Section 21 in The Consumer Protection (Amendment) Act, 2002
21. Amendment of section 23.-
In section 23 of the principal Act, after the proviso, the following proviso shall be inserted, namely:-" Provided further that no appeal by a person who is required to pay any amount in terms of an order of the National Commission shall be entertained by the Supreme Court unless that person has deposited in the prescribed manner fifty per cent. of that amo nt or rupees fifty thousand, whichever is less.".
