Section 26(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Any person intending to exercise a right of appeal provided in sub-section (1) may obtain an order staying any of the consequences arising on account of the order of the [Civil Judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] passed under section 20 21 22 23 or 25 on deposit in the prescribed manner of an amount of four hundred rupees as security for costs in the Court of the [Civil Judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] apart from the amount of deposit if any made under sub-section (1) of section 20. Theshall order such stay on such deposit for a period not exceeding two months from the date of his order. If no further stay is obtained before the expiry of such period from the District Judge or if such stay is obtained from the District Judge and the period of stay expires or if such stay is ultimately cancelled the amount deposited or the balance if any out of such amount after deducting the amount of costs if any of the parties opposing the appeal or the stay awarded by the District Judge by his order in such appeal shall be forfeited to the State Government by an order made in this behalf by the [Civil Judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] unless the District Judge orders the refund of the deposit amount or the balance of the amount as the case may be or any part thereof by an order passed in that regard at the time of his giving decision in the appeal or thereafter and such order is communicated to the [Civil Judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013].
