Section 22(2) in The U.P. Shri Badrinath Temples Rules, 1940
(2)The Tribunal shall have power to pass such orders on the petition including orders as to costs as may in its opinion be required in the interest of justice, equity and good conscience. If it finds an elections petition to be frivolous and vexatious, it may direct that after the costs, if any, awarded to the opposite party have been recovered from the security money, the balance, if any, shall be forfeited to the Temple.
