Section 5 in The National Highways Tribunal (Procedure) Rules, 2003
5. Procedure for filing appeals
(1)A memorandum of appeal shall be presented in the Form annexed to these rules by the appellant either in person, or by a legal practitioner authorised by him for such purpose to the Registrar or shall be sent by registered post addressed to such Registrar.(2)An appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar on the day on which it is received in the office of the Registrar.(3)The appeal under sub-rule (1) shall be presented in three complete sets in a paper book along with an empty file size envelope bearing full address of the respondent and where the number of respondent is more than one, the sufficient number of extra paper book together with empty file size envelopes bearing full address of each respondent shall be furnished by the appellant.
