Section 115F(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)All damages ordered to be recovered and expenses incurred in the execution of the orders of the Collector shall be realised as arrears of land revenue and credited to the Consolidated Gaon Fund or the Fund of a local authority other than a Gaon Sabha, as the case may be except that the cost on account of pay and travelling allowance of staff deputed shall be deposited in the Tahsil Sub-Treasury under the head "029-Land Revenue-E-other receipts (5) Collection of payment for services rendered".
