Section 230(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)If the expenses is not so paid, the District Magistrate or any, other person authorized by the State Government in this behalf with the previous sanction of the State Government, may, make an order directing the person having the custody of the Zila Nidhi to pay the expenses from such fund.
