Section 50 in The Punjab Homoeopathic Practitioners Act, 1965
50. Costs and payment thereof out of security deposit and return of such deposits.
(1)Costs including pleaders' fee shall be at the discretion of the prescribed authority.(2)If in any order as to costs under the provisions of this Part there is a direction for payment of costs by any party to any person, such costs shall, if they have not been already paid, be paid in full, or so far as possible, out of the security deposit made by such party under this Part, on an application made in the writing in that behalf within a period of one year from the date of such order to such authority as may be empowered in this behalf by the State Government by the person in whose favour the costs have been awarded.(3)If there is any balance left of the security deposit under this Part after payment under sub-section (2) of the costs referred to in that sub- section, such balance, or where no costs have been awarded or no application as aforesaid has been made within the said period of one year, the whole of the said security deposit may, on an application made in that behalf in wring to the authority referred to in sub-section (2) by the person by whom the security has been deposited or if such person dies after making such deposit, by the legal representative of such person, be returned to the said person or to his legal representative as the case may be.
