Section 295(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)At the time of making an order under sub-section (1), the authorised officer shall also make an order, -(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice ; and(ii)the name of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice ; and(b)fixing the total amount of costs, payable, and specifying the persons by and to whom costs shall be paid :Provided that a person who is not a party to the petition shall not be named in the order under sub-clause (ii) of clause (a) unless -(i)he has been given notice to appear before the authorised officer and to show cause why he should not be so named ; and(ii)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness, who has already been examined by the authorised officer and has given evidence against him, of calling evidence in his defence and of being heard.
