Section 90 in Himachal Pradesh Co-Operative Societies Rules, 1971
90. Cost of arbitration.
(1)The Arbitrator or the person invested by the State Government to decide the dispute, or the Registrar, while deciding a dispute, as the case may be, shall have the power to order the expenses of determining a dispute or the cost of either party to be borne by such party or parties to the dispute, as he may think fit.(2)[ The Registrar shall have powers to require the person referring a dispute under sub-section (1) of section 72 to deposit in advance the fee or cost of both, if any, to be specified by the Registrar for deciding the dispute.(3)The Registrar may, in such cases, as he thinks fit, order the payment of fee or costs or both to the arbitrator.(4)No fee shall be payable to an arbitrator till the dispute referred to him is finally decided.(5)The Registrar, may, in his discretion, remit the whole or any part of the fee collected under sub-rule (2).] [Amended vide H.P. gazette dated 20-6-1981 and 8-8-1981.]
