Section 62 in Himachal Pradesh Co-Operative Societies Rules, 1971
62. Preparation of statements at the expense of the society.
(1)If a society fails to send to the Registrar within the time allowed, any statement or return required by the Act, the rules and the Registrar from time to time, the Registrar may cause such statement or returns to be prepared by employing such staff as he may deem to be necessary and may assess upon the society the cost of such staff.(2)The cost assessed under sub-rule (1) if not paid shall be recoverable from the society as laid down in section 90.If a society fails to submit any statement or fails to furnish any information within a specified time to the Registrar, the Registrar may cause such information furnished and statement prepared by employing necessary staff and may also assess its cost on the society which shall be recoverable from it as arrears of land revenue.
