Section 5 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
5. Costs.
- The cost 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, out of any money in his possession pertaining to the trust to which his application relates.
