Section 29 in Maharashtra State Co-operative Tribunal Regulations, 1962
29. Costs.
(1)The costs of an appeal or application shall be at the discretion of the Tribunal.(2)In its final order, the Tribunal shall state who shall bear the costs and in what proportion, if any.(3)A bill of costs shall be drawn up by the Registrar in Form 'H' and attached to the judgement.
