Section 12(2) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(2)The Director may, on sufficient grounds in writing explaining the delay, grant an extension of time for filing the reply and Counter-claim, if any, to the Respondent, upon payment of such costs as may be deemed appropriate and within such time as may be specified:Provided, that the request for extension of time shall be entertained only once and such extension shall not exceed thirty days. If the Respondent fails to file his reply and Counter-claim, if any, the Director shall proceed further in accordance with these rules.
