Section 11(7) in The Industrial Disputes Act, 1947
(7)Subject to any rules made under this Act, the costs of, and incidental to, any proceeding before a Labour Court, Tribunal or National Tribunal shall be in the discretion of that Labour Court, Tribunal or National Tribunal and the Labour Court, Tribunal or National Tribunal, as the case may be, shall have full power to determine by and to whom and to what extent and subject to what conditions, if any, such costs are to be paid, and to give all necessary directions for the purposes aforesaid and such costs made, on application made to the appropriate Government by the person entitled, be recovered by that Government in the same manner as an arrear of land revenue.] [ Substituted by Act 36 of 1956, Section 9, for sub-Ss. (5) to (7) (w.e.f. 10.3.1957). Sub-S. (7) was inserted by Act 48 of 1950, Section 34 and Sch.]
