Section 211(7) in Civil Court Rules of the High Court of Judicature at Patna
(7)Saving. - Nothing in the above rules shall be construed as derogating from the power of the Court or the Judge to make such orders as to costs in particular cases as may seem appropriate to it or him under Section 7 of the Act.Rules Under Section 41 of The Special Marriage Act, 1954 (Act XLIII of 1954)
