Section 137 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
137. Costs.
(1)In every appeal under Section 135, the cost shall be in the discretion of the officer deciding the appeal.(2)Costs awarded under this section to the Zila Panchayat shall be recoverable by the Zila Panchayat in the manner provided by Chapter VIII.(3)If the Zila Panchayat fails to pay the costs awarded to the appellant within ten days after the date of the communication to the Zila Panchayat of the order for payment thereof the officer awarding the costs may order the person having the custody of the balance of the Zila Nidhi to pay the amount and the person shall pay it accordingly.
