Section 20 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
20. Presentation of appeal or petition.
(1)Every appeal, petition, caveat, interlocutory application and documents shall be presented in triplicate by the appellant, petitioner, applicant, or respondent, as the case may be, in person or by his duly authorised agent or by an advocate duly appointed in this behalf in the Form I, Form II, or Form III, as the case may be, with stipulated fee at the filing counter and non compliance of this may constitute a valid ground to refuse to entertain the same.(2)Every appeal or petition shall be accompanied by a certified copy of the impugned order.(3)All such documents filed in the Appellate Tribunal shall be accompanied by an index in triplicate containing their details and the amount of fee paid thereon.(4)Sufficient number of copies of the appeal, petition or application shall be filed for service on the opposite party.(5)In the pending matters, all applications shall be presented after serving copies thereof in advance on the opposite side or his or her advocate on record.(6)The processing fee as specified in the Schedule, with required number of envelopes of sufficient size and notice forms as prescribed shall be filed along with memorandum of appeal.
