Section 16 in The Consumer Protection (Amendment) Act, 2002
16. Amendment of section 19.-
In section 19 of the principal Act, after the first 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 State Commission, shall be entertained by the National Commission unless the appellant has deposited in the prescribed manner fifty per cent. of t e amount or rupees thirty- five thousand, whichever is less.".
