Section 42(10) in The M.P. Madhyastham Adhikaran Regulations, 1985
(10)It the applicant does not furnish further funds, or correct particulars as the case may be, as required by the copyist, the copyist may send the notice of 15 days, at the cost of applicant to the applicant or to his agent or to his pleader, regarding furnishing of further funds or correct particulars as the case may be. If the applicant does not furnish the funds or the correct particulars as the case may be, within 15 days, the application may be filed and the amount deposited by the applicant, if any, shall be forfeited with the approval of the Registrar.
