Section 78 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
78. Costs. - (1) Upon termination of the conciliation proceedings, the conciliator shall fix the costs of the conciliation and give written notice thereof to the parties.
(2)For the purpose of sub-section (1), "costs" means reasonable costs relating to-(a)the fee and expenses of the conciliator and witnesses requested by the conciliator with the consent of the parties;(b)any expert advice requested by the conciliator with the consent of the parties;(c)any assistance provided pursuant to clause (b) of sub-section (2) of section 64 and section 68;(d)any other expenses incurred in connection with the conciliation proceedings and the settlement agreement.(3)The costs shall be borne equally by the parties unless the settlement agreement provides for a different apportionment. All other expenses incurred by a party shall be borne by that party.
