Section 13 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
13. Power to exempt.
- The Appellate Tribunal may, on sufficient cause being shown, exempt the parties from compliance with any requirement of these rules and may give such directions in matters of practice and procedure, as it may consider just and expedient, on the application moved in this behalf to render substantial justice.
