Section 85 in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
85. Form recording of deposition.
(1)The Deposition of a witness shall be recorded in Form No. X.(2)Each page of the deposition shall be initialed by the Members constituting the Bench.(3)Corrections, if any, pointed out by the witness may, if the Bench/Commissioner is satisfied; be carried out and duly initialled. If not satisfied, a note to the effect be appended at the bottom of the deposition.
