Section 51(2) in Telangana Infrastructure Development Enabling Act, 2001
(2)For the purpose of sub-section (1) "costs" means reasonable costs relating to,-(a)the fees of the Board as may be prescribed and expenses of the Board and witnesses requested by the Board with the consent of the parties;(b)any expert advice requested by the Board with the consent of the parties;(c)any assistance provided by the Conciliation Board;(d)any other expenses incurred in connection with the conciliation proceedings and the settlement agreement.
