Section 111 in The Armed Forces Tribunal (Practice) Rules, 2009
111. Application for copies by stranger.
(1)Applications for copies of documents (other than orders) by persons who are not parties to the proceedings shall be allowed only by order of the Registrar obtained on a duly verified petition in Form No. 17, setting forth the purpose for which the copy is required on payment of fee specified under these rules.(2)Copies of orders can, however, be granted to any person on payment of fee specified under these rules. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
