Section 51 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
51. Costs of defence of prosecution.—
In any prosecution under this Act, the court may order such costs to be paid by the accused to the complainant, or by the complainant to the accused, as the court deemed reasonable having regard to all the circumstances of the case and the conduct of the parties and the costs so awarded shall be recoverable as if they were a fine.
