Section 35A(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)The costs, ordered to be paid under sub-section (1), shall not, if paid be included in the costs awarded in the decree passed in the suit; but if such costs are not paid, a separate order shall be drawn up indicating the amount of such costs and names and addresses of the persons by whom such costs are payable and the order so drawn up shall be executable against such persons] [Inserted by Act No. XI of 1983, section 11.].
