Section 82(1) in Haryana Registration and Regulation of Societies Act, 2012
(1)The Government shall prescribe the fees payable for following purposes, namely:(i)application for approval of name;(ii)application for registration of Society;(iii)filing or recording or registering any document required by the Act or the rules made thereunder;(iv)inspection of documents in the custody of the Registrar;(v)making or granting copies of any entries or documents before or after registration;(vi)filing of appeals; and(vii)such other matters as appear to the Government necessary to give effect to the purposes of the Act including late fees.
