Section 46 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
46. Disposal of security deposit and recovery of costs.
(1)Subject to provisions of sub-rule (1) of Rule 41, costs, if any, awarded to any respondent by a Judge shall be recoverable out of the security deposited under Rules 36 and 38 and the balance of the security deposit, if any, shall be refunded to the petitioner.(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.(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.
