262. Deposit of cost of proceedings to be incurred by the Government - (1) A Revenue Officer or Deputy Commissioner may, subject to any directions given by the [State] Government, require any plaintiff or applicant to deposit in advance the whole or any part of the estimated amount of the expenses to be incurred by the Government in any proceeding under this Act.
(2)If the amount so deposited by any person exceeds the sum finally made payable by him as costs, the excess shall be refunded to him when the proceedings are completed.Production of witnesses and documents
