Section 56 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
56. Award of costs in proceedings.
(1)Whenever the Appellate Tribunal deems fit, it may award costs for meeting the legal expenses of the respondent on defaulting party.(2)The Appellate Tribunal may in suitable cases direct appellant or respondent to bear the cost of litigation of the other side, and in case of abuse of process of court, impose exemplary costs on defaulting party.
