Section 25 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
25. Award of costs.
- In every order passed by the Controller under this Act, and, every order of the appellate authority or the Commissioner passed in appeal under section 24 or in revision under section 26, as the case may be, the authority passing such order may, if it thinks fit award cost to the person in whose favour the order is passed and the cost so awarded shall include such sum as compensation for the expense, trouble and loss of time incurred in, or incidental to, the hearing of the case as to the authority may deem just and reasonable.
