Section 96(3) in The Punjab State Election Commission Act, 1994
(3)If the application is allowed,-(a)the petitioner shall be ordered to pay the costs to the respondents incurred or such portion thereof, as the Election Tribunal may think fit;(b)the Election Tribunal shall direct that the notice of withdrawal shall be published in the Official Gazette and in such other manner, as it may specify and thereupon the notice shall be published accordingly;(c)a person who might himself have been a petitioner, may, within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing, and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms and conditions, as the Election Tribunal may deem fit.
