Section 122 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
122. Costs.
(1)Subject to such conditions and limitation as may be directed by the Commissions, the cost of and incidental to all Proceedings shall be awarded at the discretion of the Commission and the Commission shall have full power to determine by whom or out of what funds and to what extent such costs are to be paid and give all necessary directions for the aforesaid purposes.(2)The costs shall be paid within 30 days from the date of the order or within such time as the Commission may by order direct. The order of the Commission awarding costs shall be executed in the same manner as an order of a Civil Court.
