Section 45(3) in Telangana Mining Settlements Act, 1956
(3)In every appeal the appellate authority may award costs in his discretion. Costs awarded to a Board shall be recoverable by the Board as though they were arrears of land revenue due from the appellant. If the Board fails to pay any costs awarded to an appellant within thirty days after the date of the order for the payment thereof, the appellate authority awarding the costs may order the persons having the custody of the balance of the Mining Settlement Fund to pay the amount.
