Section 12(8) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
(8)On application to the Appellate Tribunal and on payment of the prescribed fee, the Tribunal may allow a party to any appeal or any person authorised in this behalf by such party to inspect at any time during office hours, any relevant records and registers of the Tribunal and obtain a certified copy of any part thereof.
