(4)The orders which the Court may make under this provision include an order that a party must pay-(a)a proportion of another party's costs;(b)a stated amount in respect of another party's costs;(c)costs from or until a certain date;(d)costs incurred before proceedings have begun;(e)costs relating to particular steps taken in the proceedings;(f)costs relating to a distinct part of the proceedings; and(g)interest on costs from or until a certain date.'
