(2)At the time of making an order under sub-section (1), the Tribunal 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 having been committed at the election, and the nature of that corrupt practice; and(ii)the names 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 corrupt practice; and(b)fixing the total amount of costs payable, and specifying the persons by and to whom costs shall be paid.
