Section 17 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
17. Procedure for appeal.
(1)Every appeal, petition, application, caveat petition, objection or counter presented to the Appellate Tribunal shall be in English and in case it is in some other Indian language, it shall be accompanied by a copy translated in English and shall be fairly and legibly type written, lithographed or printed in double space on one side of standard petition paper with an inner margin of about four centimeters width on top and with a right margin of two and a half centimeters (2.5cms), and left margin of five centimeters (5cm), duly paginated, indexed and stitched together in paper book form.(2)The cause title shall state "In the Appellate Tribunal For Energy Conservation" and shall specify the jurisdiction, Appellate, Original or Special Original respectively under sub-section (1) of section 31 and section 31A of the Act read with section 121 of the Electricity Act, 2003 in which it is presented and also set out the proceedings or order of the authority against which it is preferred.(3)Appeal, petition, application, counter, and objections shall be divided into paragraphs and shall be numbered consecutively and each paragraph shall contain as nearly as may be, a separate fact or allegation or point.(4)Where Saka or other dates are used, corresponding dates of Gregorian calendar shall also be given.(5)Full name, parentage, description of each party and address and in case a party sues or is being sued in a representative character, shall also be set out at the beginning of the appeal, or petition or application and need not be repeated in the subsequent pleadings in the same appeal or petition or application.(6)The names of parties shall be numbered consecutively and a separate line should be allotted to the name and description of each party and these numbers shall not be changed and in the event of the death of a party during the pendency of the appeal or petition or matter, his legal heirs or representative, as the case may be, if more than one shall be shown by sub-numbers and where fresh parties are brought in, they may be numbered consecutively in the particular category, in which they are brought in.(7)Every pleading shall state immediately after the cause title, the provision of law under which it is preferred.
