Section 14 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
14. Power to extend times.
- The Appellate Tribunal may, extend the time appointed by these rules or fixed by any order, for doing any act or taking any proceeding, upon such terms, if any, as the ends of justice may require, and any enlargement may be ordered, although the application therefore is not made until the expiration of the time appointed or allowed.Chapter - III Powers and Function of the Registrar
