Section 17 in The Presidential And Vice-Presidential Elections Act, 1952
17. Orders of the Supreme Court .-(1) At the conclusion of the trial of the election petition, the Supreme Court shall make an order-
(a)dismissing the election petition; or(b)declaring the election of the returned candidate to be void; or(c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected.(2)At the time of making an order under sub-section (1), the Supreme Court shall also make an order fixing the total amount of costs payable and specifying the persons by and to whom costs shall be paid.
