Section 17(2) in The National Highways Tribunal (Procedure) Rules, 2003
(2)Any person or a legal practitioner authorised by such person may make application to the Registrar for obtaining a certified copy of any order or the Tribunal for such person and the Registrar shall direct on such application that the certified copy of such order may be given to such person or the legal practitioner, as the case may be, on payment of the expenditure for preparing such certified copy to the registry at the rate of five rupees for a folio or part thereof not involving typing and rupees ten fora folio or part thereof involving typing of statement and figures.
