Section 18 in The Orissa State Transport Appellate Tribunal Rules, 1993
18. Inspection of records and copies.
(1)Any party to any proceeding before the Tribunal may apply to the Secretary for the inspection of any documents, or for a certified copy of any document and the orders of the Tribunal and orders of the original authority.(2)Application for copies or for inspection of documents shall be in Form No. VI or Form No. VII, as the case may be, and shall set out the name and address of the applicant in full, the date and description of the documents of orders of which copies are required or which is/are sought to be inspected and the purpose for which they are required.(3)A Court-fee stamp of the value of twenty-five paise shall be affixed to every such application for inspection or for copy.(4)(a)Certified copies of documents or orders shall be prepared on foolscap paper with one inch margin either side and typed in double space.(b)Certified copies of documents or orders shall be delivered by the Secretary to the party concerned on payment of fee specified in Clause (c) towards the cost of preparing the copies.(c)A fee of rupee one in the shape of Court-fee stamp shall be collected for every page of a certified copy.(5)If the Secretary entertains any doubt about the propriety of granting the Copy of any documents he shall place the application before the Presiding Officer and act in accordance with his order.
