Section 85(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Where an inquiry is held under section 83 or an inspection is made, under the last preceding section, the Registrar may apportion the costs, or such part of the costs, as he may think just between the society, the members or creditors demanding the inquiry or inspection, the officers or former officers and the members or past members or the estates of the deceased members of the society [and pass such order within a period of six months from the date of submission of inquiry report] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 53, (w.e.f. 14-2-2013).]:Provided that,-(a)no order of apportionment of the costs shall be made under this section unless the society or person or the legal representative of the deceased person liable to pay the costs thereunder, has or have been heard, or has or have had a reasonable opportunity of being heard;(b)the Registrar shall state in writing the grounds on which the costs are apportioned.
