Section 46 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
46. Destruction of record.-
Record of tribunal, except permanent record, shall be ordered to be destroyed by the Registrar or Deputy Registrar after six years from the final conclusion of the proceedings and if any appeal is filed under section 125 of the Act, the same shall be destroyed after obtaining prior order of the Chairperson.For purpose of Rule 46 Permanent record shall include order; appeal register, petition register and such other record as may be ordered to be included by the Chairperson.CHAPTER-VII Service Of Process / Appearance Of Respondents And Objections
