The Arbitration and Conciliation Act, 1996

78. Costs.

1.   Upon termination of the conciliation proceedings, the conciliator shall fix the costs of the conciliation and give written notice thereof to the parties.

2.   For the purpose of sub-section (1), "costs" means reasonable costs relating to-

a.   the fee and expenses of the conciliator and witnesses requested by the conciliator, with the consent of the parties;

b.   any expert advice requested by (he conciliator with the consent of (he parties;

c.   any assistance provided pursuant to clause (b) of sub- section (2) of section 64 and section 68;

d.   any other expenses incurred in connection with the conciliation proceedings and the settlement agreement.

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3.   The costs shall be borne equally by the parties unless the settlement agreement provides for a different apportionment. All other expenses incurred by a party shall be borne by that party.