Section 34(1) in The Railway Claims Tribunal (Procedure) Rules, 1989
(1)If the applicant or the respondent to any proceeding requires a copy of any order passed by the Tribunal, the same shall be supplied to him on payment of rupees ten per order [in the normal course of time within seven working days from the receipt of an application for the said purpose and on payment of rupees twenty on urgent basis within three working days from the receipt of an application for the said purpose] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).].
