Section 19 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
19. Particulars to be set out in the address for service.
- The address for service of summons shall be filed with every appeal or petition or application or caveat, etc on behalf of a party and shall as far as possible contain the following items, namely:-(a)the name of the road, street, lane and municipal division or ward, municipal door and other number of the house;(b)the name of the town or village;(c)the post office, postal district and PIN Code; and(d)any other particular necessary to identify the addressee such as fax number, mobile number and e-mail address, if any.
