Section 20 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
20. Communication of orders to parties.
(1)Every order including interim order and the final order shall be communicated to the applicant and to the respondent either in person or by registered post free of cost.(2)If the applicant or the respondent to any proceeding requires a copy of any document or proceeding, the same shall be supplied to him on such terms and conditions and on payment of such fee as may be fixed by the Chairman by general or special order.
