Section 34 in The Railway Claims Tribunal (Procedure) Rules, 1989
34. Certified copy of the order and inspection of record.
(1)If the applicant or the respondent to any proceeding requires a copy of any order passed by the Tribunal, the same shall be supplied to him on payment of rupees ten per order [in the normal course of time within seven working days from the receipt of an application for the said purpose and on payment of rupees twenty on urgent basis within three working days from the receipt of an application for the said purpose] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).].(2)The parties to any case or their Counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar and payment of rupees ten per inspection.(3)[ Notwithstanding anything contained in sub-rule (1), in compensation cases relating to accident and untoward incidents, one copy of the order made by the Tribunal shall be sent within three working days by the Registrar to both the parties free of cost with an endorsement thereon "Free copy".] [ Added by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
