Section 246 in The U.P. Co-operative Societies Rules, 1968
246.
(a)Any award made by an arbitrator or board of arbitrators shall be sent by him or by the president of the board of arbitrators, as the case may be, with all the papers, and proceedings of the dispute to the Registrar (who appointed the arbitrator or the president of the board of arbitrators in the case), within 15 days from the date on which the award is made.(b)Any document or record tendered by a party may, on application, be returned to the party after-(i)the disposal of appeal, if any, or(ii)the period of filing appeal has expired and no appeal has been filed.
