Report No. 263
21. Costs.
(1) The High Court may, while making an order under section 15 for the return of a child to the contracting State in which that child has his or her habitual residence, order the person who removed that child to India, or who retained the child in India, to pay the expenses incurred by the Central Authority.
(2) The expenses referred to in sub-section (1), may include costs incurred in locating the child, costs of legal proceedings incurred by the Central Authority, and costs incurred in returning the child to the contracting State in which that child has his or her habitual residence.
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