Section 12 in Appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996
12. Costs for processing requests.
- The party making a request under this Scheme shall on receipt of notice of demand from-(a)the Registry of the Court, where the Chief Justice makes the appointment of an arbitrator or takes the necessary measure, or(b)the designated person or the institution, as the case may be, where such person or institution makes appointment of arbitrator or take the necessary measure;pay an amount as ordered in accordance with the terms of such notice towards the costs involved in processing the requests.
