Section 27(1) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(1)The costs as determined by the specified officer shall, if they have not already been paid, be paid in full, or so far as possible, out of the security deposit under Rule 7, on an application made in writing in that behalf within a period of three months from the date of such order to the specified officer by the person in whose favour the costs have been awarded.
