Section 32 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
32. Grant of copy of document to a strange.
- A stranger to the petition may be granted on payment of the fee as laid down in these rules a copy of (a) a petition, (b) reply, (c) affidavit, (d) document produced by the parties, (e) adjournment application or other application filed by parties, (f) judgement or order passed by the Appellate Authority, provided he shows to the satisfaction of the Appellate Authority that he has sufficient reason for obtaining such copy.
