Section 61(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2)For the purpose of sub-section (1) "costs" means reasonable costs relating to-(a)the fee and expenses of the conciliator and witnesses requested by the conciliator with the consent of the parties;(b)any expert advice requested by the conciliator with the consent of the parties;(c)any assistance provided pursuant to clause (b) of sub-section (2) of section 47 and section 51;(d)any other expenses incurred in connection with the settlement agreement.
