In
exercise of the powers conferred by sub-section (2) of Section 30 of the
Karnataka Societies Registration Act, s1960 (Karnataka Act 17 of 1960), the
Government of Karnataka hereby makes the following rules further to amend the
Karnataka Societies Registration Rules, 1961, namely; (1)
These rules may be called the
Karnataka Societies Registration (Amendment) Rules, 2000. (2)
They shall come into force from the date
of their publication in the Official Gazette. After
Rule 8 of the Karnataka Societies Registration Rules, 1961, the following shall
be inserted, namely: "9. Rates of fees and fines. The
rates of fees and fines mentioned in column (3) of the Table below shall be
paid for the purposes specified in column (2) of the Table: TABLE Sl. No. Purpose Fees or Fines Rs. (1) (2) (3) 1. For Registration of Memorandum of Association and rules and regulations
of Society under sub-section (1) of Section 8 (a) if society is situated within Bangalore Metropolitan Regional
Development Authority limits. 1,000.00 (b) if society is situated in any other area. 500.00 2. For each appeal before Karnataka Appellate Tribunal under sub-section
(3) of Section 8, sub-section (3) of Section 9 and sub-section (3) of Section
10. 500.00 3. For filing of change in Memorandum of Association under sub-section (2)
of Section 9. 100.00 4. For filing of change of name rules and regulations under sub-section
(2) of Section 10. 250.00 5. Filing of the list and balance sheet and Income and Expenditure account
under Section 13 (a) When the amount of Balance Sheet and Income and Expenditure does
not exceed rupees 10 lakhs, for every rupees one lakh or part thereof. 100.00 (b) When the amount of Balance Sheet and Income and Expenditure exceeds
rupees 10 lakhs for every rupees one lakh or part thereof. 1,000.00 subject to a maximum of Rs. 5,000/- 6. Fines under proviso to Section 13 (a) Where the delay in filing the list and Balance Sheet and Income and
Expenditure Account does not exceed one year. 50.00 (b) Where the delay exceeds one year, for every year or part thereof to
the previous year of submission of list and Balance Sheet and Income and
Expenditure Account. 100.00 7. Enquiry fee under Section 25 (Rule 8) 500.00 8. Fine under Section 28 1,000.00 9. For each Inspection of document under Section 24 50.00 10. For issue of certified copy under Section 24 for every hundred words of
copy or extract. 10.00: Provided
that the fees and fines shall be fifty per cent of the amount specified above
for Societies of persons belonging to the Scheduled Castes or the Scheduled
Tribes and all Women Societies".KARNATAKA SOCIETIES REGISTRATION
(AMENDMENT) RULES, 2000
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