(1)If in any [suit, criminal case or proceeding] [Substituted by Central Act 9 of 1959.] before a Panchayati Adalat any party intimates at any stage before the announcement of the final decree or order that it intends to make an application under this section to the Senior Sub-Judge, [Additional District Magistrate] [Added by Central Act 9 of 1959.] or the Collector, as the case may be, for the transfer of the [suit, criminal case or proceeding] [Substituted by Central Act 9 of 1959.], the Panchayati Adalat shall upon its executing, if so required, a bond without surety of an amount not exceeding rupees ten that it will make such application within a reasonable time to be fixed by Panchayati Adalat which shall not be less than 15 days, adjourn the [suit, criminal case or proceeding] [Substituted by Central Act 9 of 1959.], for such a period as will afford sufficient time for the application to be made and an order to be obtained thereon; Provided that nothing herein contained shall require the Panchayati Adalat to adjourn the suit or proceeding upon a second or subsequent intimation from the same party.(2)If the application be not made within the time allowed, the amount of such bond shall be forefeited and may be recoverable by the Panchayati Adalat as if it were a fine imposed by itself.
