Section 135 in The Central Administrative Tribunal Rules Of Practice, 1993
135. Certifying of free copies
.-Every free copy issued to a party or his legal practitioner in accordance with the Procedure Rules shall be certified to be "True Copy" and shall be superscribed "FREE COPY UNDER RULE 22 OF CAT (PROCEDURE) RULES" with a rubber stamp and signed by the officer authorised in that behalf. He shall also cause to enter the date and other details of furnishing of such free copy in the Register of Free Copies in Register Form No. 12.
