Section 89 in Assam Co-Operative Societies Act, 2007
89. Cost of inquiry and inspection.
(1)When an inquiry is held under Section 87 or an inspection is made under Section 88, the Registrar may, alter giving the parties an opportunity of being heard, apportion the cost or such part of the cost as he may deem fit, between the society, the members thereof or the affiliating society or the creditor or creditors applying for such inspection or inquiry, as the case may be, and the officers, former officers, members and past members of the society.(2)No expenditure from the fund of registered society shall be incurred for the purpose of defraying any cost in support of any appeal preferred by any person other than the society itself against an order under sub-section (1).(3)Any person authorized by the Registrar for the purpose of inquiry and inspection under Section 87 and 88 shall have all the powers of the Registrar when acting these sections.(4)Any sum awarded By way of cost under this section shall be recoverable as the fees for inquiry or inspection in the manner of realization of audit fees or through a Cooperative Demand Certificate.
