Section 6 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003
6. Deposit.
- The Court may require the parties to deposit in advance of any hearing, such amount as it deems necessary to cover Arbitration expenses including the Arbitrator's fee and Travelling Allowance (TA) and Dearness Allowances (DA). The balance, if any, shall be paid to the party who deposited the same.
