Section 117 in The Central Administrative Tribunal Rules Of Practice, 1993
117. Form and fee of application
.-(a) Every application for grant of certified copy shall be in Form No. 22 and accompanied with a non-refundable fee of Rs. 5 (Rupees five only) in the form of I.P.O./D.D. drawn in favour of the Registrar and payable at the place of the Bench of the Tribunal.(b)If the certified copies applied for are more than one document in the same cases, only one copy application need be filed.
