Section 123 in The Central Administrative Tribunal Rules Of Practice, 1993
123. Determination of additional copying fee
.-On receipt of the records of officer-in-charge of copying section after satisfying that the records are complete shall determine the additional copying fee payable over and above the copying fee of Rs. 5 already paid and make an entry thereof is the application with his initials. Additional fee payable shall be notified on the Notice Board of the Registry.
