Section 5 in The Charitable Endowments (Orissa) Rules, 1956
5. Costs.
- The costs of the previous publication under Rule 4 of any proposed order, scheme or modification of a scheme and any other costs incurred or which may be incurred in the making of the orders or in the settlement of a scheme or modification of a scheme, shall be paid by the applicant for the order, scheme or modification, as the case may be, and, if the State Government so directs, may be paid by him of any money in his possession pertaining to the trust to which his application relates.
