Section 17(3) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(3)While passing orders under Rule 13, the Judge shall also pass orders about the recovery of costs and the refund of security in accordance with the provisions of this rule and the District Magistrate shall carry out the orders accordingly on receipt of a copy of the Judge's order under Rule 16.
