Section 46(3) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(3)While making his order under Rule 40 the Judge shall also pass orders about the recovery of costs and refund of security deposits in accordance with the provisions of this rule and the District Magistrate shall carry out the order accordingly on receipt of a copy of the Judge s orders under Rule 45.
