Section 42(9) in The M.P. Madhyastham Adhikaran Regulations, 1985
(9)(a)The certified copy may be delivered to the applicant or to his agent or to his pleader.(b)On the request of the applicant the certified copy may be sent by post also, if the applicant furnishes the duly stamped and duly addressed envelope with the copying application or at any time thereafter.
