Section 47 in Railways Rates Tribunal (Procedure) Regulations, 1990
47. Costs.-
(1)The Tribunal may in its discretion order payment of costs of the proceedings by cither party to, any other, either in whole or in part. The fact that the Tribunal has no jurisdiction in respect of the proceedings shall be no bar to the exercise of such powers.(2)The scale of fees admissible for the award of costs for and in connection with the proceeding before the Tribunal shall be shown in the Appendix I.(3)The bill of costs snail be prepared by the Secretary and attached to the decision of the Tribunal, and a copy thereof shall be sent to the parties. The bill of costs may be corrected by the Secretary or the Tribunal at the instance of any party, if it be necessary to do so.
