Section 41 in The M.P. Madhyastham Adhikaran Regulations, 1985
41. Procedure for grant of certified copies.
(1)Application for copies may be presented in person or by an agent or pleader to the copyist.(2)A copy of judicial record pertaining to the Tribunal may be granted to any person, legally entitled to receive it. A stranger to the case may be granted on payment of the copying fee, a copy of reference petition, reply, affidavit, documents produced by the parties, applications filed by parties and Award or Orders passed by the Tribunal, if he shows to the satisfaction of the Bench or the Registrar that he has sufficient reason for obtaining such a copy.(3)Every application for supply of a copy shall contain the following particulars, namely :-(a)Number of the application/reference case,(b)Name of the parties,(c)Whether the case is pending or disposed of,(d)The name of the document of which a copy is required,(e)The name and full address of the applicant,(f)In the case of a copy of an order, whether for private or general use.(4)A separate application is necessary for each reference case from which a copy is sought, but copies of any number of documents from one record can be asked for the single application.(5)(a)It a party requires delivery of copy more expeditiously than would in the normal course of business occur, he may, in addition to the application for copy presented, file a separate application praying for urgent delivery of the copy, stating the ground on which such prayer is made.(b)The application for early delivery will be immediately forwarded to the Registrar or any other officer authorised by him who shall decide it forthwith and may, after taking into consideration the facts alleged in the application for early delivery and the states of business in the copying section, allow the application. The fee for copying shall be the same as contained in the Schedule to the Madhya Pradesh Madhyastham Adhikaran Niyam, 1984. If the application for early delivery is rejected the copy will be prepared in the ordinary way and the usual copying fee shall be charged.(6)Copying application and copying fee shall ordinarily be accepted on all working days only between 10.30 a.m. to 3 p.m.(7)The copyist shall enter on the back of each copying application the details about registration number, advance received, number of sheets prepared, amount of copying fee affixed on the copies delivered, amount of advance refunded if any, amount of further advance if any, and date of delivery of copying application and all other details as are necessary.(8)All copies supplied shall be certified to be true copies by the Registrar or the officer so authorised by the Registrar in that behalf.(9)On the last sheet of each copy prepared, there shall be typed or otherwise legibly endorsed the following table(a)Application received on.(b)Applicant told to appear on.(c)Applicant appeared on.(d)Application (with or without further or correct particulars) sent to Record Room on.(e)Application received from Record-Room (with record or without record for further or correct particulars) on.(f)Applicant given notice for further or correct particulars on.(g)Applicant given notice for further funds on.(h)Notice in Column (f) or (g) complied with on.(i)Copy ready on.(j)Copy delivered or sent on.(k)Court-fees realised.(10)At the beginning of each copy there shall be given a brief description of the documents to be copied e.g., reference petition, reply affidavit, document produced by the parties, adjournment application or other applications filed by parties, exhibits, Award or orders passed by the Tribunal etc. The description must give the name of Bench to which the case belongs, the names of the parties, number of the case, the claim and the date of decision or order or next date of the case, as the case may be.
