Section 18(2) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(2)The cause title shall state "In the Appellate Tribunal for Petroleum and Natural Gas" and respectively shall specify the jurisdiction Appellate or Original under section 33(1) and section 34 respectively of the Act in which it is presented and set out the proceedings or order of the Petroleum and Natural Gas Regulatory Board against which the appeal is preferred. -
