Section 13 in Appointment of Arbitrators by the Chief Justice of Patna High Court Scheme, 1996
13. Costs for processing request.
- The party making a request under this Scheme shall, on receipt of notice of demand from-(a)the Registry of the Court, where the Chief Justice makes the appointment of an arbitrator or takes the necessary measure, or(b)the designated person or the institution, as the case may be, where such person or institution makes appointment of arbitrator or takes the necessary measure,pay the amount of Rs. 500 by means of a Bank Draft in the name of the Registrar, Patna High Court, in accordance with the terms of such notice towards the costs involved in processing the requests.
