Section 171(2) in West Bengal Co-operative Societies Rules, 2011
(2)The award shall contain the number of the reference, the names and description of the parties and particulars of the dispute, and shall specify(a)the relief granted;(b)the amount decreed:(c)the interest including future interest, if any, allowed; and(d)the cost awarded, if any, indicating the party or parties liable to pay the decretal amount or the cost or both and the manner of payment of thereof.
