Section 78(2) in The Arbitration And Conciliation Act, 1996
(2)For the purpose of sub-section (1), costs means reasonable costs relating to(a)the fee and expenses of the conciliator and witnesses requested by the conciliator with the consent of the parties;(b)any expert advice requested by the conciliator with the consent of the parties;(c)any assistance provided pursuant to clause (b)of sub-section (2) of section 64 and section 68;(d)any other expenses incurred in connection with the conciliation proceedings and the settlement agreement.
