Section 78(1) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
(1)The documents when produced shall be marked as follows ;-(a)if relied upon by the appellant's or petitioner's side, they shall be numbered as 'A' series;(b)if relied upon by the respondent's side, they shall be marked as 'B' series;(c)the Appellate Tribunal exhibits shall be marked as 'C' series;
