(1)Any party to the appeal or application for reference before the Tribunal or his agent may apply to the Registrar for a certified copy of any document (including the order) in the record of the appeal or application to which he is a party.(2)The application shall be accompanied by deposit of an amount to cover the cost of preparing copies according to the scale laid down in Rule 66.(3)If the Registrar feels any doubt about the propriety of granting a copy of any such document, he shall place the application before the Tribunal and act in accordance with the orders of the Tribunal.
