Section 7 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
7. Security and court fee.
(1)(a)Before the said petition is presented, an amount of rupees two hundred as security towards the costs of the petition shall be deposited in the Government Treasury or the State Bank of India.(b)Every petition shall be accompanied by a receipt showing that the aforesaid security has been deposited.(2)There shall be paid on every petition made under Rule 4 a fee of rupees two hundred and fifty in court-fee stamps.
