Section 16 in The Orissa State Transport Appellate Tribunal Rules, 1993
16. Order.
(1)Every order of the Tribunal shall be in writing and shall be pronounced in open Court immediately after completion of hearing or on the date fixed for the purpose.(2)If no date is fixed for pronouncing the order, the order shall be pronounced in open Court after giving notice to the parties.(3)Tribunal shall serve a copy of the order on the authority against whose order the appeal or revision application is preferred.
