Section 17 in Haryana Urban (Control of Rent and Eviction) Act, 1973
17. Costs.
(1)The compensation and the cost of an incident to all proceedings before the Controller, the appellate authority or the revisional authority shall be in the discretion of the Controller, the appellate authority or the revisional authority, as the case may be. Such authority shall determine by whom or out of which property and to what extent such costs are to be paid and give all necessary directions for the purpose. The fact that the Controller, the appellate authority or the revisional authority has no jurisdiction to try the proceedings shall be no bar to the exercise of such powers.(2)Where the Controller, the appellate authority or the revisional authority directs that any costs shall not follow the event, the Controller, the appellate authority or the revisional authority shall state its reasons in writing.
