Section 31A(4) in The Arbitration And Conciliation Act, 1996
(4)The Court or arbitral tribunal may make any order under this section including the order that a party shall pay-(a)a proportion of another party's costs;(b)a stated amount in respect of another party's costs;(c)costs from or until a certain date only;(d)costs incurred before proceedings have begun;(e)costs relating to particular steps taken in the proceedings;(f)costs relating only to a distinct part of the proceedings; and(g)interest on costs from or until a certain date.
