Section 145V in The Gujarat Co-Operative Societies Act, 1961
145V. Deposit towards cost for hearing and power to award cost.
- A petitioner presenting an election petition under Section 145-U shall pay a deposit not exceeding Rs. 500 as the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] may direct towards the costs for hearing the petition. Unless the petitioner deposits the same as aforesaid, the petition shall be summarily dismissed. Subject to such conditions as may be prescribed, at the time of deciding the petition, the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] shall assess the costs of the hearing of the petition and shall require the petitioner or the respondents, or both as the case may be, to defray the whole or in such proportion as it thinks fit, the costs of the petition including the deposit so made. Such sum as the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] may assess as the cost to [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] or hearing the petition (but not exceeding Rs. 500 in any case) shall be credited to the Government.
