Section 51 in Telangana Infrastructure Development Enabling Act, 2001
51. Costs.
(1)Upon termination of the conciliation proceedings the Board shall fix the costs of the conciliation and give written notice thereof to the parties.(2)For the purpose of sub-section (1) "costs" means reasonable costs relating to,-(a)the fees of the Board as may be prescribed and expenses of the Board and witnesses requested by the Board with the consent of the parties;(b)any expert advice requested by the Board with the consent of the parties;(c)any assistance provided by the Conciliation Board;(d)any other expenses incurred in connection with the conciliation proceedings and the settlement agreement.(3)The costs shall be borne equally by the parties unless the Settlement Agreement provides for a different apportionment. All other expenses incurred by a party shall be borne by that party.
