Section 72 in The Arunachal Pradesh Co-operative Societies Rules, 1984
72. Levy of audit charges and supervision charges.
(1)The Registrar may levy audit charges and supervision charges payable annually on or before a specified date by all or any class of societies including the societies in liquidation at such rates as may be fixed by him with the approval of the Government, such charges, if not paid by the specified date, shall be recoverable under sub-section (2) of Section 123.(2)The Government may authorise the Registrar to grant total or partial exemption from the payment of audit charges and/or supervision charges assessed to any society or class of societies.
