Section 71(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)For damages occurred realisation therefor. [Rules 115-F (1), U.P.Z.A. & L.R. Rules]. - 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 Gram Fund or the Fund of a local authority other than a Gram 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."
