Section 125 in The Jammu and Kashmir Representation of the People Act, 1957
125. [ Security for costs. [Sections 125, 126 and 127 substituted by Act XI of 1967 for section 125 to 129.]
(1)At the time of presenting an election petition, the petitioner shall deposit in the High Court in accordance with the rules of the High Court a sum of two thousand rupees as security for costs of the petition.(2)During the course of the trial of an election petition the High Court may, at any time, call upon the petitioner to give such further security for costs as it may direct.
