Section 29 in Kerala Consumer Protection Rules, 2005
29. Remittance of deposit amount.
- The deposit amount prescribed in this rule as a condition precedent to institute an appeal shall be paid to the State Commission by way of demand draft or banker's cheque of any Nationalized Bank drawn in favour of the Registrar and Secretary of the State Commission, payable at Thiruvananthapuram and the Registrar and Secretary, shall, in turn, deposit the amount in a Nationalized Bank in the deposit account of the Commission to be opened:Provided that in justified cases, the amount so deposited shall be released to the decree holder on such conditions and on execution of a proper bond, subject to the satisfaction of the State Commission.
