Section 17(1) in The Disputed Elections (Prime Minister And Speaker) Act, 1977
(1)At the time of making an order under section 16, the Authority 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 have 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 practice; and(b)fixing the total amount of costs payable and specifying the persons by and to whom costs shall be paid:Provided that a person who is not a party to the petition shall not be named in the order tinder sub-clause (ii) of clause (a) unless-(a)he has been given notice to appear before the Authority and to show cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the Authority and has given evidence against him, of calling evidence in his defence and of being heard.
