Section 13 in The Competition Appellate Tribunal (Procedure) Regulations, 2011
13. Inspection and certified copies of documents and other papers.-
(1)A party to any proceeding before the Tribunal may, subject to the provisions of the Act, on an application made by it or on its behalf, addressed to the Registrar, be allowed to inspect or obtain copies of pleadings and other documents or records in the proceeding on payment of fees and charges specified in the rules.(2)An inspection shall be allowed only in the presence of the Registrar.(3)Copies of the proceedings, required under sub-regulation (1) or (2), may be certified, as true copies, by the Registrar.(4)Every authorised officer, not below the rank of Under Secretary to the Central Government or the State Government or the Competition Commission of India shall, at all reasonable times, be entitled free of charge inspection of the file of proceedings of the Tribunal and the Tribunal shall provide such copies or extracts to the aforesaid officers, as they may request in writing.
