Section 13 in The Orissa Arbitration Tribunal Rules, 1979
13.
(1)No reference to arbitration shall be maintainable unless the contractor furnishes a security deposit as prescribed in the agreement. The sums so deposited shall on the termination of the arbitration proceeding, be adjusted against the cost, if any, awarded by the Tribunal against the contractor and the balance remaining after such adjustment, or in the absence of any such cost being awarded, the whole of the sum shall be refunded to him within one month from the date of the award provided, however, that when the Government makes the reference of arbitration, no security deposit shall be required to be furnished.(2)The security deposit, as required, should be credited to Government account in challan under the head "O-65-Other Administrative Services -Administration of Justice- (S)-Other receipts', and the duly receipted challan should be presented along with the claim before the Tribunal.
