Section 28(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(6)If the party at whose instance the dispute is referred to arbitration or to the dispute sub-committee is not liable to pay any fee then the amount of fee paid by him in advance shall be refunded to him by the marketing committee on the day on which the decision of the arbitrators or the dispute sub-committee, as the case may be, is announced.
