(1)In every appeal the costs shall be in the discretion of the officer deciding the appeal.(2)Costs awarded under this section to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shaLl be recoverable by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in the manner provided by Chapter VI.(3)In the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] fails to pay costs awarded to an appellant within ten days after the date of the communication to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of the order or payment thereof, the officer awarding the costs may order the persons having the custody of the balance of the municipal fund to pay the amount.
