Section 13 in Jammu and Kashmir Consumer Protection Act, 1987
13. Appeal.
- Any person aggrieved by an order made by the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] may prefer an appeal against such order to the State Commission within a period of thirty days from the date of the order in such form and manner as may be prescribed:Provided that the State Commission may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period:Provided further that no appeal shall lie unless the memorandum of appeal is accompanied by a certificate issued by the President [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] to the effect that appellant has deposited with him 25% of the amounts payable under the order.
