Section 36(10) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(10)On termination of the proceedings, the Arbitrator may pass a direction and hand over the original record along-with the proceedings, to either of the parties, as he may deem fit and proper, subject to submission of digitized version of the entire record and proceedings by the concerned party, one copy each, for the Arbitrator, for the Centre and for the other parties. Such copies shall be signed digitally.Explanation. - For the purpose of clause (a) of sub-rule (9), costs means reasonable costs relating to:
