Section 79 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
79. Return and transmission of documents.
(1)An application for return of the documents produced shall be numbered and such application shall not be entertained after the destruction of the records.(2)The Appellate Tribunal may, at any time, direct the return of documents produced subject to such conditions as it deems fit.
