- (i) The Advocates' fee shall be Rs. 500, when the petition under the Act is contested and finally decided by the Court, provided that the Judge hearing the petition may, in his discretion having regard to the labour involved in the preparation of the case or the complexity of the issues arising therein or for other sufficient reason, allow higher fees, in any particular case.(ii)The costs of all uncontested petitions, summonses for directions, and all applications, made under this Chapter, shall be in the discretion of the Judge.(iii)The Judge may award such quantified or lump costs to any party as he may deem fit having regard to the circumstances of the case.(iv)The Judge may direct that the costs awarded to the respondents or any of them, should be paid out of the security deposit made by the petitioner under section 117 of the Act and may pass such other order regarding the disposal of the security deposit as he may deem fit.
