Section 41(10) in The M.P. Madhyastham Adhikaran Regulations, 1985
(10)At the beginning of each copy there shall be given a brief description of the documents to be copied e.g., reference petition, reply affidavit, document produced by the parties, adjournment application or other applications filed by parties, exhibits, Award or orders passed by the Tribunal etc. The description must give the name of Bench to which the case belongs, the names of the parties, number of the case, the claim and the date of decision or order or next date of the case, as the case may be.
