Section 31 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
31. Copies to parties/party entitled to copy of record or document.
- A party to a petition is entitled to obtain, at any stage of the proceedings, copy of the record or document filed before the Appellate Authority, on payment of fee of one rupee per page, irrespective of the number of words, or lines on that page.
