Section 22 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
22. Copies of documents and orders of fee.
(1)Any party to any proceedings before the Tribunal may apply to the Secretary for the inspection of any documents, or for a certified copy of any document and for the orders of the Tribunal.(2)Application for copies or for inspection of the documents shall be in Form F or, and shall set out the name and address of the applicant in full, the date of description of the document or order of which a copy is required. Any application which is not in the proper form shall be returned for representation in proper form,(3)Certified copies of documents or order shall be prepared on a foolscape paper with one inch margin either side and typed in double space.(4)Certified copies of documents or order shall be delivered by the Secretary to the party concerned on payment of fee prescribed for preparing the copies.(5)If the Secretary feels any doubt about the propriety of granting the copy of any document, he shall place the application before the Presiding Officer and act in accordance with his orders.(6)Notwithstanding anything contained in this rule, certified copies of orders or documents shall be supplied to the Registrar free of cost.
