Section 78 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
78. Marking of documents.
(1)The documents when produced shall be marked as follows :(a)If relied upon by the appellant's or petitioner's side, they shall be numbered as `A' series.(b)If relied upon by the respondent's side, they shall be marked as `B' series.(c)The Tribunal exhibits shall be marked as `C' series.(2)The Tribunal may direct the applicant to deposit in Tribunal by way of Demand Draft or Indian Postal Order drawn in favour of the Pay and Accounts Officer, Ministry of Power, New Delhi, a sum sufficient to defray the expenses for transmission of the records before the summons is issued.
