A party may file an affidavit stating the amount spent by him or any one or more of the items referred in clauses (a) to (f) of Order XX-A, Rule 1 of the Code of Civil Procedure, and the court may award such costs under these items as may appear to be reasonable, the cost to be awarded shall be taxed as cost in the decree.]Note. - This rule shall also apply to suits filed under Rule 2 of Order XXXVII C.P.C.).
