Section 47(c) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(c)The decision or order of court. - When the hearing of the appeal is concluded, decision or order of the appellate authority, shall, when practicable be pronounced forthwith and shall be recorded in writing and be signed by the appellate authority and the substance thereof shall be explained to such of the parties, or their representatives, as are present when the decision, or order is pronounced or given.
