Section 32 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
32. Procedure on production of defaced, torn or damaged documents.
- When a document produced along with any pleading appears to be defaced, tom, or in any way damaged or otherwise its condition or appearance requires special notice, a mention regarding its condition and appearance shall be made by the party producing the same in the Index of such a pleading and the same shall be verified and initialled by the officer authorized to receive the same.Chapter - V Cause List
