Section 252(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)If the Zila Panchayat or a Kshettra Panchayat 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 Zila Nidhi or the Kshettra Nidhi, as the case may be, to pay the amount.
