Section 93 in Mizoram Cooperative Societies Act, 2006
93. Cost of inquiry and inspection.
(1)Where an inquiry is held under section 91 or an inspection is carried out under Section 92 the Registrar may apportion the cost of inquiry or inspection as the case may be between the co-operative, members, creditors or debtors or depositors demanding such an inquiry or inspection and officers of co-operative. The members and officer for the purpose of this section shall not only include present members and officers but also former officers and past members.(2)The Registrar, before apportioning cost of inquiry or inspection as the case may be, as referred under sub-section (1) shall provide a reasonable opportunity of hearing to co-operative or other persons such as creditors, debtors or depositor liable to pay such costs.(3)While apportioning the cost of inquiry or inspection, the Registrar shall record in writing the reasons, grounds or basis on which the cost were apportioned either proportionately or disproportionately.
