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Union of India - Section

Section 60 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

60. Fee payable for inspection.

- Fee for inspection of records as specified in the Schedule shall be payable by way of demand draft to be drawn in favour of the Pay and Accounts Officer, Ministry of Power, New Delhi on any application for inspection of records of a pending or decided case.