Section 16(6) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(6)If the District Magistrate finds an application given under sub-section (5) to be false or frivolous, he shall by order award to the allottee or the land-lord, as the case may be, against, the applicant special costs which shall not exceed five hundred rupees.
