Section 17 in The National Highways Tribunal (Procedure) Rules, 2003
17. Inspection of records and certified copies of orders
- .(1) Any person who is a party in an appeal or a legal practitioner authorised by such person may make application for inspecting the records or such appeal to the Registrar and the Registrar may on satisfying that such person is a party in such appeal allow the inspection of the documents relating to such appeal by such person or the legal practitioner, as the case may be.(2)Any person or a legal practitioner authorised by such person may make application to the Registrar for obtaining a certified copy of any order or the Tribunal for such person and the Registrar shall direct on such application that the certified copy of such order may be given to such person or the legal practitioner, as the case may be, on payment of the expenditure for preparing such certified copy to the registry at the rate of five rupees for a folio or part thereof not involving typing and rupees ten fora folio or part thereof involving typing of statement and figures.(3)Every certified copy of the order of the Tribunal shall be prepared in the registry and shall be authenticated by the Registrar or an officer authorised in this behalf under his hand and seal.
