Section 29 in Chhattisgarh State Rajmarg Adhiniyam, 2003
29. Costs.
- The Court shall while deciding every reference, also state the amount of costs incurred in the proceedings before it and by what persons and proportions they are to be paid :Provided that, when the award of the Collector is not upheld, the cost shall ordinarily be paid by the Collector unless the Court is of the opinion that the claim of the applicant was so extravagent or he was negligent in putting his case before the Collector so that some deduction from his costs should be made or that he should pay a part of collectors cost.
