnover after 5 (five) lakhs	1/64 per cent

Note - A turnover in a co-operative society to be calculated as follows:

(a)in case of purchase and sale, and sale societies and as well as societies engaged in sale business, turnover will mean sales only;

(b)in case of Banks and Credit Societies, the total of debts will mean working capital;

(c)in case of Housing Society, the total of debts in a year will mean working capital.

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State of Tripura - Section

Section 76 in The Tripura Co-operative Societies Rules, 1976

76. Levy of audit fees.