Section 50(2) in The Punjab Homoeopathic Practitioners Act, 1965
(2)If in any order as to costs under the provisions of this Part there is a direction for payment of costs by any party to any person, such costs shall, if they have not been already paid, be paid in full, or so far as possible, out of the security deposit made by such party under this Part, on an application made in the writing in that behalf within a period of one year from the date of such order to such authority as may be empowered in this behalf by the State Government by the person in whose favour the costs have been awarded.
