Section 36(9) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(9)Unless otherwise agreed to by the parties, -(a)the costs of an arbitration shall be fixed by the Arbitral Tribunal;(b)the Tribunal shall specify:-(i)the party entitled to costs;(ii)the party who shall pay the costs;(iii)the amount of costs or method of determining that amount; and(iv)the manner in which the costs shall be paid.
