Section 14 in Jodhpur Development Authority Appellate Tribunal Rules, 2017
14. Inspection of records.
(1)A person may apply for inspection of records of the Tribunal.(2)The form of application and fee for the inspection of records shall be same as specified in Rule 208 of the General Rules (Civil), 1986. The fee shall be deposited in the fund of the Authority. No fee shall be charged from the Authority or the State Government.(3)The Tribunal may allow, an application under sub-rule (1), inspection of records on same terms and conditions and in the same manner as specified, for the inspection of records, in Chapter IX of the General Rules (Civil), 1986.(4)Every application under sub-rule (1) shall be entered in a register.
