Section 88(1) in The Punjab State Election Commission Act, 1994
(1)Where any charge is made in the petition of any corrupt practice having been committed at the election, the Election Tribunal shall also make an order at the time of making an order under section 87 indicating,-(i)whether any corrupt practice has or has not been proved to have been committed at the election, and the nature of that corrupt practice;(ii)the names of all persons, who have been proved at the trial to have been guilty of any corrupt practice; and(iii)the total amount of costs payable and specifying the persons by whom these costs shall be paid and the persons to whom these costs shall be paid:Provided that a person who is not a party to the petition, shall not be named in the order under sub-clause (ii) unless,-(a)he has been given notice to appear before the Election Tribunal and to show cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness, who has already been examined by the Election Tribunal and has given evidence against him, of calling evidence in his defence and of being heard.
