Section 252 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
252. Costs.
(1)The Court deciding the appeal shall have power to award costs at its discretion.(2)Costs awarded under this section to the Zila Panchayat or a Kshettra Panchayat shall be recoverable by the Zila Panchayat or the Kshettra Panchayat as if they were arrears of a tax due from the appellant.(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.
