Section 27 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
27. Costs.
(1)The Commission may, in case the allegation made in the complaint is found to be false or vexatious to the knowledge of the complainant, order the complainant to pay cost/compensation of not more than rupees twenty five thousand, to the public man against whom the allegation has been made.(2)The Commission may order any part of the costs ordered to be paid under sub-section (1) to be paid out of any amount deposited under section 11 and issue a certificate of recovery in respect of the remainder, if any.(3)The Commission may, if it is satisfied that all or any of the allegations made in the complaint against a public man have or has been substantiated either wholly or partly, order the public man to pay such amount of costs as may be specified in the order to the complainant and issue a certificate of recovery in respect of the amount so specified.(4)Any person in whose favour a certificate is issued under sub-section (2) or sub-section (3) may apply to the principal civil court of original jurisdiction within the local limits of whose jurisdiction any person against whom a certificate is issued has a place of residence or business for recovery of the amount specified in the certificate and such court shall thereupon execute the certificate, or cause the same to be executed, in the manner and by the same procedure as if it were a decree for the payment of money passed by itself in a suit.
