Section 52 in Telangana Infrastructure Development Enabling Act, 2001
52. Deposits.
(1)The Board may direct each party to deposit an equal amount as an advance for the costs referred to in subsection (2) of section 51, which the Board expects, will be incurred.(2)During the course of the conciliation proceedings, the Board may direct supplementary deposits in an equal amount from each party.(3)If the required deposits under sub-sections (1) and (2) are not paid in full by the parties within thirty days of the direction, the Board may suspend the proceedings or may make a written order of termination of the proceedings to the parties, effective on the date of that order.(4)Upon termination of the conciliation proceedings, the Board shall render an account to the parties of the deposits received and shall return any unexpended balance to the parties.
