(1)The Authority, for reasons to be recorded in writing may direct that the costs of any proceeding pending before it shall not follow the event.(2)The costs which may be awarded shall include-(i)expenses incurred on account of court-fees;(ii)expenses incurred on subsistence money to witnesses; and(iii)Pleader's fee to the extent of ten rupees provided that the Authority, in any proceeding, may reduce the fee to a sum not less than five rupees or for reasons to be recorded in writing increase' it to a sum not exceeding twenty-five rupees.(3)Where there are more than one pleaders or more than one applicants or opponents, the Authority may, subject as aforesaid, award to the successful party or parties such costs as it may deem proper.
