Section 347C(4) in The Delhi Municipal Corporation Act, 1957
(4)Subject to rules that may be made by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" ] in this behalf, the awarding of damages in and the costs of, and incidental to, any appeal before an Appellate Tribunal, shall be in its discretion and it shall have full power to determine by and to whom and to what extent and subject to what conditions, if any, such damages or costs are to be paid and to give, in its order disposing of an appeal, necessary directions for the purposes aforesaid.
