Section 15(2) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
(2)The deposit referred to in sub-section (1) shall be payable in equal shares by the parties:Provided that where one party fails to pay his share of the deposit, the other party may pay that share;Provided further that where the other party also does not pay the aforesaid share in respect of the claim or the counter-claim, the arbitral Tribunal may suspend or terminate the arbitral proceedings in respect of such claim or counter-claim, as the case may be.
