Section 17 in The Delhi Development (Betterment Charge Arbitration Rules, 1961
17. Award.
(1)The arbitrators, after hearings have been concluded, shall pronounce their award on the day fixed for the purpose and shall communicate the substance thereof to each objector.Explanation. - The award may be in part dealing with different objectors or different sets of objectors whose objections involve substantially the same question for determination.(2)The award shall specify the betterment charge regarding each property and apportionment, if any, of such charge between the owner of the property or any other person having an interest therein, and shall state briefly the grounds on which the decision of the arbitrators is based.(3)The award shall also state the amount of costs incurred on the proceedings and by whom and in what proportions they are to be paid.(4)When the assessment of the Authority is not upheld the cost shall ordinarily be paid by the Authority unless the arbitrators are of opinion that the assessment by the Authority was not excessive or that there were reasonable grounds for the assessment by the Authority.
