Section 19(2) in The Bombay Electricity Duty Rules, 1962
(2)Any person aggrieved by the decision of the authority under paragraph II in the Schedule to the Act or any licensee having any interest in such decision shall, on payment of a copying fee at the rate of twenty-five naye paise per typed page and on an application made in that behalf to the authority, be entitled to have a copy of the decision of the authority.
