Section 391(b) in The U.P. Co-operative Societies Rules, 1968
(b)Where a Central Co-operative Bank pays under sub-rule (a) supervision fees on behalf of a co-operative society affiliated to it, such bank shall be entitled to recover the same from the affiliated society subject to the conditions laid down below:(i)No supervision fees shall be charged from a society the owned capital of which was less than sixty per cent of its working capital on 30th June last:
