Section 40 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
40. Registers to be maintained.
- The Registry of the Appellate Tribunal shall, by such ministerial officer or officers as the Registrar may, subject to any order of the Chairperson direct, maintain and post on a day to day basis the following registers, namely:-(a)Register of appeals; .(b)Register of petitions and interlocutory applications;(c)Register of original petitions;(d)Register of caveats lodged.
