Section 57 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
57. Costs
.-(1) Subject to such conditions and limitation as may be directed by the Board, the cost of, and incidental to, all proceedings shall be awarded at the discretion of the Board and the Board shall have full power to determine by whom or out of what funds and to what extent such costs are to be paid and give all necessary directions for the aforesaid purposes.(2)The costs shall be paid within thirty days from the date of the order or within such time as the Board may, by order, direct.
