Section 17 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
17. Disposal of security deposit and recovery of costs.
(1)Subject to the provisions of sub-rule (1) of Rule 13, costs if any, awarded to any respondent by the Judge shall be recoverable out of the security deposited under Rules 7 and 11 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.(2)The costs, or any portion thereof, awarded to any respondent and not recovered from the security deposit referred to in sub-rule (1) and costs payable to a petitioner from any respondent shall be recoverable in accordance with the provisions of clause (b) of sub-rule (1) of Rule 13.(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.
