Section 28(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)The Arbitrators or the dispute sub-committee when recording their decision shall also decide the quantum of fee to be paid to the arbitrator by each party to the dispute. The amount of the fee to be paid by the party at whose instance the dispute was referred to arbitration or the dispute sub-committee shall be adjusted against the sum paid by him in advance under sub-rule (3) of Rule 27.
