Section 5(j) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
(j)where the petitioner relies upon any other documents in his possession; or power, he shall file them along with the petition;(ii)in the case of 'Criminal Contempt' of the Tribunal other than a contempt referred to the Section 14 of the Act, the petitioner shall state whether he has obtained the consent of the Advocate-General of Orissa, produce the same, if not, the reasons of such non-production;(iii)the petitioner shall file three complete sets of the petition including the annexures in the paper book form, duly indexed and paginated where the number of respondents is more than one, equal number of extra paper books shall be filed ;(iv)No fee shall be payable on a petition or any document filed in the proceedings.
