Section 17(2) in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
(2)The cause title shall state "In the Appellate Tribunal For Electricity" and shall specify the jurisdiction Appellate, Original or Special Original respectively under section 111(1) and section 121 of the Act in which it is presented and also set out the proceedings or order of the authority against which it is preferred.
