Section 14(1) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(1)Subject to the provision of sub-rule (1) of Rule 10 costs, if any, awarded to any respondent by the Judge shall be recoverable out of the security deposited under sub-rule (7) of Rule 7 and Rule 8 and the balance of the security deposit, if any, shall be refunded as soon as may be after the disposal of the petition to the petitioner.
