(1) There shall be paid to the Registrar such fees as the State Government may, from time to time, prescribe for,-- (a) the issue of previous sanction under section 4; (b) the filing of the chit agreement with the Registrar and the registration of the chit under section 7; (c) the filing of a declaration with the Registrar and the grant of a certificate of commencement under section 9; (d) the filing of copies of documents under any of the provisions of this Act; (e) the audit of the accounts of the foreman under section 61; (f) the inspection of documents under section 62; (g) the obtaining of certified copies or extracts of documents and records under section 62; and (h) such other matters as may appear necessary to the State Government. (2) A table of fees prescribed under sub-section (1) shall be exhibited on a notice board in the office of the Registrar.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.