Section 37 in The Assam Administrative Tribunal Regulations, 1977
37. Application for inspection.
- Any person who has a right to inspect a record under the provisions of the Indian Evidence Act, 1872, or under any other law for the time being in force, or to obtain copies of any records of the Tribunal or extracts therefrom, and if he so desires, he shall make an application in writing to the Registrar stating therein the purpose for which the said request is made. Such application shall be accompanied by the copying fee or inspection fee, as the case may be, as provided in these Regulations.
