Section 41 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
41. Powers of the Judge.
(1)If the petition is found to be frivolous the Judge may direct that the security or any part thereof shall be forfeited to the State Government.(2)An order for costs passed by the Judge shall be executed by him on an application made in that behalf in the same manner and in accordance with the same procedure as if it were a decree for the payment of money made by himself in a suit.
