Section 29 in The Adjudicating Authority (Procedure) Regulations, 2013
29. Application for certified copy.
(1)An application for a copy shall be filed in the Form 12 by the parties along with required copying fee.(2)The copying fee (referred to in sub-regulation (1) shall be payable in the form of demand draft drawn in favour of administrative officer payable at the place of the Bench of the Adjudicating Authority and is non-refundable.
