Section 13 in High Court of Delhi Rules for Video Conferencing for Courts 2020
13. Costs of Video Conferencing
In the absence of rules prescribed by the concerned Court, the Court may take into consideration the following circumstances when determining and /or apportioning the costs of video conferencing :13.1In criminal cases, the expenses of the video conferencing facility including expenses involved in preparing soft copies / certified copies of the Court record and transmitting the same to the Coordinator at the Remote Point, and the fee payable to the translator / interpreter / special educator , as the case may be , as also the fee payable to the Coordinator at the Remote Point, shall be borne by such party as directed by the Court.13.2In civil cases, generally , the party requesting for recording evidence through video conferencing shall bear the expenses.13.3Besides the above, the Court may also make an order as to expenses as it considers appropriate, taking into account the rules / instructions regarding payment of expenses to the complainant and witnesses, as may be prevalent from time to time.13.4It shall be open to the Court to waive the costs as warranted in a given situation.
