Section 46(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(2)The costs or any portion thereof, awarded to any respondent and not recovered from the security deposited referred to in sub-rule (1) and costs payable to petitioner from any respondent shall be recoverable in accordance with the provisions of sub-rule (2) of Rule 41.
