Section 78(1) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(1)The documents when produced shall be marked as follows:-(a)If relied upon by the appellant's or petitioner's side, they shall be numbered as 'A' series.(b)If relied upon by the respondent's side, they shall be marked as 'B' series.(c)The Appellate Tribunal exhibits shall be marked as 'C' series.
