Section 132 in The Central Administrative Tribunal Rules Of Practice, 1993
132. Request for certified copy by post
.-(a) Where the applicant desires to have the certified copy sent to him by post, he shall send an additional sum of Rs. 10 by way of IPO/DD drawn in favour of the Registrar and payable at the place of the Bench for defraying the postal charges, etc.(b)If the amount sent is found to be inadequate, the applicant shall be intimated to remit the said amount within the time specified. On receipt of the intimation, the applicant shall remit the amount in the manner provided in sub-rule (a) above and within the time specified.
