Section 15A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
15A. Costs.
- Whenever it is found by the court that any of the party in the suit has unnecessarily raised one or more issues awarding of the costs at the time of Judgment will be generally mandatory. Special reasons must be assigned, if costs are not being awarded. If any of the parties has unreasonably protracted the proceedings, the Court shall exercise discretion to impose exemplary costs after taking into account the expenses incurred for the purpose of attendance on the adjourned dates. Costs would be assessed according to rules in force.
