Section 12(8) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(8)The Director may, for reasons assigned, grant extension of time to the claimant to file a Reply and on payment of such costs as may be deemed appropriate:Provided, that the request for extension of time shall be entertained only once and such extension shall not be beyond 30 (thirty) days. In exceptional cases, the President in consultation with the Board of Governors, may exercise discretion to extend the time.
