Section 8(1) in The National Green Tribunal (Practices and Procedure) Rules, 2011
(1)An application or appeal to the Tribunal under section 18 shall be presented in Form I by the applicant or appellant, as the case may be, in person or by an agent or by a duly authorised legal practitioner, to the Registrar or any other officer authorised in writing by the Registrar to receive the same or be sent by registered post with acknowledgement duly addressed to the Registrar of the Tribunal at and sent to concerned place of sitting:Provided that where the application is for relief and compensation, it shall be made in Form II.
