Section 4 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
4. Forms.
- The forms specified by, these rules with such modifications or variations as the circumstances of each case may require shall be used for the purpose mentioned therein and where no form is specified to cover a contingency, a form as may be approved by the Registrar, shall be used.
