Section 69(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)The costs, charges and expenses incidental to all proceedings before [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], [the Deputy Commissioner] [Inserted vide Orissa Act No. 9 of 1978-w.e.f. 7.6.1978.] or Assistant Commissioner shall be in his discretion and he shall have full power to determine by whom or out of what funds and to what extent such costs, charges and expenses are to be paid ; and the order passed in this regard may be transferred to the Collector for execution and recovery as arrears of land revenue.
