Section 52 in The Punjab Co-operative Societies Rules, 1963
52. Arbitration fee. [Section 85 (2) (xviii)]
(1)The Registrar shall have power to require the person referring a dispute under sub-section (i) of section 55 to deposit in advance the fee, if any, to be specified [by the Registrar keeping in view the nature of the case for deciding the dispute.] [Words substituted by the Punjab Government Gazette Notification dated 18.2.86 (Section 10 (i)](2)The Registrar may, in such cases as he thinks fit, order the payment of fee to the arbitrator.(3)No fee shall be payable to an arbitrator till the dispute referred to him is [decided finally.] [Words substituted by the Punjab Government Gazette Notification dated 18.2.86 (Section 10 (ii)](4)The Registrar may, in his discretion, remit the whole or any part of the fees collected under sub-rule(1).
