Section 19 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
19. Costs.
(1)Every such award shall also state the amount of costs incurred in the proceedings, and by what persons and in what proportions they are to be paid.(2)When the amount determined by the prescribed authority is not upheld, the costs shall, ordinarily, be paid by the prescribed authority, unless the Court shall be of opinion that the claim of the applicant was so extravagant or that he was so negligent in putting his case before the prescribed authority that some deduction from his costs should be made or that he should pay a part of the costs of the prescribed authority.
