Section 40 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
40. Registers to be maintained.-
The following Registers shall be maintained and posted on a day to day basis by the Registry of the Tribunal by such ministerial officer or officers as the Registrar may, subject to any order of the Chairperson, direct:-(a)Register of Appeals;(b)Register of Petitions;(c)Register of original Petitions;(d)Register of original special Petitions;(e)Register of unnumbered Petitions or Appeals;(f)Register of Caveats lodged; and(g)Register of Interlocutory Applications;
