Section 258(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The State Government may make orders as to the costs of inquiries made under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and such order may, on the application of the State Government or of any person named therein, be executed as if it were a decree of a civil court.
