Section 298(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)If in any order as to costs under the provisions of this Chapter, there is a direction for payment of cost by any party to any person, such costs shall, if they have not been already paid, be paid in full or so far as possible, out of the security deposit made by such party under this Chapter, on an application made in writing in that behalf, within a period of one year from the date of such order, to the Collector by the person in whose favour the costs have been awarded.
