Section 4 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
4. Forms.
- The forms specified in these rules shall, with such modifications or variations as the circumstances of each case may require, be used for the purpose mentioned therein and where no such form is specified to cover a contingency, a form as may be approved by the Registrar, shall be used.
