Semiconductor Integrated Circuits Layout-Design Act, 2000
65.
Costs
of defence or prosecution.
In
any prosecution under this Act, the court may order such costs to be paid by
the accused to 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.