Section 44(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)Any person intending to exercise a right of appeal provided in sub-rule (i) may obtain an order staying any of the consequences arising on account of the order of the Munsif passed under Rule 43 on deposit of an amount of four hundred rupees as security of costs in the court of the Munsif apart from the amount of deposit, if any, made under sub-rule (i) of Rule 45. The Munsif shall order such stay on such deposit for a period not exceeding two months from the date of his order. If no further stay is obtained before the expiry of such period from the District Judge or if such stay is obtained from the District Judge and the period of stay expires or if such stay ultimately cancelled, the amount deposited or the balance, if any out of such amount after deducting the amount of costs, if any, of the parties opposing the appeal or the stay, awarded by the District Judge by his order in such appeal shall be forfeited to the State Government by an order made in this behalf by the Munsif unless the District Judge orders the refund of the deposited amount or the balance of the amount as the case may be or any part thereof by an order passed in that regard at the time of his giving decision in the appeal or thereafter and such order is communicated to the Munsif.
