Section 41 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
41. Arrangement of records in pending matters.
- The record of appeal or petition shall be collated and maintained and divided into the following four parts, namely:-(a)Main file : (appeal or petition being kept separately);(b)Miscellaneous application file;(c)Process file; and(d)Execution file
