Section 39(1) in The Assam Administrative Tribunal Regulations, 1977
(1)When any application under Regulation 37 is received, the Registrar shall endorse on it the date on which it is received by him and pass an order thereon, if the application is granted; he shall also endorse on it-(a)the date on which inspection of the records was allowed or copies thereof given;(b)the amount of the fees received from the applicant; and(c)the names of the persons in whose presence the inspection was allowed.
