Section 47(2) in The Punjab Homoeopathic Practitioners Act, 1965
(2)At the time of making an order under sub-section (1) the prescribed authority shall also make an order -(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of corrupt practice: and(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and(b)fixing the total amount of costs payable, and specifying the persons by and to whom costs shall be paid :Provided that a person who is not a party to the petition shall not be named in the order under sub-section (ii) of clause (a) unless -He has been given notice to appear before the prescribed authority and to show cause why he should not be so named; andIt appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the prescribed authority and has given evidence against him of calling evidence in his defence and of being heard.
