Section 22 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
22. Awards of costs.
- In every order passed by the Controller under this Act and every order of the appellate authority or the Commissioner passed on appeal under section 21 or in revision under section 23; as the case may be, the authority passing such order may, if it thinks fit, award costs to the person in whose favour the order is passed and the costs 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 seem just and reasonable.
