(2)An order of costs, or an order for the realisation of security bond for costs, passed by the Tribunal may be sent by that Tribunal for execution to the Collector of a district within which the Municipality concerned is situated and an order so sent shall be executed by the Collector in the same manner as it was an order passed by the Collector under the Tenancy Law in force in the district or part of the district, as the case may be.
