Section 18(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(2)Application for copies or for inspection of documents shall be in Form No. VI or Form No. VII, as the case may be, and shall set out the name and address of the applicant in full, the date and description of the documents of orders of which copies are required or which is/are sought to be inspected and the purpose for which they are required.
