(5)[ Notwithstanding anything contained in this Act or in any other law where the State Election Commission is satisfied, on enquiry that any petition filed before him against any person is frivolous and his baseless and hot in good faith, the Commission may direct the petitioner to pay such costs for conducting such enquiry by the opposite party.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
