Section 9 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
9. Apportionment of cost and recovery thereof.
(1)In proceedings in which costs have been incurred the final order shall apportion the costs between the parties to the proceedings.(2)Costs thus apportioned shall be recoverable by the Revenue Officer by attachment and sale of the movable property of the person liable for the same in the manner prescribed in section 70 of the Punjab Land Revenue Act, 1887 (17 of 1887), or section 76 of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), as the case may be.
