Section 11 in The Consumer Protection (Amendment) Act, 2002
11. Amendment of section 15.-
In section 15 of the principal Act, after the proviso, the following proviso shall be inserted, namely:-Provided further that no appeal by a person, who is required to pay any amount in terms of an order of the District Forum, shall be entertained by the State Commission unless the appellant has deposited in the prescribed manner fifty per cent. of that amount or twenty- five thousand rupees, whichever is less.".
