Section 57 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
57. Inspection of records.
(1)The parties to any case or their counsel may be allowed to inspect the record of the case by making an application in writing to the Registrar and the the specified therein.(2)Subject to such terms and conditions as may be specified by the Chairperson by a general or special order, a person who is not a party to the proceeding, may also be allowed to inspect the proceedings after obtaining the permission of the Registrar in writing.
