Section 38(3) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
(3)Where the petitioner :-(a)Abandons any reference or part of claim under sub-regulation (1);or(b)Withdraws from a reference or part of a claim without the permission referred to in sub regulation (2); he shall be liable for such costs as the Tribunal may award and shall be precluded from instituting any fresh reference in respect of such subject matter or such part of the claim.
