Section 358 in The U.P. Co-operative Societies Rules, 1968
358.
A reference under sub-section (1) of Section 70 for settlement of a dispute shall-(a)where the reference is covered under clause (a) of sub-rule (1) of Rule 229 and the value of the property or the amount of claim involved in the reference does not exceed Rs. 2,500 require fee of rupees twenty-five;(b)where the reference is covered under clause (a), (b), (c) or (d) of sub-rule (1) of Rule 229 and the value of the property or amount of claim involved in the reference exceeds Rs. 2,500, be accompanied by a fee at the rate of one per cent of the value of the property or the amount of claim involved in the reference;(c)where the reference is covered under sub-rule (2) or sub-rule (3) of Rule 229, be accompanied by a fee of Rs. 500. Provided that where a board of arbitrators is constituted under sub-section (1) of Section 71 on the request of the plaintiff, the amount of fee shall be that payable under the foregoing relevant clause with an addition either of 10 per cent thereof or Rs. 50 whichever is higher.
