Section 35A in Rules for the Administration of Justice and Police in the Garo Hills District
35A. Security for costs of appeal.
- Any Court before which an appeal is filed may, before admitting the appeal, order the deposit by the appellant of all reasonable expenses (including pleaders' fees) likely, in the opinion of the Court, to be incurred by the respondent in the hearing of the appeal, or may order security to be given for such expression; and if the appellant be a judgement-debtor may also order security to be given for part or the whole of the decretal amount. If the appeal fails the money deposited or security shall immediately be paid to the respondent.
