Section 123 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
123. Award of costs.
(1)While awarding costs under Section 37 the Revenue Court shall keep in mind principles set out in sub-rules (2) to (4).(2)Except where award of costs from a party is expressly provided for by any provision of the Code, or any other enactment for the time being in force, costs shall not be levied or awarded by a Revenue Court, in a case which is undertaken in the administrative or fiscal interests of the State Government.(3)In cases of continuous character, as for instance in disputed mutations and boundary cases, cost may be fitly awarded.(4)Charges such as the costs of stamps on a Mukhtyarnama or Vakalanama or fees for writing out petitions should be rarely included in the costs.
