Section 40 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
40. The arbitrator may grant any remedy or relief.
- The arbitrator may grant any remedy or relief including equitable relief that is found just and proper and within the scope of or the agreement between the parties. The arbitrator shall in the award, assess, Advocates fees, arbitration expenses, compensation, costs and interest if any, to be paid from such date and at such rate, as may be deemed appropriate by him unless directed otherwise by the Court or the parties have requested otherwise.
