Section 82 in The Orissa Co-operative Societies Rules, 1965
82. Cost of Award.
(1)The Registrar or an Arbitrator or a person deciding a dispute under Section 70 shall have power to order the expenses incurred in determining such dispute to be paid out of the funds of the Society or by such party or parties to the dispute as he may think fit.(2)The expenses or the cost awarded under Sub-rule (1) of this rule shall be according to a scale as laid down by the Registrar :Provided that in the monetary claim, such expenses or cost shall not exceed 2 ⅜per cent of the awarded amount.
