Section 174 in Uttarakhand Panchayati Raj Act, 2016
174. Costs.
(1)In every appeal made under section 171, the appellate authority as prescribed under the rule shall have powers to provide cost of appeal in its discretion.(2)Costs awarded under this section to the Zila Panchayat shall be recoverable by the Zila Panchayat in the manner provided by section 172.(3)If the Zila Panchayat fails to pay the costs awarded to the appellant within twenty days after the date of the communication to the Zila Panchayat of the order for payment thereof the officer awarding the costs may order the person having the custody of the balance of the Zila Nidhi to pay the amount and the person shall pay it accordingly.
