Section 13(1) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(1)(a)If the petition is found to be frivolous, the Judge shall dismiss the petition and award costs at his discretion.(b)As order for costs passed by the Judge shall be executed by him on an application made in that behalf in the same manner as if it were a decree passed by him in a suit.
