Section 191 in The Rajasthan District Boards Act, 1954
191. Costs.
(1)The Court deciding the appeal shall have power to award costs at its discretion.(2)Costs awarded under this section to the Board shall be recoverable by the Board as if they were arrears of a tax due from the appellant.(3)If the Board fails to pay any costs awarded to an appellant under this section within ten daj's after the date of the communication of the order for payment thereof, the court awarding the costs may order the person having the custody of the balance of the District Fund to pay the amount.
