Section 17(1) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(1)Subject to the provisions of sub-rule (1) of Rule 13, costs if any, awarded to any respondent by the Judge shall be recoverable out of the security deposited under Rules 7 and 11 and the balance of the security deposit, if any, shall be refunded, as soon as may be, after the disposal of the petition, to the petitioner.
