Section 36 in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
36. Form and contents of Arbitral Award.
(1)An arbitral award shall be made in writing and shall be signed by the members of the Tribunal.(2)For the purposes of sub-rule (1), in arbitral proceeding with more than one arbitrator, the signatures of the majority of all the members of the Tribunal shall be sufficient so long as the reason for any omitted signature is stated.(3)The arbitral award shall state the reasons upon which it is based, unless the award is an Arbitral Award on agreed terms.(4)The Arbitral Award shall state its date and the place of arbitration and the award shall be deemed to have been made at that place.(5)After the Arbitral Award is made, a signed copy shall be delivered to each party.(6)The Tribunal may, at any time during the arbitral proceedings, make an interim Arbitral Award on any matter with respect to which it, may make a final Arbitral Award.(7)In ease of monetary claims, the award shall specify the amount awarded.(8)The costs of Arbitration shall be determined by the Tribunal in accordance with Section 31A of the 'Act'.(9)Unless otherwise agreed to by the parties, -(a)the costs of an arbitration shall be fixed by the Arbitral Tribunal;(b)the Tribunal shall specify:-(i)the party entitled to costs;(ii)the party who shall pay the costs;(iii)the amount of costs or method of determining that amount; and(iv)the manner in which the costs shall be paid.(10)On termination of the proceedings, the Arbitrator may pass a direction and hand over the original record along-with the proceedings, to either of the parties, as he may deem fit and proper, subject to submission of digitized version of the entire record and proceedings by the concerned party, one copy each, for the Arbitrator, for the Centre and for the other parties. Such copies shall be signed digitally.Explanation. - For the purpose of clause (a) of sub-rule (9), costs means reasonable costs relating to:(1)the fees and costs of the arbitrators and witnesses;(2)legal fees and expenses;(3)the Miscellaneous Expenses;(4)any other expenses incurred in connection with the arbitral proceeding and the arbitral award.
