Section 163(3) in The U.P. Municipalities Act, 1916
(3)In the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] fails to pay costs awarded to an appellant within ten days after the date of the communication to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of the order or payment thereof, the officer awarding the costs may order the persons having the custody of the balance of the municipal fund to pay the amount.
