Section 31(8) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(8)Unless otherwise agreed by the parties,-(a)the costs of an arbitration shall be fixed by the arbitral tribunal;(b)the arbitral 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.Explanation :- For the purpose of clause (a) , "costs" means reasonable costs relating to -(i)the fees and expenses of the arbitrators and witnesses,(ii)legal fees and expenses;(iii)any administration fees of the institution supervising the arbitration; and(iv)any other expenses incurred in connection with the arbitral proceedings and the arbitral award.
