(1)The costs of any application with respect to the person or property of a minor may, if the application is for his benefit, be ordered to be paid out of the income of his property, or moneys realised by a sale or mortgages of any property of the minor authorised by the Court for this purpose.(2)When the Court does not allow out of the estate the costs of an application made by the Collector of the District under Section 8 of the Act, the Court shall record the special circumstances in consequence of which it has not allowed such costs out of the estate.
