Section 81 in The Armed Forces Tribunal (Practice) Rules, 2009
81. Marking of documents.
(1) The documents when produced shall be marked as follows:(i) if relied upon by the applicant's side, they shall be numbered as A' series;(ii)if relied upon by the respondent's side, they shall be marked as R' series;(iii)Tribunal exhibits shall be marked as C' series.(2)The Tribunal may direct the applicant to deposit in Tribunal by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar a sum sufficient to defray the expenses for transmission of the records before the summons is issued.(3)The transmission of the records shall ordinarily be by registered post or parcel. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
