Section 9(4) in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
(4)The costs of arbitration and award shall be in discretion of the arbitrator who may direct as to by whom, and in what manner, the same or any part thereof shall be paid, and in case an appeal is preferred to the High Court, such costs and the costs of the appeal shall be in the discretion of the High Court, which may direct to and by whom and in what manner, the same or any part thereof shall be paid.
