Section 35(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(2)In the calculation of costs, all expenditure incurred by the successful party in taking the necessary copies required to be filed as part of the memorandum of appeal, the court-fee paid on the memorandum of appeal or petition and Vakalatnama, certified copies and other documents required to be produced by law; the process fee paid, if any, adjournment costs and pleaders fees not exceeding rupees two hundred as may be fixed by the Bench hearing the case, shall be included. Any other item of expenditure specifically ordered by the Tribunal to be treated as costs shall also be included :Provided that when any Bench takes up a case in revision suo motu and passes orders after hearing the parties concerned no costs shall be ordered against any party.
