Section 58 in The Central Administrative Tribunal Rules Of Practice, 1993
58. Fee payable for Inspection
.-(a) No fee shall be charged for inspection of records of a pending case by a party to the case or his legal practitioner.(b)A fee of Rs. 5 shall be payable by way of DD/IPO drawn in favour of the Registrar on any application for inspection of records of a decided case by a party to the case or his legal practitioner.(c)A fee of Rs. 5 shall be payable by way of a DD/IPO drawn in favour of the Registrar on any application for inspection of records of a pending or decided case by a person other than a party to the case.
