Section 13(5) in The Jammu and Kashmir State Town Planning Act, 1963
(5)An appeal against the order of the prescribed authority shall not operate as stay of proceedings under the order appealed against :Provided that the Minister or the authority appointed by him in this behalf may stay the enforcement of that order if he is satisfied-(a)that substantial loss may result to the person applying for stay or execution unless the order is made; and(b)that sufficient security as the Minister or the authority may determine has been given by the applicant for due performance of the order as may be ultimately binding upon him.
