Section 320(3) in The U.P. Municipalities Act, 1916
(3)If the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] fails to pay any costs awarded to an appellant under this section within ten days 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 municipal fund to pay the amount.
