(3)The Judge may at any stage of the proceedings require the petitioner to deposit in Court a further sum at the costs incurred or likely to be incurred by any respondent, or to give security, or further security for the payment of the same and if, within the time fixed by him, or, within such further limes as he may allow, such costs are not deposited or such security is not furnished, as the case may be', may dismiss the petition.
