Section 57(2) in The Orissa Land Reforms Act, 1960
(2)[ The Revenue Officers and other authorities shall have the power to award costs in proceedings before them in accordance with rules made in that behalf :Provided that if an appellate authority is satisfied that any appeal has been preferred on frivolous grounds it shall award such costs as it deems fit, the amount of which shall not be less than fifty rupees and more than five hundred rupees.
