Section 25(6) in Alternative Disputes Resolution Rules, 2003
(6)The mediator may, before the commencement of mediation, direct the parties to deposit equal sums tentatively to the extent of 50% of the probable costs of mediation, as referred to in clause (3), including his fee. The remaining 50% shall be deposited with the mediator, after the conclusion of mediation. The amount deposited towards costs shall be expended by the mediator by obtaining receipts and a statement of account shall be filed, by the mediator in the Court.
