Section 25(6) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
(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.
