Section 34 in Alternative Dispute Resolution and Mediation Rules, 2017
34. Fee of mediator and costs.
(1)Mediators shall be paid honorarium as prescribed by Mediation and Conciliation Project Committee of India / Board of Governors High Court Mediation Centre. However, in exceptional cases the Court may fix consolidated amount as honorarium to the Court nominated mediator/mediators.(2)All other incidental costs relating to attending to the Mediation Sessions by the parties and persons on their behalf, producing documents and other material if any for the purpose of Mediation Proceedings shall be borne by the respective parties.
