Section 91 in The Trade And Merchandise Marks Act, 1958
91. Costs of defence or prosecution.
- In any prosecution under this Act, the court may order such costs to be paid by the accused t the complainant, or by the complainant to the accused.as the court deemed reasonable having regard to all the circumstances of the case and the conduct of the parties.Costs so awarded shall be recoverable as if they were a fine.
