Section 20 in The Delhi Development (Betterment Charge Arbitration Rules, 1961
20. Award to be sent to the authority and the Central Government.
(1)As soon as may be but not later than one month after the pronouncement of the award, the arbitrators shall send the award to the Authority, and a copy of it to the Central Government.(2)Any objector may, on application and payment of the fees as are prescribed by sub-rule (3) obtain a copy of the award from the Authority.(3)Fees. for a copy of the award shall be charged at the following rates, namely: -(i)for the first 200 words or under : 00.80 n.p.;(ii)for every additional 100 words or fraction thereof : 00.80 n.p;(iii)in case the copy is required urgently : double the above rates.
