Section 49 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
49. Costs and payment thereof out of security' deposits and return of such deposits.
(1)Costs including Advocate's fee shall be in the discretion of the prescribed authority .(2)If in any order as to costs under the provisions of this Chapter there is a direction for payment of costs by any party to any person, such costs shall, if they have not been already paid, be paid in full, or so far as possible out of the security deposit made by such party under this Chapter, or an application made in writing in that behalf within a period of one year from the date of such order to such authority as may be empowered in this behalf by the Government by the person in whose favour the costs have been awarded.(3)If there is any balance left of the security deposit under this Chapter after payment under sub-section (2) of the costs referred to in that sub-section, such balance, or where no costs have been awarded or no application as aforesaid has been made within the said period of one year, the whole of the said security deposit may on an application made in that behalf in writing to the authority referred to in sub-section (2) by the person by whom the security has been deposited or if such person dies after making such deposit by the legal representatives, of such person, be returned to the said person or to his legal representatives, as the case may be.
