Section 251(3) in The Gujarat Panchayats Act, 1993
(3)(a)The sum payable to the panchayat under sub-section (2) by way of cost shall be determined by the Officer making requisition under sub-section (1).(b)If the area to which the service, equipment and staff are so supplied is within the local limits of any municipal corporation, municipality, or any other panchayat, such corporation, municipality, or panchayat as the case may be, shall be liable to pay to the panchayat to which the order under sub-section (1) is directed. The sum determined under clause (a) and shall pay the same to the panchayat within such period as the officer determining the sum directs and in any other case, the sum determined under clause (a) shall be paid to the panchayat by the State Government.
