Section 7 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
7. Custody of the records.
- The Registrar shall have the custody of the records of the Appellate Tribunal and no record or document filed in any cause or matter shall be allowed to be taken out of the custody of the Appellate Tribunal without the leave of the Appellate Tribunal:Provided that a staff of the establishment with the prior written approval of the Registrar may, remove any official paper or record for official purposes from the Appellate Tribunal.
