Section 27(3) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(3)The Commission may, if it is satisfied that all or any of the allegations made in the complaint against a public man have or has been substantiated either wholly or partly, order the public man to pay such amount of costs as may be specified in the order to the complainant and issue a certificate of recovery in respect of the amount so specified.
